Mrs. Manju Singh Parmar vs State Of U.P. And Another
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Allahabad High Court

Mrs. Manju Singh Parmar vs State Of U.P. And Another on 1 September, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:153161
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 6655 of 2025   
 
   Mrs. Manju Singh Parmar    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Ravi Shankar Mishra, Vijay Kumar Mishra   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Shivangi Singh   
 
     
 
 Court No. - 75
 
   
 
 HON'BLE VIKAS BUDHWAR, J.      

1. Learned counsel for the applicant, on instructions, submits that though the application has been preferred to quash the order dated 16.11.2023 passed by Additional Judge-4, Agra in Complaint Case No.17631 of 2023 (M/s. Laxmi Chemicals Vs. M/s. Kejar India F.M.C.C. Marketing Pvt.Ltd.) under Section 138 Negotiable Instrument Act, Police Station Hariparvat, District Agra, pending in the Court of Additional Court Agra, however, he confines his relief for compounding under Section 147 of the N.I. Act in view of the judgement in Damodar S Prabhu Vs Sayed Babalal reported in AIR 2010 SC 1907.

2. Learned A.G.A. as well as counsel for opposite party no. 2 has no objection to the same.

3. Considering the submissions raised at the Bar, the application stands disposed of granting liberty to the applicant to prefer appropriate application for compounding under Section 147 of N.I. Act by 19.09.2025 and this Court has no reason to disbelieve that the same shall be decided with most expedition strictly in terms of the judgment passed in Damodar S Prabhu (supra).

4. Till application is decided, no coercive action shall be taken against the applicant with respect to the order dated 16.11.2023 passed by Additional Judge-4, Agra in Complaint Case No.17631 of 2023 (M/s. Laxmi Chemicals Vs. M/s. Kejar India F.M.C.C. Marketing Pvt.Ltd.) under Section 138 Negotiable Instrument Act, Police Station Hariparvat, District Agra.

5. The protection accorded to the applicants is only available subject to compliance of the terms and conditions and timeline as provided herein and in case of default, the order shall stand vacated without reference to the Bench.

(Vikas Budhwar,J.)

September 1, 2025

Rajesh