Allahabad High Court
Amit Kumar Singh vs State Of U.P. And Another on 20 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:208139
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL REVISION No. - 2022 of 2024
Amit Kumar Singh
.....Revisionist(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Revisionist(s)
:
Vipin Kumar Singh
Counsel for Opposite Party(s)
:
Anand Kumar Singh, G.A., Hari Keshav
Court No. - 89
HON'BLE MADAN PAL SINGH, J.
1. Heard Sri Vipin Kumar Singh, learned counsel for the revisionist, Sri Hari Keshav, learned counsel for the opposite party no. 2 and learned AGA for the State.
2. Perused the entire material available on record.
3. The instant criminal revision has been preferred against the judgment and order dated 07.03.2024 passed by the Additional Principal Judge, Family Court, No. 1 Varanasi, in Misc. Case No. 401 of 2019 (Rohini Singh Vs. Amit Kumar Singh) whereby the amount of maintenance awarded to the applicant/opposite party no. 2 vide previous order dated 11.09.2019 has been altered and enhanced Rs. 10,000/- per month from the date of order.
4. Since the revisionist and opposite party no. 2 are husband and wife respectively and the dispute between them was matrimonial in nature, the matter was referred to the High Court Mediation and Conciliation Centre, Allahabad by a Coordinate Bench of this Court vide order dated 07.08.2025.
5. Today on the matter being taken up, learned counsel for the revisionist and the learned counsel for opposite party no.2 submit that pursuant to the order dated 07.08.2025, both the parties appeared before the High Court Mediation and Conciliation Centre, Allahabad and both the parties have entered into settlement agreement before the Mediation Centre on 24.09.2025. The certified copy of the final agreement settlement dated 24.09.2025 has also been brought on record along with the order-sheet of the present criminal revision.
6. For ready reference, the relevant paragraph no.7 of the final settlement agreement is quoted as under:
". ?. ?? ?? ????? ????????? ?? ???? ????? ?? ?? ?????? ???? ?? ?? ????? ??????? ???-??? ???? ????? ??? ??? ????? ??????? ???? ????? ??? ?? ??????? ??? ????? ????????? ?? ???? ????? ?? ???????? ?????? ???????? ????????, ??????? ?? ????? ???? 13-?? ?? ???????? ?? ??????? ??? ??. 1737/2025 (???? ????? ???? ??? ?????? ????) ????? ???? ?? ????? ???????? ????? ??????? ?????? ???? ???????? ?? ????? ?????? ?????? ?? ??? ???????? ????????
?. ?? ????????? ?? ???? ?? ?????? ??? ?? ?? ??? ??????? ?????? ??.20,00,000/- (??. ??? ??? ?????) ?????? ????? ?? ?????? ?????? ?????, ????????, ???-???? ??? ???? ??????? ???? ????? ??, ??????????? ??.4-????? ?? ??????? ??????? ?? ?????? ?? ??? ???????
?. ?? ?? ??????? ??????? ?? ?????? ??????? ?? ???? ?? ??????? ????? ???? ?? ??????? ?? ??? ?????? ??? ???? ?? ?????? ?? ?????? ?????, ???-???? ?? ??? ????? ???? ???? ? ?? ?????? ??? ??? ??? ???? ?????????? ?? ???????? ??? ??? ???? ???????
?. ?? ?? ?????? 03.09.2025 ?? ??? ?? Rs.5,00,000/- (??. ???? ??? ?????) ??? ??.4,50,000/- (??. ??? ??? ???? ???? ?????) ?? ?? ??????? ????????? ??.075917 ???????? 01.09.2025 & ??????? ??????? ??.075834 ???????? 02.09.2025 ???? ????? ??????? ???????? ?????? ????? ???? ?????? Rohini Singh (?????) ?? ??? ???? ???? ??? ??, ????????? ??????? ??? ???????? ???? ?? ???? ????????? ?? ????? ?? ???????? ??? ??? ??? ??, ???? ????? ??????? ??????? ????? ?? ?? ???? ???? ?????? ????? ???????? ????? ????????? ???? ???
?. ?? ?? ????? ?????? ??????? ??.10,50,000/- (??. ?? ??? ???? ???? ?????) ??? ?????? ???????? ?????? ???????? ????????, ??????? ?? ????? ???? 13-?? ?? ???????? ????? ??????? ??? ??. 1737/2025 (???? ????? ???? ??? ?????? ????) ?? ????? ?????? ?? ??? ????? ?? ??????? ??????? ?? ?????? ?? ??? ???? ???????
?. ?? ?? ????? ????????? / ???? ??????? ?? ?? ??????? ??? ?? ???????? ??? ?? ????? ?? ????? ????? ?? ??????? (civil or criminal) ????? ???? ???, ?? ?? ????? ?????/??????? ?? ??????? ???????? / ?????????? ?? ????? ???? ????????? ???? ???????? ???? ??? ????/?????? ??? ??????
?. ?? ?? ????? ???? ?? ????? ?? ?????, ?? ??????? ??? ?? ???????? ??? ??? ??? ??? ????? ??? ???????."
7. In view of the above Settlement Agreement, learned counsel for the revisionist with reference to the statement of both the parties recorded in settlement agreement that by signing this Agreement the Parties hereto state that they have no further claim against each other with respect to the present criminal revision bearing Criminal Revision No. 2022 of 2024 and all disputes and differences in this regard have been amicably settled by the Parties hereto through the process of Conciliation/Mediation, the entire proceedings of the aforesaid criminal case be may be quashed by this Court.
8. Learned counsel for opposite party no.2 could not dispute the above submission made by the learned counsel for the revisionist. On instructions received from opposite party no.2, he submits that in case entire proceedings initiated by opposite party no.2 are quashed, she will have no objection.
9. This Court is not unmindful of the following judgements of the Apex Court:
1. B.S. Joshi and others Vs. State of Haryana and Another; (2003)4 SCC 675,
2. Nikhil Merchant Vs. Central Bureau of Investigation; (2008) 9 SCC 677,
3. Manoj Sharma Vs. State and Others; (2008) 16 SCC 1,
4. Gian Singh Vs. State of Punjab; (2012); 10 SCC 303,
5. Narindra Singh and others Vs. State of Punjab; ( 2014) 6 SCC 466, and
6. Ramgopal & Anr. Vs. State of Madhya Pradesh; 2021 Legal Egale (SC) 569.
10. 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.
11. 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.
12. Accordingly, the impugned judgment and order dated 07.03.2024 passed by the Additional Principal Judge, Family Court, No. 1 Varanasi, in Misc. Case No. 401 of 2019 (Rohini Singh Vs. Amit Kumar Singh), under Section 127 Cr.P.C. is, hereby, quashed.
13. This criminal revision is, accordingly, allowed.
14. There shall be no order as to costs.
(Madan Pal Singh,J.)
November 20, 2025
Akbar
