Prashant Kumar Gautam And 2 Others vs State Of U.P. Thru.Addl. Chief Secy. ...
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Allahabad High Court

Prashant Kumar Gautam And 2 Others vs State Of U.P. Thru.Addl. Chief Secy. ... on 15 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:37299
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 2862 of 2024
 

 
Applicant :- Prashant Kumar Gautam, Mahaveer Prasad and Smt. Jagrani
 
Opposite Party :- State Of U.P. Thru.Addl. Chief Secy. Home Deptt. And Another
 
Counsel for Applicant :- Pravin Kumar Verma,Vikas Gautam
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.
 

1.Heard learned counsel for the applicants who has filed supplementary affidavit which is taken on record and learned counsel appearing on behalf of private respondent as also learned A.G.A..

2.By means of present petition, the petitioners have prayed for quashing of entire proceedings of Criminal Case No.48863 of 2019 arising out of case crime No.642 of 2018 under sections 323, 504, 506, 498A I.P.C. and 3/4 Dowry Prohibition Act, P.S. Thakurganj, district Lucknow pending in the court of ACJM, DBI(AP), Lucknow.

3.Learned counsel for the petitioners submits that in compliance of order dated 22.3.2024 passed by a coordinate Bench of this Court, the parties have appeared before the trial court and the learned Magistrate has verified the compromise in the presence of the parties vide order dated 6.5.2024 filed along with the supplementary affidavit.

4.It is submitted on behalf of the petitioners that the dispute between the petitioners and private respondent has been amicably settled by way of compromise, which has been verified under orders of this Court. Therefore, the impugned proceedings are liable to be quashed.

Learned counsel has relied on judgment of Supreme Court in Ramawatar versus State of M.P. (2022)13 SCC 635, (2012)10 SCC 303 Gian Singh versus State of Punjab and another and (2014)6 SCC 466 Narinder Singh and others versus State of Punjab and another and Parbatbhai Aahir alias Parbatbhai Bhimsinhbhai Karmur and others versus State of Gujarat and another (2017)9 SCC 641.

5.Learned counsel for respondent No.2 concedes the arguments advanced by petitioners' counsel.

6.On due consideration to the submission(s) of parties' counsel, the compromise entered into between the parties as well as the verification report, the judgments in aforesaid cases and perusal of the record, this Court is of the view that the impugned proceedings are liable to be and are hereby quashed.

7.The petition is accordingly disposed of.

Order Date :- 15.5.2024

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