Sanjeev Kumar And Another vs State Of U.P. And Another
2023 Latest Caselaw 6924 ALL

Citation : 2023 Latest Caselaw 6924 ALL
Judgement Date : 2 March, 2023

Allahabad High Court

Sanjeev Kumar And Another vs State Of U.P. And Another on 2 March, 2023

Bench: Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 3678 of 2023
 

 
Applicant :- Sanjeev Kumar And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abhishek Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Mr. Abhishek Mishra, learned counsel for the applicants and learned Additional Government Advocate for the State.

This 482 Cr.P.C. application has been filed with a prayer to quash the summoning order dated 27.03.2019 arising out of Complaint Case No.3890 of 2018, under Section 138 of NI Act, Police Station Kosikala, District Mathura.

Learned counsel for the applicants submits that the applicants are ready to settle the dispute with opposite party no.2 in the light of the judgment of the Apex Court in the case of Damodar S. Prabhu vs. Sayed Babalal H, 2010 (5) SCC 663.

Considering the facts and circumstances of the case, it is hereby directed that in case the applicants appear before the Court below and move an appropriate application to compromise the matter, the same shall be considered and disposed of expeditiously by the Court below keeping in view the law laid down by the Apex Court in the case of Damodar S. Prabhu (supra).

With the aforesaid observations, the application is disposed of.

Order Date :- 2.3.2023

Ajeet