Syed Mehdi Abbas Jafri vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
2026 Latest Caselaw 425 ALL

Allahabad High Court

Syed Mehdi Abbas Jafri vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 17 March, 2026

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:19447
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2194 of 2026   
 
   Syed Mehdi Abbas Jafri    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
S Malik E Ashtar Rizvi, Mohd Zameer Abbas   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE RAJEEV SINGH, J.       

1. Vakalatnama filed by Shri Kumar Lakshya, Advocate on behalf of respondent no. 2 is taken on record.

2. Heard learned counsel for the applicant as well as learned A.G.A. for the State and learned counsel appearing for respondent no. 2.

3. The present application has been filed with a prayer to quash the charge sheet dated 12.04.2021 as well as summoning order dated 09.03.2022 passed in Criminal Case No. 20624 of 2022, arising out of F.I.R. No. 293 of 2020, under Sections 406, 420 I.P.C., P.S. Saadatganj, District Lucknow as well as its entire proceedings.

4. Learned counsel for the applicant submits that the parties have amicably settled their dispute and a compromise has been arrived between them on 07.03.2026 (appended as Annexure No. 4 to the application).

5. Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the court below, before which, the case is pending. Therefore, the compromise has to be duly verified in presence of the parties concerned before the court below itself.

6. Accordingly, the application is disposed of with direction to the court concerned that if any such compromise is filed before it, it shall issue notice to all its signatories 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 concerned and the compromise will be made part of the record. 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 applicant to approach this Court again for quashing of the proceedings.

7. For a period of four weeks or till the verification of the compromise, whichever is earlier, no coercive action shall be taken against the applicant.

8. Registry is directed to hand over the original copy of the compromise to the learned counsel for the applicants after retaining photocopy of the same.

(Rajeev Singh,J.)

March 17, 2026

VKS