[Cites 3, Cited by 0]
Allahabad High Court
Mohammad Matin @ Mohd Matin @ Mohd Mahin vs State Of U.P.Thru. Prin. Secy. Home ... on 15 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:26037
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 2908 of 2026
Mohammad Matin @ Mohd Matin @ Mohd Mahin
.....Applicant(s)
Versus
State Of U.P.Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Farhan Shaikh, Ali Hasmi
Counsel for Opposite Party(s)
:
G.A.
Court No. - 16
HON'BLE SHREE PRAKASH SINGH, J.
1. Sri Iqbal Ahmad advocate, has put in appearance by way of filing vakalatnama on behalf of opposite party no. 2 and the same is taken on record.
2. Heard learned counsel for the applicants, Sri Iqbal Ahmad learned counsel for opposite party no.2, learned A.G.A. for the State and perused the record.
3. The instant application has been filed for quashing the summoning order dated 11.04.2022 passed by the ACJM, Lucknow in Case Crime No.169 of 2021, under Sections 336, 504 & 506 Indian Penal Code, Police Station- Thakurganj, Lucknow.
4. Learned counsel appearing for the applicant submits that the applicant is innocent and has falsely been implicated in the instant case. He next added that under some misunderstanding, the instant F.I.R. has been lodged against the applicant and thereafter, the parties have amicably compromised their dispute. The compromise deed has been reduced in writing on 30.03.2026, which has been annexed as annexure no.4 to the instant application. He next added that now there is no grievance in between the parties with each other and the criminal proceedings against the applicants are the futile exercise as there is no fate of trial and that is amount to harassment of the applicant and thus, the criminal proceedings against the applicant may be quashed.
5. On the other hand, learned counsel appearing for the opposite parties has supported the version of the learned counsel for the applicant and submits that the parties have settled their dispute amicably through a compromise deed and there is no further grievance of the opposite parties against the present applicants and the criminal proceedings against the applicant may be dropped.
6. Learned A.G.A. appearing for the State has no objection to the contentions aforesaid.
7. Now whether the parties have, in fact, compromised the matter or not, can best be ascertained by the court below as such compromise has to be duly verified in presence of the parties concerned before the Court.
8. Accordingly, this application is disposed of with a direction to the court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court and the compromise will be made part of the record.
9. The court in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the applicants to approach this Court again for quashing of the proceedings.
10. For a period of three months, the proceedings initiated in pursuance of the summoning order dated 11.04.2022 passed by the ACJM, Lucknow in Case Crime No.169 of 2021, under Sections 336, 504 & 506 Indian Penal Code, Police Station- Thakurganj, Lucknow, shall remain stayed so far as applicant is concerned.
11. The trial Court is directed to examine the fact that whether all the parties against whom the charge-sheet was filed, the party in the compromise and in this respect, it shall also sent a report along with the verification order.
12. Office is directed to return the original compromise deed to the learned counsel for the applicant, if any, after taking the photocopy of the same.
(Shree Prakash Singh,J.)
April 15, 2026
V. Sinha
