Laltesh Yadav And 6 Others vs State Of U.P. And Another
2023 Latest Caselaw 29250 ALL

Citation : 2023 Latest Caselaw 29250 ALL
Judgement Date : 18 October, 2023

Allahabad High Court

Laltesh Yadav And 6 Others vs State Of U.P. And Another on 18 October, 2023

Bench: Sadhna Rani (Thakur)





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202271
 
Court No. - 84
 
Case :- CRIMINAL APPEAL No. - 10225 of 2022
 
Appellant :- Laltesh Yadav And 6 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Bharat Singh,Ram Babu Singh
 
Counsel for Respondent :- G.A.,Rajesh Kumar Verma,Sanjiv Kumar Shukla
 

 
Hon'ble Mrs. Sadhna Rani (Thakur),J.

Learned counsel for the appellants and learned counsel for the opp. party no. 2 are present.

Along with the supplementary affidavit, the photocopy of the receipt depositing Rs. 2 lacs in the State Exchequer has been placed before this court. As per the letter of the District Magistrate concerned with regard to the present case, out of Rs. 2 lacs, total compensation Rs. 1,50,000/- were paid to the opp. party no. 2 and Rs. 50,000/- were to be paid after conviction judgment of the court.

Vide order dated 2.1.2023, the opp. party no. 2 was directed to deposit Rs. 2 lacs with the State Exchequer with regard to the present case which has been deposited, as per the photocopy challan filed along with the supplementary affidavit dated 13.9.2023.

Learned counsel for the appellants placed before the court the certified copy of the compromise deed and certified copy of the verification order dated 26.7.2023 passed thereon.

As the dispute between the parties is personal and with regard to the case the money received as compensation has been deposited with the State, the compromise between the parties is accepted. The certified copy of the verified compromise deed and the certified copy of the verification order dated 26.7.2023 passed thereon shall form the part of this order.

The appeal is allowed in terms of the compromise.

The cognizance order dated 16.5.2022 passed by Special Judge SC/ST Act, Sambhal at Chandausi, S.S.T.No. 103 of 2022, case crime no. 59 of 2022, u/s 147, 323, 354, 504, 506 I.P.C. and section 3(2)5ka of SC/ST Act, P.S. Gunnaur, District Sambhal is set aside and the charge sheet no. 92 of 2022 dated 7.4.2022 submitted against the seven appellants is hereby quashed.

Order Date :- 18.10.2023/Gss