Allahabad High Court
Pradeep Sharma vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 16 July, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2025:AHC-LKO:40856
Court No. - 15
Case :- APPLICATION U/S 482 No. - 2695 of 2025
Applicant :- Pradeep Sharma
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
Counsel for Applicant :- Ram Chandra Singh
Counsel for Opposite Party :- G.A.
Hon'ble Subhash Vidyarthi, J.
1. Heard Sri Ram Chandra Singh, the learned counsel for the applicant, Smt. Kamlesh Kumari, the learned A.G.A. for the State.
2. By means of the instant application filed under Section 482 Cr.P.C., the applicant has sought quashing of the charge-sheet dated 10.01.2016 of case, State Vs. Pradeep Sharma, pending in the Court of Third Additional Sessions Judge (FTC), for trying cases of crime against women, Hardoi vide Sessions Trial No. 192/2016, under Section 376/ 506 IPC, arising out of Case Crime No. 473/2015, Police Station Harpalpur, District Hardoi and also for quashing of the proceedings of the case noted above pending in the aforesaid court, on the ground that the parties have arrived at a settlement.
3. The aforesaid case was registered on the basis of an FIR lodged by the opposite party No. 2 on 11/10/2015 alleging that the applicant has raped her. The allegation of rape was not supported by the finding of the medico legal examination report of the opposite party No. 2. During pendency of the trial, the parties have arrived at a settlement dated 20/03/2025 stating that the sister of the applicant had lodged an FIR on 04/11/2015 under Section 376, 506 IPC at Police Station Harpalpur, District Hardoi, against the husband of opposite party No. 2 regarding which Sessions Trial No. 446 of 2015 is pending in the Additional Court of Sessions Judge, FTC, Women Court, Hardoi.
4. In the case of Bahori Lal v. State of U.P. Thru. Secy. and Another 2024 SCC OnLine All 4596, this Court has examined the scope and ambit of Section 482 Cr.P.C as enunciated by the Hon'ble Apex Court in Daxaben v. The State of Gujarat 2022 SCC OnLine SC 936, P. Ramachandra Rao v. State of Karnataka, (2002) 4 SCC 578, Narinder Singh v. State of Punjab, (2014) 6 SCC 466, Parbatbhai Aahir v. State of Gujarat, (2017) 9 SCC 641, P. Dharamaraj v. Shanmugam, 2022 SCC OnLine SC 1186, State of M.P. v. Laxmi Narayan, (2019) 5 SCC 688, Ramgopal v. State of M.P., (2022) 14 SCC 531, Ramawatar v. State of M.P., (2022) 13 SCC 635 and Kapil Gupta v. State (NCT of Delhi), 2022 SCC OnLine SC 1030 and has culled out the following principles from the aforesaid judgments:
"27. ....... the inherent powers of the High Courts recognized by Section 482 Cr. P.C. are wide and can take care of almost all the situations where interference by the High Court becomes necessary for any other reason amounting to oppression or harassment in any trial, inquiry or proceedings, but the power has to be exercised judiciously and consciously. The High Courts can exercise their jurisdiction under Section 482 CrPC for quashing of first information report and investigation, and terminating criminal proceedings if the case of abuse of process of law is clearly made out. Such powers ought to be exercised carefully in the context of quashing criminal proceedings, bearing in mind the nature and effect of the offence on the conscience of the society; the seriousness of the injury,if any, the voluntary nature of compromise between the accused and the victim, the conduct of the accused persons and the other relevant considerations. Though the Courts should be slow in quashing the proceedings wherein heinous and serious offences are involved, the High Court is not foreclosed from examining as to whether there is sufficient evidence which may lead to proving the charges. The High Court can quash the proceedings even in cases where the parties have entered into a settlement after conviction for a heinous offence carrying a maximum punishment for life. The touchstone for exercising the extraordinary power under Section 482 Cr. P.C. would be to secure the ends of justice. There can be no hard and fast rule restricting the powers of the High Court to do substantial justice, as a restrictive construction of inherent powers under Section 482 Cr. P.C. may lead to grave injustice."
5. In the case of K. Dhandapani v. State, 2022 SCC OnLine SC 1056, an FIR under Sections 5(j)(ii) read with Section 6, 5(I) read with Section 6 and 5(n) read with Section 6 of Protection of Child from Sexual Offences (POCSO) Act, 2012 was registered alleging that the appellant who is the maternal uncle of the prosecutrix, had physical relations with the prosecutrix on the promise of marrying her, which amounted to committing rape. He was convicted and sentenced by the Sessions Judge to undergo rigorous imprisonment for a period of 10 years. The High Court had upheld the conviction and sentence. In appeal before the Hon'ble Supreme Court, it was submitted that the allegation against the appellant was that he had physical relations with the prosecutrix on the promise of marrying her, whereas he had in fact married the prosecutrix and they had two children and they were being taken care of by the appellant and she was leading a happy married life. The prosecutrix was aged 14 years on the date of the offence and gave birth to the first child when she was 15 years and second child was born when she was 17 years. After taking into consideration these facts, the Hon'ble High Court set aside the conviction and sentence of the appellant in view of the subsequent events by observing that "This Court cannot shut its eyes to the ground reality and disturb the happy family life of the appellant and the prosecutrix." However, the Hon'ble Supreme Court had also expressed that the order shall not be treated as a precedent.
6. It is submitted that the parties have arrived at a settlement agreeing for closure of criminal proceedings against each other. Learned counsel for the applicant has relied on a judgment of the Hon'ble Supreme Court in the case of Kapil Gupta Vs. State of NCT of Delhi and Another, Criminal Appeal No. 1217 of 2022 (SLP (Crl) No. 5806 of 2022).
7. In view of the fact that the parties have settled their dispute outside the Court by way of settlement arrived at between the parties and law laid down by the Supreme Court of India, the present application is allowed and proceedings of Sessions Trial No. 192/2016, under Section 376/ 506 IPC, arising out of Case Crime No. 473/2015, Police Station Harpalpur, District Hardoi, are hereby quashed.
Order Date :- 16.7.2025
(Manoj K.)
