Allahabad High Court
Gangaram @ Ganga Ram And 2 Others vs State Of U.P. Thru. Addl. Chief Secy. ... on 14 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2025:AHC-LKO:47972
Court No. - 14
Case :- APPLICATION U/S 482 No. - 6125 of 2025
Applicant :- Gangaram @ Ganga Ram And 2 Others
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. And 2 Others
Counsel for Applicant :- Narvind Kumar Singh
Counsel for Opposite Party :- G.A.,Vinay Kumar Singh
Hon'ble Shree Prakash Singh,J.
Heard learned counsel for the applicants, Sri Vinay Kumar Singh, learned counsel appearing for opposite parties nos. 2 and 3 and learned AGA for the State as well as perused the material placed on record.
By means of the instant application, the applicants have prayed for quashing of the entire proceedings Sessions Trial No. 102 of 2015, arising out of Case Crime No. 102 of 2015, under Sections 307, 323, 324, 504, 506 IPC, Police Station Arwal, District Hardoi and chargesheet dated 30.05.2016 and summoning order dated 29.01.2016 passed by ACJM, court no. 1, Hardoi as well as entire proceedings in pursuance thereof, on the basis of compromise dated 18.04.2025.
Learned counsel for the applicants submits that due to certain misunderstanding, the instant FIR was lodged against the applicants. He added that later on, the parties sat together and have amicably settled their disputes, which has been reduced in writing. Thereafter, the applicants filed an Application U/s 482 No. 4897 of 2025, wherein this Court vide order dated 10.06.2025 had directed the court below to verify the said compromise deed and in compliance thereof, the compromise deed was verified on 23.06.2025. He submits that now there is no dispute in between the parties and they have settled their dispute. He submits that further criminal proceedings in the instant matter would amount to harassment and, thus, the instant criminal proceedings against the applicants may be quashed.
Learned counsel appearing for opposite parties nos. 2 and 3 has also supported the version of the learned counsel for the applicants and submits that parties have amicably settled their dispute and the opposite parties nos. 2 and 3 have no grievance, hence, criminal proceedings against the applicants may be dropped.
Learned counsel for the State has no objection to the submissions aforesaid.
Considering the aforesaid submissions of the learned counsel for the parties, I find that compromise has been entered into between the parties on 18.04.2025 and said compromise has been verified on 23.06.2025 and, now, as per the statement of learned counsel for the parties, they do not want to press the aforementioned criminal proceedings against the applicants.
In view of the above, as the applicants and opposite parties have entered into compromise on 18.04.2025 and no grievance remains to be agitated and as such, further criminal proceedings in the aforementioned criminal case are liable to be set aside in view of the Judgments of the Apex Court rendered in B.S. Joshi and others Vs. State of Haryana and another (2003) 4 SCC 675; Nikhil Merchant Vs. Central Bureau of Investigation (2008) 9 SCC 677; Manoj Sharma Vs. State and others, (2008) 16 SCC 1; Gian Singh Vs. State of Punjab (2012) 10 SCC 303; and Narindra Singh and others Vs. State of Punjab (2014) 6 SCC 466.
Resultantly, the proceedings ofSessions Trial No. 102 of 2015, arising out of Case Crime No. 102 of 2015, under Sections 307, 323, 324, 504, 506 IPC, Police Station Arwal, District Hardoi, are hereby quashed.
The compromise deed shall be part of this order.
Consequences to be followed.
The application is allowed accordingly.
Order Date :- 14.8.2025
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