Akshit Kumar Gupta Alias Babu Alias Raj ... vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Akshit Kumar Gupta Alias Babu Alias Raj ... vs State Of U.P. Thru. Prin. Secy. Home ... on 31 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:42215
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 5105 of 2024
 

 
Applicant :- Akshit Kumar Gupta Alias Babu Alias Raj Gupta
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko And Another
 
Counsel for Applicant :- Devendra Gupta,Prashant Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.
 

1. Heard Shri Prashant Shukla, learned counsel for the applicant and Ms. Ankita Tripathi, learned AGA for State-respondent no.1.

2. Learned A.G.A. raised a preliminary objection regarding maintainability of the present application and submits that compromise which was signed is only signed by one party, whereas there are 11 other named accused persons, thus, compromise cannot be entered into in view of the Supreme Court judgment in the case of Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur & Ors. Vs. State of Gujarat & Anr,; reported in (2017) 9 SCC 641. Thus, he submits that application be dismissed on this ground only.

3. Learned counsel for the applicant expresses his inability to justify that why deed was signed by only two person that is the applicant and the complainant.

4. Thus, no interference is required and the application lacks merit and is, accordingly, dismissed.

(Shamim Ahmed, J.)

Order Date :- 31.5.2024

Arnima