Allahabad High Court
Praveen Kumar And 7 Others vs State Of U.P. And Another on 7 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:197414
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 8224 of 2025
Praveen Kumar And 7 Others
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Shiva Tripathi
Counsel for Opposite Party(s)
:
G.A.
Court No. - 79
Sl. No. 156
HON'BLE ANISH KUMAR GUPTA, J.
1. Heard Shri Shiva Tripathi, learned counsel for the applicants, and Smt. Harshita Rani, learned A.G.A. for the State.
2. The instant application under Section 528 B.N.S.S. has been filed seeking quashing of the impugned cognizance/summoning order dated 09.09.2022 passed in Criminal Case No. 4895 of 2022 arising out of Case Crime No. 100 of 2021 under Sections 498-A, 323, 504, 506, 342 I.P.C and Section 3/4 of the Dowry Prohibition Act, Police Station- Chitwara Gaon , District- Ballia, pending in the court of learned Additional Civil Judge (Junior Division)/ FTC- II, Ballia.
3. It is submitted by learned counsel for the applicants that the applicant no. 1 and the opposite party no. 2 are husband and wife respectively. There was matrimonial discord between them due to which the instant FIR has been lodged by the opposite party no. 2 against the applicants herein. Vide order dated 5.4.2025, this court had referred the matter to the Mediation Center of this Court wherein the parties have settled their dispute amicably and they are now living as husband and wife after resolving of their disputes. Thus learned counsel for the applicants seeks quashing of the entire proceedings of the instant case.
4. Having regard to the facts and circumstances of the case learned for the State also does not oppose the prayer for quashing of the entire proceedings of the instant case.
7. The settlement dated 3.7.2025 between the parties before the Mediation Center of this Court reads as under:
" ???????? ???? ????????, ????????? ??? ?????? ???????
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?? ?????? ?????? ????? (????? ??.1-???) ??? ????? ??? (??????????? ??.2-?????) ?? ???? ??? ?????? 03.07.2025 ?? ????????? ????
1. ????????? ?? ???? ??? ????? ???????? ??? ?? ?????? ???????? ?? ????? Application U/S 528 BNSS No. 8224 of 2025 ????? ????
2. ??????? ??? ?? Hon'ble Arun Kumar Singh Deshwal, J. ?????? ?????? 05.04.2025 ?? ????????? / ?????? ?? ??? ???????? ???? ????
3. ????????? ?? ???? ????? ????? ???? ??? ??????? ???? ????, ?????????? ?? Mediation Case No. 1995/2025 ??? ???? ??????? ??????? ?????
4. ????????? ????????? ?? ????? ???? ?????? 22-05-2025, 29-05-2025, ??? 03-07-2025 ?? ???? ??? ??????? ?? ?????? ?? ????????? ?? ???? ???????? ?? ???? ???? ?? ????? ?? ?????? ?????? ????
5. ?????? ????? (????? ??. 1-???) ??? ????? ??? (??????????? ??.2-?????) ?? ????? (????? ?????) ?????? 14.05.2019 (?????? ?????? ??? ?????? ?????? ?????? ?? ???? ????? ?? ???? "19.05.2018" ????? ?? ?? ??, ???? ????? ?? ??? ???? "14.05.2019" ???) ?? ??????? ??? ?? ??? ??????? ??????? ????? ?? ????????? ?? ??? ????? ??? ???? ??? ??????? ?? ????, ??????? ???? 2021 ?? ???-??? ?? ??? ??? ?????? ????????? ??? ???? ????? ??? ??? ????? ???? ??????, 2022 ?? ???? ???-????? ?? ??? ??? ??? ?? ??? ????
6. ??????? ?? ??????? ???? ??? ??? ????? ???? ?? ?? ?? ??????, ???? ???????? ??? ???? ??, ??????? ?? ???????? ??? ??????? ??? ???
7. ?????? ?????? ?????? 22.05.2025 ?? ?????? ??? ?? ?????? 03.07.2025 ?? ????????? ?? ???? ??? ?????????? ?????? ????????? ??? ???
