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

Pradeep Kumar Gupta And Another vs State Of U.P. And Another on 6 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:95865
 
Court No. - 52
 

 
Case :- APPLICATION U/S 482 No. - 33470 of 2024
 

 
Applicant :- Pradeep Kumar Gupta And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Surya Pratap Singh,Suyash Mehrotra
 
Counsel for Opposite Party :- Mayank Chandra, Parvesh Singh,G.A.
 

 
Hon'ble Vikas Budhwar,J.
 

1. Heard Shri Suyash Mehrotra, learned counsel for the applicants and Sri Kuldeep Singh Chauhan, learned AGA for the State and Shri Parvesh Singh, counsel for opposite party no. 2.

2. This application under Section 482 Cr.PC. has been filed by the applicants to quash the entire proceedings of case no. 1646 of 2003 (State Vs. Pradeep Kumar and another) arising of out of case crime no.26 of 2001 under sections 420, 467, 468, 471, 120B IPC Police Station Cantt, District Varanasi.

3. This Court on 18.10.2024 proceeded to pass the following orders:

"Short counter affidavit filed today by the learned counsel for the opposite party no.2 is taken on record.

Heard learned counsel for the applicants, learned counsel for the opposite party no. 2 and learned A.G.A. for the State.

Learned counsel for both the parties jointly submitted that parties have settled their disputes with regard to the offences punishable under Sections 420, 468, 471 and 467 and 120-B of IPC on the basis of compromise dated 3.09.2024, which is on record.

Office is directed to send the original compromise to the court concerned for verification after retaining xerox copy of the same.

Both the parties are directed to appear before the concerned court within three weeks from today.

Court concerned is directed to verify the same.

Applicants are directed to file supplementary affidavit annexing the verification of compromise as well as proceedings till the next date of listing.

Put up as fresh on 08.01.2025.

Till the next date of listing, further proceedings of Case No. 1646 of 2003 (State v. Pradeep Kumar and another), arising out of Case Crime No. 26 of 2001, under Sections 420, 468, 471, 467 and 120B of IPC, Police Station Cantt. District Varanasi, pending in the court of Chief Judicial Magistrate, Varanasi, shall remain stayed, against the applicants."

4. There is an office report dated 16.05.2025 mentioning therein that verification report has been received. A perusal of the same will show that the compromise dated 13.09.2024 stood verified on 19.03.2025 by Chief Judicial Magistarte, Varanasi.

5. Learned counsel for the parties do not dispute the fact that the matter stands compromised. Keeping in view of the judgment of Hon'ble Apex Court in Gian Singh v. State of Punjab and another 2012 (10) SCC 303, the Court does not find it appropriate to further proceed with the matter, since the matter stands compromised.

6. Accordingly, the present application stands allowed, the proceedings of case no. 1646 of 2003 (State Vs. Pradeep Kumar and another) arising of out of case crime no.26 of 2001 under sections 420, 467, 468, 471, 120B IPC Police Station Cantt, District Varanasi, stands quashed as against the applicants.

Order Date :- 6.6.2025

A. Prajapati