Anil Kumar Singh Alias Anil Kumar ... vs The State Of U.P Thru. Addil. Chief ...
2023 Latest Caselaw 13870 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 
Case :- APPLICATION U/S 482 No. - 4385 of 2023
 
Applicant :- Anil Kumar Singh Alias Anil Kumar Singh Rathore And Others
 
Opposite Party :- The State Of U.P Thru. Addil. Chief Secy. Home Civil Secrt. Lko. And Another
 
Counsel for Applicant :- Umang Agarwal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Present application under Section ? 482 CrPC has been filed with the following prayer :-

"Quash the judgment and order dated 20.02.2020 (Annexure No.2) passed by the learned Additional Chief Judicial Magistrate, Court No.25, Lucknow convicting and sentencing the petitioners in Case No.450039/2015, arising out of Case Crime No.190/2013, under Sections ? 498-A, 323, 504, 506 IPC and Sections 3 /4 Dowry Prohibition Act, police station ? Indira Nagar, District Lucknow as well as proceedings of the Criminal Appeal No.190/2020 titled as Phool Vijay Singh and Anr. Vs. State of U.P., preferred by petitioners no.2 and 3 and Criminal Appeal No.192/2020, titled as Anil Kumar Singh Rathore vs.State of U.P. preferred by petitioner no.1, pending in the Court of learned Additional Sessions Judge -16, Lucknow along with the entire proceedings of Case No.450039/2015 emanating out of Case Crime No.190/2013, under Sections ? 498-A, 323, 504, 506 IPC and Section 3/4 of the Dowry Prohibition Act, police station ? Indira Nagar, District Lucknow, in view of the compromise entered into between the parties."

Learned counsel for the applicants, after some arguments, submits that he is confining his prayer at this stage to the extent that a positive direction be given to the court below that if applicants file compromise application before it, the same may be verified by the court below at the earliest, as both the parties have entered into a compromise outside the court.

Learned A.G.A. for the State as well as learned counsel for the opposite party no.2 have no objection.

Accordingly, the present application is finally disposed of with a direction to the court below that if any compromise application is filed by the applicants before it, the same may be verified without any further delay.

Certified copies annexed with this application be returned to the learned counsel for the applicants after keeping photostat of the same on record.

Order Date :- 2.5.2023

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