Ajeet Singh And 2 Others vs State Of U.P. And Another
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Allahabad High Court

Ajeet Singh And 2 Others vs State Of U.P. And Another on 5 August, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:125851
 
Court No. - 74
 
Case :- APPLICATION U/S 482 No. - 23365 of 2024
 
Applicant :- Ajeet Singh And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Karan Prakash Tiwari,Suraj Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard learned counsel for the applicants and learned counsel for O.P. No.2.

2. This criminal proceeding is arising out of a dispute between the parties.

3. During the pendency of this application there was an out of court settlement and parties are willing to deposit Rs. 25,000/- each in favour of High Court Legal Services Committee.

4. In the aforesaid circumstances since issue involved is a dispute which has been amicably settled between the parties as well as taking note of nature of allegations therefore, there is no reason to continue the criminal proceedings.

5. In the aforesaid circumstances as well as taking note of judgment passed by Supreme Court in State of Madhya Pradesh Vs. Laxmi Nayayan & Ors., (2019) 5 SCC 688, I find that it is a fit case to quash the entire proceeding of Case Crime No. 375 of 2022 (State Vs. Ajeet Kumar Singh and others), under Sections 323, 452, 504, 506 IPC, P.S.- Bhelupur, District- Varanasi, pending in the court of Additional Chief Judicial Magistrate, III Varanasi as well as charge sheet no. 1/2023 dated 03.12.2022 as well as summoning order dated 18.05.2023, passed by Civil Judge (Junior Division)/Judicial Magistrate FTC-1 Varanasi.

6. Application is accordingly allowed.

7. Parties are directed to pay Rs.2,500/- each before the District Legal Aid Committee within a period of two weeks.

8. Registrar (Compliance) to take steps.

Order Date :- 5.8.2024

Sharad/-