[Cites 9, Cited by 0]
Allahabad High Court
Vijay Kumar Singh And 2 Others vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 2 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:23199
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 1101 of 2026
Vijay Kumar Singh And 2 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Amit Kumar Singh
Counsel for Opposite Party(s)
:
G.A., Ramu Patel
Court No. - 16
HON'BLE SHREE PRAKASH SINGH, J.
1. Application for disposal bearing I.A. No. 3 of 2026 is allowed.
2. Heard learned counsel for the applicants, learned A.G.A. for the State, Sri Ramu Patel, learned counsel for the opposite party no.2 and perused the record.
3. By means of the instant application, the applicants have prayed to quash the entire proceedings of Criminal case No. 3593 of 2024, arising out of Case Crime no-389/2010, and summoning order dated 2.08.2010 passed by Learned Additional Chief Judicial Magistrate I / Additional Civil Judge (J.D) I, Sultanpur under Sections 147, 323, 504, 506, 452 IPC, Police Station - Jagdishpur, District - Sultanpur (now Amethi), pending in the court of Learned Additional Chief Judicial Magistrate I / Additional Civil Judge (J.D) I, Sultanpur.
4. The learned counsel for the applicants submits that due to certain misunderstanding, the instant FIR was lodged against the applicants and thereafter the parties sat together and has amicably settled their dispute which has been reduced in writing on 31.01.2026. He added that thereafter the applicants filed the instant application for direction to the trial Court to verify the compromise deed and in compliance of the order dated 09.02.2026, the verification was done and report has been submitted to this Court vide order dated 12.03.2026. He submits that further criminal proceeding in the instant matter would amount to harassment and thus the instant criminal proceeding arising out of Case Crime No.389 of 2010 may be quashed.
5. Learned counsel for the opposite party no.2 has also supported the contention of the learned counsel for the applicants and submits that parties have amicable settled their dispute and the opposite party no. 2 has no grievance, hence, criminal proceedings against the applicants may be dropped.
6. Learned counsel for the State has no objection to the contention aforesaid.
7. Considering the aforesaid submissions of the learned counsel for the parties, I find that compromise has been entered into between the parties on 31.01.2026 and said compromise has been verified on 13.03.2026 and, now, as per the statement of learned counsel for the parties, they do not want to press the aforementioned criminal case relating to Case Crime No. 389 of 2010.
8. In view of the above, as the applicants and opposite parties have entered into compromise on 31.01.2026 and no grievance remains to be agitated and as such, further criminal proceedings in the aforementioned criminal case are liable to be set aside in view of the Judgements of the Apex Court rendered in B.S. Joshi and others Vs. State of Haryana and another (2003)4 SCC 675; Nikhil Merchant Vs. Central Bureau of Investigation[2008)9 SCC 677]; Manoj Sharma Vs. State and others ( 2008) 16 SCC 1; Gian Singh Vs. State of Punjab (2012) 10 SCC 303; and Narindra Singh and others Vs. State of Punjab ( 2014) 6 SCC 466.
9. Accordingly, criminal proceedings with regard to Criminal case No. 3593 of 2024, arising out of Case Crime no-389/2010, and summoning order dated 2.08.2010 passed by Learned Additional Chief Judicial Magistrate I / Additional Civil Judge (J.D) I, Sultanpur under Sections 147, 323, 504, 506, 452 IPC, Police Station - Jagdishpur, District - Sultanpur (now Amethi) are hereby quashed.
10. The compromise shall be part of this order.
11. The application is allowed accordingly.
12. Consigned to record.
(Shree Prakash Singh,J.)
April 2, 2026
Raj
