Rajesh And 3 Ors. vs State Of U.P.
2023 Latest Caselaw 13663 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1782 of 2003
 

 
Appellant :- Rajesh And 3 Ors.
 
Respondent :- State of U.P.
 
Counsel for Appellant :- A.P.Shukla,Qazi-Sabiur-Rahman,Rajesh Mishra,Vikas Pandey
 
Counsel for Respondent :- Govt.Advocate,Vinay Kumar Tiwari
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the applicants, learned counsel for the State and perused the material placed on record.

Instant application has been filed with prayer to quash the judgment and order passed by Fast Track Court no. 5, Gonda in Sessinos Trial No. 192 of 1998 State vs. Rajesh and others. under sections- 323/34 IPC for 6 months R.I. and Rs.500/- fine each and also in section 325/34 for two years R.I. and Rs.2,000/- finre each vide his order dated 22.10.2003.

Learned counsel for the applicants submits that the parties have sat together and have settled their dispute. He submits that the terms and conditions of the settlement have been reduced in writing on 21.12.2022 which has been annexed as annexure no. 1 along with the application for disposal of criminal appeal dated 31.01.2023. He submits that the matter may be referred for verification before the Senior Registrar of this Court.

Learned counsel for the State has no objection to the contention aforesaid.

In view of the aforesaid submissions, the matter is referred to the Senior Registrar of this Court for verification of the compromise deed dated 21.12.2022, and all the parties are directed to appear before the Senior Registrar on 08.05.2023 and on such appearance Senior Registrar shall, after ensuring that all the parties are appearing before him, verify the compromise deed and shall sent a report before this Court forthwith.

Registry is directed to place this matter before the Senior Registrar.

Order Date :- 1.5.2023

Mayank