Manoj Kumar Nishad @ Manoj Kumar And ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2026 Latest Caselaw 623 ALL

Allahabad High Court

Manoj Kumar Nishad @ Manoj Kumar And ... vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 31 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22345
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2594 of 2026   
 
   Manoj Kumar Nishad @ Manoj Kumar And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Vineet Kumar Chaurasia   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 15
 
   
 
 HON'BLE BRIJ RAJ SINGH, J.       

1. Heard learned counsel for the applicant(s), learned A.G.A. for the State-opposite party no.1 and Sri Jaydeep, learned counsel, who has filed power on behalf of opposite party no.2, which is taken on record.

2. The present application has been filed seeking quashing of the entire proceedings of Complaint Case No.543 of 2023, under Sections 323, 504, 506 IPC and Section 3(1)(Dha) of SC/ST Act, pending in the Court of Special Judge (SC/ST Act)/Additional District and Session Judge, Court No.2, Unnao and summoning order dated 13.12.2024

3. 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-3 to the application, therefore, the aforesaid case may be decided in terms of the compromise arrived at between the parties.

4. 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.

5. Accordingly, the present application is 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.

6. For a period of three months, no coercive action shall be taken against the applicants in the aforesaid complaint case.

7. 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.)

March 31, 2026

Mohit Singh/-