Smt. Shampa Pal And Another vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Smt. Shampa Pal And Another vs State Of U.P. Thru. Prin. Secy. Home ... on 30 May, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:41207
 

 
Court No. - 15
 

 
Case :- APPLICATION U/S 482 No. - 5031 of 2024
 

 
Applicant :- Smt. Shampa Pal And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Ashish Gulati,Abhilash Mishra
 
Counsel for Opposite Party :- G.A., Rama Kant Dixit
 

 
Hon'ble Karunesh Singh Pawar,J.
 

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

2.By means of present petition, the petitioners have prayed for quashing of entire proceedings of case crime No.266 of 2022 under sections 452, 504, 511 I.P.C., P.S. Talkatora, district Lucknow, summoning order dated 19.6.2023, charge sheet dated 28.10.2022, pending in the court of ACJM-VI, Room No.30, district Lucknow (State versus Smt. Sahmpa Pal and others).

3.Learned counsel for the petitioners submits that the parties have entered into compromise outside the court. On the basis of compromise which is on record, a petition under section 482 CrPC, bearing No. 1878 of 2024 was filed by the petitioners. The said petition has been disposed of vide order dated 15.4.2024, whereby, the trial court was directed to verify the compromise in presence of the parties. In compliance of the said order, 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 7.5.2024.

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. 2021 SCC OnLine SC 966, (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 judgment 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 :- 30.5.2024

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