?. ?? ?? ?????? 29.05.2025 ?? ??? ?????? ?????? ?? ?????? ??????? ??????, 2022 ?? ?? ????? ?? ??? ???????????? ??? ????? ?????? ???-????? ?? ??? ??? ??? ???? ??? ?? ??????? ?? ????? ??????? ??? ?? ??? ???? ?? ?? ??? ?? ?? ????? ?????-?????? ?? ??? ?????? ??? ???? ??????? ???? ?? ????????? ?? ???????? ???????
?. ?? ?? ?????? ????? (????? ??.1-???) ??????? ???? ?? ?? ?? ???? ?????-????? ??? (??????????? ??. 2) ?? ???? ????? ?????? ??? ???? ????, ????-????, ?????, ????? ??? ???? ??? ??????? ??? ?????????? ?? ????? ???????
?. ?? ?? ????? ??? (??????????? ??. 2-?????) ?? ?? ?? ??????? ???? ?? ?? ?? ?? ???? ???-?????? ????? ?? ???? ????? ?????? ??? ???? ????????????? ?? ???????? ???????
?. ?? ?? ????? ????????? ?? ?? ????????? ???? ?? ?? ?? ??? ??? ????? ???? ?????? ????? ?? ???? ?? ???? ?? ?????? ? ??????? ??? ?? ????/????? ?? ??? ???? ?????????? ?? ??-????? ?? ??????? ???? ?? ?????? ???????
?. ?? ?? ????? ????????? ?? ???-???????? ??? ????????, ????? ?? ??????????? ??????? ???? ??? ???? ?? ?????? ?? ????????? ???? ???????
?. ?? ?? ??????? ?? ??? ?? ?? ???? ??? ?? ???? ???? ???? ??????? ?? ??????? ???????/????????? ????? ?????/???????? ??? ?? ?? ?? ??????? ????? ?? ???????? ???, ???????? ????????? ?????? ?????? ??????? ????????
?. ?? ?? ??????? ?? ????? ?? ?????, ?? ??????? ??? ?? ?????? ??? ??? ??? ??? ????? ??? ???????
8. ??????? ?????? ?? ??????????? ???? ??? ??????? ?? ??? ???? ?? ?? ??????? Application U/S 528 BNSS No. 8224 of 2025 ??? ?? ???? ??? ??? ??? ???? ?? ???? ??? ???? ?? ??? ???? ??? ?? ????? ????? ????????? ?? ????????? ?????? ????????-?????? ?? ?? ??? ????
??????? 03.07.2025"
7. In view of the facts and circumstances, since it was a matrimonial dispute between the applicant no.1 and the opposite party no.2, which has been amicably settled between the parties therefore no fruitful purpose will be served by keeping the criminal proceeding pending against the applicants herein and due to the aforesaid compromise, there are very remote and bleak chances of the conviction of the applicants. Further, with the aforesaid settlement of matrimonial dispute, peace will prevail not only in the families of the parties but in society at large.
8. Thus, in the light of the judgments of the Apex Court in Gian Singh vs. State of Punjab and Another : (2012) 10 SCC 303; Prabatbhai Aahir Alias Prabatbhai Bhimsinghbhai Karmur and others vs. State of Gujarat and Another : (2017) 9 SCC 641; Narinder Singh & Ors. vs. State of Punjab : (2014) 6 SCC 466 and B.S.Joshi and Other vs. State of Haryana and Another : (2003) 4 SCC 67, the instant application is allowed and the the cognizance/summoning order dated 09.09.2022 passed in Criminal Case No. 4895 of 2022 arising out of Case Crime No. 100 of 2021 under Sections 498-A, 323, 504, 506, 342 I.P.C and Section 3/4 of the Dowry Prohibition Act, Police Station- Chitwara Gaon , District- Ballia, pending in the court of learned Additional Civil Judge (Junior Division)/ FTC- II, Ballia are hereby quashed.
(Anish Kumar Gupta,J.)
November 7, 2025
o.k.
