Piyush Mishra vs State Of U.P. And Another
2023 Latest Caselaw 16800 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:116875
 
Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 18575 of 2023
 

 
Applicant :- Piyush Mishra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Mani Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard learned counsel for the applicant and learned Additional Government Advocate for the State.

2. This 482 Cr.P.C. application has been filed with a prayer to quash the entire proceedings of Complaint Case No. 6725 of 2022 (Satyendra Kumar Singh Vs Piyush Mishra) under Section 138 of Negotiable Instrument Act, Police Station Mugalsarai, District Chandauli.

3. 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.

4. 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).

5. With the aforesaid observations, the application is disposed of.

Order Date :- 25.5.2023

RavindraKSingh