Allahabad High Court
Smt. Shahana And 3 Others vs State Of U.P. And Another on 5 May, 2023
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Court No. - 68
Case :- APPLICATION U/S 482 No. - 41604 of 2022
Applicant :- Smt. Shahana And 3 Others
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Krishna Mani
Counsel for Opposite Party :- G.A.,Ram Naresh Singh
Hon'ble Mrs. Manju Rani Chauhan,J.
Heard Sri K.M. Gupta, learned counsel for the applicants, Sri K.P. Pathak, learned A.G.A. for the State and Mr. Shiv Dutt Yadav, learned Advocate holding brief of Sri Ram Naresh Singh, learned counsel for opposite party no. 2, and perused the records.
This application under Section 482 Cr.P.C. has been filed to quash Chargesheet dated 02.12.2021 bearing no. 147 of 2021 along with cognizance order dated 13.05.2022 passed by Chief Metropolitan Magistrate No. 8, Kanpur Nagar as well as entire criminal proceedings arising out of Case Crime No. 133 of 2021 in Case No. 32756 of 2021, 'State v. Shahana and others', under Sections 323, 504 IPC, Police Station Juhi, District Kanpur Nagar, pending in the Court of Metropolitan Magistrate, Kanpur Nagar.
Earlier, on 15.02.2023, the following order was passed:-
"1. As prayed by learned counsel for applicant, put up this case as fresh on 23.02.2023.
2. By the next date learned counsel for applicant shall file a supplementary affidavit bringing on record the compromise entered into by the parties.
3. In case no compromise deed/application has been filed before court below, the same shall be filed and certified copy of aforesaid compromise deed/application shall be obtained and brought on record by means of a supplementary affidavit to be filed by applicant by the next date fixed."
In compliance of the aforesaid order, the parties filed compromise deed before the court concerned and the same has been verified by order dated 27.04.2023 in the presence of parties along with their respective counsel. Certified copy of the aforesaid order has been brought on record at Page-13 of the supplementary affidavit dated 03.5.2023.
Learned counsel for the applicants submits that on account of compromise entered into between the parties concerned, all disputes between them have come to an end, and therefore, further proceedings against the applicant in the aforesaid case is liable to be quashed by this Court.
Learned A.G.A. does not dispute the aforesaid fact and submitted at the Bar that since the parties concerned have settled their dispute as mentioned above, therefore, he has no objection in quashing the impugned criminal proceedings against the applicants.
Before proceeding any further it shall be apt to make a brief reference to the following cases:-
1. B.S. Joshi and others Vs. State of Haryana and Another; (2003)4 SCC 675;
2. Nikhil Merchant Vs. Central Bureau of Investigation; (2008) 9 SCC 677;
3. Manoj Sharma Vs. State and Others; (2008) 16 SCC 1;
4. Gian Singh Vs. State of Punjab; (2012); 10 SCC 303; and
5. Narindra Singh and others Vs. State of Punjab; ( 2014) 6 SCC 466,
In the aforesaid judgments, the Apex Court has categorically held that compromise can be made between the parties even in respect of certain cognizable and non compoundable offences. Reference may also be made to the decision given by this Court in Shaifullah and Others Vs. State of U.P. & Another; 2013 (83) ACC 278. in which the law expounded by the Apex court in the aforesaid cases has been explained in detail.
Considering the facts and circumstances of the case, as noted herein above, and also the submissions made by the counsel for the parties, the court is of the considered opinion that no useful purpose shall be served by prolonging the proceedings of the above mentioned criminal case as the parties have already settled their dispute.
Accordingly, the entire proceedings arising out of Case Crime No. 133 of 2021 in Case No. 32756 of 2021, 'State v. Shahana and others', under Sections 323, 504 IPC, Police Station Juhi, District Kanpur Nagar, pending in the Court of Metropolitan Magistrate, Kanpur Nagar are hereby quashed.
The application is, accordingly, allowed. There shall be no order as to costs.
A copy of this order be certified to the lower court forthwith.
Order Date :- 5.5.2023
DS
