[Cites 6, Cited by 0]
Allahabad High Court
Mayank Srivastava And 2 Others vs State Of U.P. Thru. Prin. Secy. Home U.P. ... on 31 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:22564
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 2670 of 2026
Mayank Srivastava And 2 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home U.P. Lko. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Shresth Agarwal, Sarita Agarwal
Counsel for Opposite Party(s)
:
G.A., Ashok Kumar Singh, Suresh Singh
Court No. - 16
HON'BLE SHREE PRAKASH SINGH, J.
1. Sri Ashok Kumar, 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 Ashok Kumar, 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 summoning order dated 13.01.2022 issued by the Additional Chief Judicial Magistrate-VI, Court No.-30, Lucknow in Case No 2903/2022; State Vs. Mayank Srivastava and Ors. as well as Charge Sheet No.01/2021 Dated 01.08.2021 arising out of Case Crime No-0287/2020 under Sections 498-A, 323, 354, 354-Ga I.P.C,3/4 D.V Act, P.S.-Talkatora, Lucknow.
4. Learned counsel appearing for the applicants submits that the applicants are innocent and have falsely been implicated in the instant case. He next added that under some misunderstanding, the instant F.I.R. has been lodged against the applicants and thereafter, the parties have amicably compromised their dispute. The compromise deed has been reduced in writing and the original compromise deed shall be produced before the trial court for verification. (Photocopy of the compromise is annexed as annexure no.4 to the present 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 applicants and thus, the criminal proceedings against the applicants 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 applicants 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 applicants 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 13.01.2022 issued by the Additional Chief Judicial Magistrate-VI, Court No.-30, Lucknow in Case No 2903/2022; State Vs. Mayank Srivastava and Ors shall remain stayed so far as applicants are 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.
(Shree Prakash Singh,J.)
March 31, 2026
V. Sinha
