[Cites 10, Cited by 0]
Allahabad High Court
Satan Kumar And Another vs State Of U.P. Through Principal ... on 2 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:23242
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 434 of 2025
Satan Kumar And Another
.....Applicant(s)
Versus
State Of U.P. Through Principal Secretary Home, Civil Secretariat And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Angrej Nath Shukla, Kamal Bahadur Singh
Counsel for Opposite Party(s)
:
G.A., Rajesh Kumar Kashyap, Suresh Sharma
Along with :
1.
Application U/s 482 No. 438 of 2025:
Premlata Devi
Versus
State of U.P. Thru. its Prin. Secy. Home Deptt. Lko. and another
Court No. - 15
HON'BLE BRIJ RAJ SINGH, J.
1. Called out.
2. Sri Angrej Nath Shukla, learned counsel for the petitioners and Sri Rao Narendra Singh, learned A.G.A.I is present.
3. None is present for the opposite party No. 2.
4. Heard and perused the record.
5. The petitioners have filed this application with the following main prayer: "... it is most respectfully prayed that this Hon'ble Court may Kindly be pleased to quash the chargesheet dated 30.03.2018 on the basis of verified mutual settlement/compromise both the parties filed by the investigating officer in FIR/Case Crime No. 0269/2015 under Sections 419, 420, 467, 468, 471, 504, 506, I.P.C. P.S. Jankipuram, District Lucknow, against the petitioners as well as summoning order dated 24.08.2018 passed by the Learned Additional Chief Judicial Magistrate, Room No. 29, Lucknow in Criminal Case No. 49165/2018, State v. Premlata Devi, arising out of FIR/Case Crime No. 0269/2015, aforesaid."
6. Learned counsel for the applicants submitted that the parties do not want to pursue the case any further and have entered into compromise. He further submits that vide order dated 04.12.2024, a direction was issued to the trial court to verify the factum of compromise executed between the parties. In pursuance of the aforesaid order, the trial court has verified the contents of compromise vide its order dated 08.01.2025.
7. Learned A.G.A. has fairly conceded that compromise has been effected between the parties and the same has duly been verified by the trial court.
8. It appears that both parties were litigating against each other. The petitioner had lodged the F.I.R. against the opposite party No. 2, in which chargesheet was filed. The opposite party No. 2 had also challenged the criminal proceedings arising out of F.I.R. No. 269/2015 under Sections 419, 420, 467, 468, 471, 504, 506, I.P.C. P.S. Jankipuram, District Lucknow. The compromise was also entered into between the petitioner and opposite party No. 2, and on the basis of the said compromise, the criminal proceedings against the opposite party No. 2 have been quashed. Therefore, the case of the petitioner is also liable to be quashed.
9. The Hon'ble Apex Court in catena of decisions has held that inherent power can be exercised to do real and substantial justice as has been held in Gian Singh Vs State of Punjab, 2012 AIR SCW 5333, B.S. Joshi and others Vs State of Haryana, (2003) 3 SCC 675 and Narinder Singh Vs State of Punjab, (2014) 6 SCC 466. Hence, inherent power can be exercised to expedite the process of ending the criminal proceedings where the settlement is arrived at between the parties.
10. In view of the aforesaid and considering the fact that parties do not wish to pursue the case any further and that the matter is purely of personal nature which has been mutually settled between the parties by way of the compromise, no useful purpose would be served in proceeding with the matter further.
11. For the discussions made above, the present application is allowed. chargesheet dated 30.03.2018 in FIR/Case Crime No. 0269/2015 under Sections 419, 420, 467, 468, 471, 504, 506, I.P.C. P.S. Jankipuram, District Lucknow, against the petitioners as well as the summoning order dated 24.08.2018 passed by the Additional Chief Judicial Magistrate, Room No. 29, Lucknow in Criminal Case No. 49165/2018, State v. Premlata Devi, arising out of FIR/Case Crime No. 0269/2015, are hereby quashed in respect of the petitioners herein.
(Brij Raj Singh,J.)
April 2, 2026
A.Nigam
