Mr. Y. Thru. His Father Awadesh Kumar ... vs State Of U.P. Thru. Secy. Home Lko. And ...
2026 Latest Caselaw 112 ALL

Allahabad High Court

Mr. Y. Thru. His Father Awadesh Kumar ... vs State Of U.P. Thru. Secy. Home Lko. And ... on 2 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7536
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 9858 of 2025   
 
   Mr. Y. Thru. His Father Awadesh Kumar Sharma    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Arpit Shukla, Abhinay Singh, Sanjeev Verma   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Suraj Kumar   
 
     
 
  
 
With 
 
  
 
APPLICATION U/S 482 No. - 727 of 2026   
 
   Mr.A @ Mr.N Thru. His Mother Mrs. S And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Suraj Kumar   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 
 
 
 
Court No. - 16
 
    
 
 HON'BLE BRIJ RAJ SINGH, J.       

1. Heard Shri Suraj Kumar, learned counsel, has filed power on behalf of opposite party no.2 in APPLICATION U/S 482 No. 9858 of 2025, which is taken on record.

2. With the consent of the parties, the application(s) are being decided by this common order.

3. APPLICATION U/S 482 No. 9858 of 2025 has been filed seeking for quashing the charge sheet dated 28.09.2024 as well as summoning order dated 06.02.2025 passed in Inquiry No. 426 of 2024, arising out of F.I.R. No. 071 of 2024, under Sections 323, 504, 506 I.P.C., P.S. Talkatora, District Lucknow.

4. APPLICATION U/S 482 No. 727 of 2026 has been filed seeking for quashing the charge sheet dated 28.09.2024 as well as summoning order dated 24.12.2024 passed in Inquiry No. 432 of 2024, arising out of F.I.R. No. 070 of 2024, under Sections 323, 504, 506 I.P.C., P.S. Talkatora, District Lucknow.

5. Learned counsel for both the parties submit that parties have amicably settled their dispute outside the Court by way of compromise and the original compromise deed has been annexed as Annexure-4 to the APPLICATION U/S 482 No. - 727 of 2026, therefore, the aforesaid case may be decided in terms of the compromise arrived at between the parties.

6. Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the trial court, as such compromise has to be duly verified in presence of the parties before the court concerned.

7. Accordingly, the present application(s) are disposed of with a direction to both the parties to appear before the court concerned within three weeks from today and file their compromise application. If such compromise application is filed, the court concerned shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise within six weeks from that date of appearance. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court making compromise to be part of the record and a report to that effect shall also be send to this Court whether the said compromise took place or not. The court concerned will allow the parties to obtain certified copy of the report as well as compromise. It will also be open to the applicant to approach this Court again for quashing of the proceedings.

8. For a period of three months, no coercive action shall be taken against the applicants of both the applications pursuance to the impugned proceedings.

9. Office is directed to return the original compromise deed to the counsel for the applicant(s) after retaining a photocopy of the same on record.

(Brij Raj Singh,J.)

February 2, 2026

Mohit Singh/-