Karamtullah vs State Of U.P. And Another
2023 Latest Caselaw 8299 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 2654 of 2023
 

 
Applicant :- Karamtullah
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sandeep Maniji Bakhshi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Mr. Sandeep Maniji Bakhshi, learned counsel for the applicant and learned Additional Government Advocate for the State.

This 482 Cr.P.C. application has been filed with a prayer to quash the entire proceedings of Complaint Case No.1113 of 2019, under Section 138 of N.I. Act as well as summoning order dated 16.10.2021 passed by learned Additional Chief Judicial Magistrate, Court No.17, Prayagraj.

Learned counsel for the applicant submits that the applicant is 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 applicant appears 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 :- 21.3.2023

Ajeet