Allahabad High Court
Ramroop And 6 Others vs State Of U.P. And Another on 18 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2025:AHC:140341
Court No. - 75
Case :- APPLICATION U/S 482 No. - 744 of 2025
Applicant :- Ramroop And 6 Others
Opposite Party :- State Of U.P. And Another
Counsel for Applicant :- Kamalendra Kumar Maurya
Counsel for Opposite Party :- G.A.,Mool Chandra Maurya
Hon'ble Vikas Budhwar,J.
1. Heard Sri Kamalendra Kumar Maurya learned counsel for the applicant and Sri Pankaj Kumar Rai learned State Law Officer for the State and Sri Atul Kumar Singh holding brief of Sri Mool Chandra Maurya, learned counsel for the opposite party no.2.
2. This is an application filed under Section 482 of the Cr.P.C. for quashing the charge sheet dated 06.05.2021 and summoning order dated 18.11.2021 as well as entire proceedings of Criminal Case no. 22134 of 2021, arising out of Case Crime No. 53 of 2021 under Sections 147, 148, 452, 323, 324, 504, 506 I.P.C., Police Station-Basai Mohammadpur, District Firozabad, pending before Additional Civil Judge (J.D.), Court No. 4, Firozabad on the basis of compromise dated 10.12.2024.
3. On 14.2.2025 this Court proceeded to pass the following order:-
"Learned counsel for both the parties submitted that parties settled their dispute arising out of offence punishable under Sections 147, 148, 452, 323, 324, 504, 506 of I.P.C. on the basis of compromise dated 10.12.2024. Certified copy of compromise is annexed as Annexure 7 of the application.
Both the parties are directed to appear before the court concerned for verification of compromise within three weeks from today.
Court concerned is directed to verify the same.
Applicant is directed to file supplementary affidavit annexing certified copy of the compromise as well as proceedings of verification of compromise.
Put up this case on 06.06.2025, as fresh.
Till the next date of listing, further proceedings of Case No. 22134 of 2021, under Sections 147, 148, 452, 323, 324, 504, 506 of I.P.C., arising out of Case Crime No.53 of 2021, P.S. Basai Mohammadpur, District Firozabad, pending in the Court of Additional Civil Judge (Junior Division), Court No.4, Firozabad, shall remain stayed against the applicant."
4. There is an office report dated 5.6.2025 that compromise verification report is available on record as per the report of Additional Civil Judge (Judicial)/Judicial Magistrate, Court No.4, Firozabad dated 12.3.2025 the compromise stands verified.
5. Learned counsel for the applicants submits that once the compromise stands entered into compromise between the parties and verified that there remains nothing to be further proceeded with.
6. Learned AGA and the counsel for the opposite party no.2 have no objection to the same.
7. Considering the submissions so made across the bar and looking into the fact that the parties have entered into compromise and the same stands verified and in view of the judgment of Gian Singh vs State of Punjab & another: (2012) 10 SCC 303 and State of Madhya Pradesh Vs. Laxmi Narayan: Criminal Appeal No. 349 of 2019, nothing remains to be further proceeded with.
8. Accordingly, the application is allowed.
9. The proceedings of Criminal Case no. 22134 of 2021, arising out of Case Crime No. 53 of 2021 under Sections 147, 148, 452, 323, 324, 504, 506 I.P.C., Police Station-Basai Mohammadpur, District Firozabad, pending before Additional Civil Judge (J.D.), Court No. 4, Firozabadtion 3/4 of D.P. Act Police Station -Rahra, District-Amroha on the basis of compromise dated 28.05.2024 is quashed.
10. Passing of the present order may not preclude the opposite party no.2 to file an appropriate application in case she is aggrieved.
Order Date :- 18.8.2025
piyush
