Allahabad High Court
Babbu Ali And 2 Others vs State Of U.P. And Another on 5 March, 2025
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2025:AHC:31609
Court No. - 52
Case :- APPLICATION U/S 482 No. - 32257 of 2024
Applicant :- Babbu Ali And 2 Others
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Vipul Kumar Dubey
Counsel for Opposite Party :- G.A.,Manoj Kumar Dubey,Sandeep Pandey
Hon'ble Mrs. Manju Rani Chauhan,J.
1. Heard Mr. Vipul Kumar Dubey, learned counsel for the applicants, Mr. Sandeep Yadav, learned counsel for opposite party no.2 as well as learned A.G.A. for the State and perused the records.
2. This application u/s 482 has been filed by the applicant with the prayer to quash the Charge sheet being No.299/2017 dated 31.08.2017, cognizance order dated 12.12.2017 and N.B.W. order dated 19.01.2024 as well as the entire proceedings of Case No.8182 of 2017 (State vs. Babbu Ali and others), arising out of Case Crime No.340 of 2017, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Tanda, District Rampur, pending in the court of Chief Judicial Magistrate, Rampur, on the basis of compromise.
3. On 02.01.2025 the following order was passed in the matter:-
"1. Heard learned counsel for the applicants, learned counsel for the opposite party no.2 and learned AGA for the State.
2. The present 482 Cr.P.C. application has been filed to quash the Charge sheet being No.299/2017 dated 31.08.2017 and cognizance order dated 12.12.2017 and N.B.W. order dated 19.01.2024 as well as the entire proceedings of Case No.8182 of 2017 (State vs. Babbu Ali and others), arising out of Case Crime No.340 of 2017, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, pending before the court concerned on the basis of compromise.
3. Learned counsel for the applicants submits that the parties have amicably settled their dispute and a compromise has been entered into between the parties out of court and they have decided to live together. In this regard, certified copy of compromise affidavit on behalf of both the parties has been appended as Annexure No.S.A.-1 of the supplementary affidavit. Therefore, continuance of proceedings against the applicants would futile exercise and wastage of time of the Court and will be abuse of process of law. Hence, proceedings of the aforesaid case be quashed in the light of law laid down by the Apex Court in the case of Gian Singh v. State of Punjab reported in (2012) 10 SCC 303.
4. Learned AGA as well as learned counsel for opposite party no.2 also does not dispute the correctness of the submissions made by the learned counsel for the applicants.
5. Whether a compromise has taken place or not can at best be ascertained by the court, where the proceedings are pending, after ensuring the presence of the parties before it.
6. In view of the above, both the parties are directed to appear before the court below along with a certified copy of this order and be permitted to file a proper compromise deed. It is expected that the trial court may fix a date for the verification of the compromise and after ensuring the presence of parties, pass an appropriate order with respect to the same in accordance with law, as expeditiously as possible, preferably within a period of one month from today. While passing the order verifying the compromise, the concerned court shall also record the statement of the parties as to whether all the terms and conditions mentioned in the original compromise deed, so filed, have been fulfilled or not?
7. Upon due verification of compromise, the court below may pass appropriate order in that regard and send a report to this Court.
8. Put up this case on 31.01.2025, as fresh.
9. Till then, no coercive measure shall be taken against the applicants in the aforesaid case."
4. In compliance of the order dated 02.01.2025, compromise verification report is placed on record as is evident from office report dated 04.03.2025. The letter of Chief Judicial Magistrate, Rampur dated 29.01.2025 has been placed on record along with order dated 24.01.2025 vide which compromise has been verified between the parties.
5. Learned counsel for the applicants submits that since the compromise entered between the parties has been verified by the court below, the entire proceedings of the aforesaid criminal case may be quashed by this Court.
6. Learned counsel for opposite party no.2 and learned A.G.A. for the State also accept that the parties have entered into a compromise and the copy of the same has also been enclosed along with verification order, they have no objection, if the proceedings in the aforesaid case are quashed.
7. This Court is not unmindful of the following judgements of the Apex Court:
(i). B.S. Joshi and others Vs. State of Haryana and Another; (2003)4 SCC 675,
(ii). Nikhil Merchant Vs. Central Bureau of Investigation; (2008) 9 SCC 677,
(iii). Manoj Sharma Vs. State and Others; (2008) 16 SCC 1,
(iv). Gian Singh Vs. State of Punjab; (2012); 10 SCC 303,
(v). Narindra Singh and others Vs. State of Punjab; ( 2014) 6 SCC 466,
8. In the aforesaid judgments, the Apex Court has categorically held that compromise can be made between the parties even in respect of certain cognizable and non compoundable offences. Reference may also be made to the decision given by this Court in Shaifullah and Others Vs. State of U.P. & Another; 2013 (83) ACC 278 and Pramod & Another Vs. State of U.P. & Another (Application U/S 482 No.12174 of 2020, decided on 23rd February, 2021) and Daxaben Vs. State of Gujarat, reported in 2022 SCC Online SC 936 in which the law expounded by the Apex court in the aforesaid cases has been explained in detail.
9. Considering the facts and circumstances of the case, as noted herein above, and also the submissions made by the counsel for the parties, the court is of the considered opinion that no useful purpose shall be served by prolonging the proceedings of the above mentioned criminal case as the parties have already settled their dispute.
10. Accordingly, the Charge sheet being No.299/2017 dated 31.08.2017, cognizance order dated 12.12.2017 and N.B.W. order dated 19.01.2024 as well as the entire proceedings of Case No.8182 of 2017 (State vs. Babbu Ali and others), arising out of Case Crime No.340 of 2017, under Sections 498A, 323, 504, 506 IPC and 3/4 D.P. Act, Police Station Tanda, District Rampur, pending in the court of Chief Judicial Magistrate, Rampur, on the basis of compromise, are hereby quashed.
11. The application is, accordingly, allowed. There shall be no order as to costs.
Order Date :- 5.3.2025
Abhishek Singh
