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Allahabad High Court
Ram Gopal Shukla vs State Of U.P. And Another on 3 February, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:23595
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 482 No. - 3920 of 2024
Ram Gopal Shukla
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Lalit Kumar Misra
Counsel for Opposite Party(s)
:
G.A., Sanjay Kumar
Court No. - 77
HON'BLE PRAVEEN KUMAR GIRI, J.
1. Heard Sri Lalit Kumar Misra, learned counsel for the applicant and Sri Sanjay Kumar, learned counsel for O.P. no.2. Supplementary affidavit filed on behalf of the applicant is taken on record.
2. Learned counsel for the applicants submits that he has filed the instant application under Section 482 Cr.P.C. with the relief which has been mentioned in the prayer clause of the application. The relief which has been mentioned in the application is delineated below:- "It is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to quash the entire criminal proceedings on the basis of amicable settlement of the parties of the Criminal Case no. 12 of 2018 (State Vs. Ram Gopal Shukla & others), arising out of Case Crime no. 288 of 2015, under Section 420, 406 I.P.C. & under section 3(2) V SC/ST Act Police Station Fatehganj West, District Bareilly pending in the Court of Additional Session Judge Court No.7 District Bareilly in the interest of justice.
It is further prayed that this Hon'ble Court may kindly be pleased to stay the further proceedings of the Criminal Case no. 12 of 2018 (State Vs. Ram Gopal Shukla & others), arising out of Case Crime no. 288 of 2015, under Section 420, 406 I.P.C. & under section 3(2) V SC/ST Act Police Station Fatehganj West, District Bareilly pending in the Court of Additional Session Judge Court No.7 District Bareilly, during the pendency of this application before this Hon'ble Court.
And/Or pass such further and suitable order as this Hon'ble Court may deem fit and proper under the fact and circumstances of the case."
3. The parties, out of their own free will, have settled their dispute amicably and in furtherance thereof, they have filed a compromise deed before the Court below. Thereafter, this Court, vide order 15.02.2024, has sent the said compromise deed to the trial court with a direction to get the same verified and submit a report.
4. In compliance of the aforesaid order, the court below has verified the contents and parties of the compromise deed and submitted his report dated 21.03.2024 to the extent that the parties and contents of the compromise deed are genuine and they have entered into the compromise by free-will. The verification report has been sent by the trial court, which is available on record.
5. Learned counsel for the applicant further submits that the amount of Rs.22,500/- was received by the victim/O.P. no.2 from the State Exchequer and the said amount has been returned by the O.P. No.2 on 11.06.2025, copy of demand draft issued in favour of Jila Samaj Kalyan Adhikari, Bareilly of amount Rs.22,500 has been annexed with the supplementary affidavit filed today.
6. Learned counsel for opposite party no.2 has submitted that the parties in dispute are not interested to pursue the criminal case.
7. In the present case, the sections involved are Section 420, 406 I.P.C. And Section 3(2)(v) SC/ST Act.
8. Learned counsel for the applicants further submits that recently the law with regard to quashing of a case on the basis of settlement arrived between the parties in the matters under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been laid down by the Apex Court in the case of Ramawatar v. State of Madhya Pradesh, (2022) 13 SCC 635 wherein it has been held that the Court has to be mindful of the fact that the 1989 Act has been enacted keeping in view the express constitutional safeguards enumerated in Articles 15, 17 and 21 of the Constitution, with a twin-fold objective of protecting the members of these vulnerable communities; as well as to provide relief and rehabilitation to the victims of caste-based atrocities.
9. Therefore, in view of the above and considering the dictum of the Apex Court in re: B.S. Joshi and others Vs. State of Haryana and Another; 2003 (4) SCC 675, Gian Singh vs. State of Punjab (2012) 10 SCC 303; State of Rajasthan vs. Shambhu Kewat, (2014) 4 SCC 149; State of Madhya Pradesh vs. Deepak (2014) 10 SCC 285; State of Madhya Pradesh vs. Manish (2015) 8 SCC 307; J.Ramesh Kamath vs. Mohana Kurup (2016) 12 SCC 179; State of Madhya Pradesh vs. Rajveer Singh (2016) 12 SCC 471 and Parbatbhai Ahir vs. State of Gujarat (2017) 9 SCC 641, the entire proceedings of Criminal Case no. 12 of 2018 (State Vs. Ram Gopal Shukla & others), arising out of Case Crime no. 288 of 2015, under Section 420, 406 I.P.C. & under section 3(2) V SC/ST Act Police Station Fatehganj West, District Bareilly pending in the Court of Additional Session Judge Court No.7, District Bareilly are hereby quashed.
10. Accordingly, the instant application is allowed.
(Praveen Kumar Giri,J.)
February 3, 2026
Manish Himwan
