Allahabad High Court
Taufik Ahmad And 5 Others vs State Of U.P. And Another on 7 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:197386
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 4677 of 2025
Taufik Ahmad And 5 Others
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Shiv Kumar Singh
Counsel for Opposite Party(s)
:
G.A., Sanjay Yadav
Court No. - 79
Sl. No. 138
HON'BLE ANISH KUMAR GUPTA, J.
1. Heard Shri Shiv Kumar Singh, learned counsel for the applicants, Shri Sanjay Yadav, learned counsel for the opposite party no. 2 and Shri Kamlesh Kumar Tripathi, 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 charge-sheet dated 20.07.2024 as well as impugned cognizance/summoning order dated 07.11.2024 passed in Criminal Case No. 374 of 2024 (State vs. Taufik Ahmad and Ors.) arising out of Case Crime No. 37 of 2024 under Sections 498-A, 323, 504, 506, 354 I.P.C and Section 3/4 of the Dowry Prohibition Act, Police Station- Puramufti, District- Prayagraj, pending in the court of learned Civil Judge (Junior Division), Court no. 21, Allahabad.
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. Learned counsel for the opposite party no. 2 does not dispute the aforesaid facts and admits the settlement entered into between the parties through Mediation Center of this Court.
5. 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.
6. The settlement dated 29.6.2025 between the parties before the Mediation Center of this Court reads as under:
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1. ????????? ?? ???? ??? ????? ???????? ??? ?? ?????? ???????? ?? ????? Application U/S 528 BNSS No. 4677 of 2025 ????? ????
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8. ??????? ?????? ?? ??????????? ???? ??? ??????? ?? ??? ???? ?? ?? ??????? Application U/S 528 BNSS No. 4677 of 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 charge-sheet dated 20.07.2024 as well as impugned cognizance/summoning order dated 07.11.2024 passed in Criminal Case No. 374 of 2024 (State vs. Taufik Ahmad and Ors.) arising out of Case Crime No. 37 of 2024 under Sections 498-A, 323, 504, 506, 354 I.P.C and Section 3/4 of the Dowry Prohibition Act, Police Station- Puramufti, District- Prayagraj, pending in the court of learned Civil Judge (Junior Division), Court no. 21, Allahabad are hereby quashed.
(Anish Kumar Gupta,J.)
November 7, 2025
o.k.
