Sudhir Kumar And Another vs State Of U.P. And Another
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Allahabad High Court

Sudhir Kumar And Another vs State Of U.P. And Another on 5 November, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:173019
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 15057 of 2017
 

 
Applicant :- Sudhir Kumar And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pushpendra Singh
 
Counsel for Opposite Party :- G.A.,Santosh Kumar Rai
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for the applicants, learned A.G.A. for the opposite party no. 1-State and Shri Mohd. Shahbian, Advocate holding brief of Shri Santosh Kumar Rai, learned counsel for the opposite party no.2.

2. Application under Section 482 Cr.P.C. has been filed seeking quashing of Charge Sheet No. 251 of 2013 dated 29.07.2013 as well as entire proceedings of Criminal Case No. 3695 of 2016 arising out of Case Crime No. 149 of 2013 registered under Sections 420, 406, 323, 504, 506 I.P.C. Police Station-Kotwali Dehat, District-Bulandshahr pending in the court of A.C.J.M. First Bulandshahr, District-Bulandshahr.

3. Vide order dated 12.05.2017 this Court had noticed the fact that parties have settled their dispute and compromise had been arrived at due to which the Court concerned was directed to pass appropriate order for verification of the compromise.

4. Learned counsel for the applicants has brought on record the supplementary affidavit dated 01.09.2021 along with a copy of compromise dated 15.07.2019 which has been verified vide order dated 15.07.2019 by the court concerned i.e. A.C.J.M. III Bulandshahar.

5. In view of the aforesaid, learned counsel for the opposite party o. 2 on the basis of instructions admits that the parties have compromised the dispute.

6. In view of conditions indicated in judgment rendered by Hon'ble the Supreme Court in Gian Singh versus State of Punjab reported in 2012 (10) SCC 303, the compromise shall form part of this order and a result thereof, the proceedings inCriminal Case No. 3695 of 2016 arising out of Case Crime No. 149 of 2013 registered under Sections 420, 406, 323, 504, 506 I.P.C. Police Station-Kotwali Dehat, District-Bulandshahr pending in the court of A.C.J.M. First Bulandshahr, District-Bulandshahr are quashed.

7. The application stands allowed, in terms of conditions of compromise.

Order Date :- 5.11.2024

SY