Mukesh And 4 Others vs State Of U.P. And Another
2024 Latest Caselaw 37344 ALL

Allahabad High Court

Mukesh And 4 Others vs State Of U.P. And Another on 13 November, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178273
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 31440 of 2017
 

 
Applicant :- Mukesh And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Atul Kumar Singh
 
Counsel for Opposite Party :- G.A.,Mahesh Kumar Dubey
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for applicants, learned Additional Government Advocate appearing on behalf of opposite party no.1-State and Mr. Vikas Kumar Chaubey, Advocate holding brief on behalf of Mr. Mahesh Kumar Dubey, learned counsel for opposite party no.2.

2. Application under Section 482 Cr. P.C. has been filed seeking quashing of charge sheet dated 10.05.2017, cognizance order dated 08.08.2017 as well as proceedings of Criminal Case No.2686 of 2017 (State v. Rajesh & others) arising out of Case Crime No.554 of 2016 under Sections 147, 452, 323, 504, 506, 354 I.P.C., P.S. Swar, District Rampur pending in court of Additional Chief Judicial Magistrate, Rampur.

3. Earlier vide order dated 20.04.2023, this Court had noticed the submission of learned counsel for the parties that they have amicably settled their dispute by entering into compromise dated 10.03.2021. Direction for its verification was thereafter issued.

4. As per office report dated 06.01.2024, report of C.J.M., Rampur dated 29.05.2023 has been brought on record and as per which the said compromise has been verified vide order dated 22.05.2023.

5. Learned counsel for opposite party no.2 on the basis of instructions admits the factum of compromise having been entered into and its v verification.

6. In view of conditions indicated in judgment rendered by Hon'ble the Supreme Court in Gian Singh v. State of Punjab reported in 2012 (10) SCC 303, the compromise shall form part of this order and a result thereof, the proceedings in proceedings of Criminal Case No.2686 of 2017 (State v. Rajesh & others) arising out of Case Crime No.554 of 2016 under Sections 147, 452, 323, 504, 506, 354 I.P.C., P.S. Swar, District Rampur pending in court of Additional Chief Judicial Magistrate, Rampur stand quashed.

7. The Application stands allowed.

Order Date :- 13.11.2024

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