[Cites 8, Cited by 0]
Allahabad High Court
Mohammad Kamil @ Ranu vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 31 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:22552
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 2597 of 2026
Mohammad Kamil @ Ranu
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Ali Akhtar Zaidi
Counsel for Opposite Party(s)
:
G.A., Shakeel Ahmad
Court No. - 16
HON'BLE SHREE PRAKASH SINGH, J.
Vakalatnama on behalf of the opposite party no.2 filed by Mr. Shakeel Ahamed, learned counsel is taken on record.
Heard learned counsel for the applicants, learned A.G.A. for the State, learned counsel for the opposite party no.2 and perused the record.
By means of the instant application, the applicants have prayed for quashing the entire criminal proceedings of Crl. Case No. 61527/2025 (State versus Mohammad Kamil) pending in the court of Additional Civil Judge (J.D.)-3, Hardol arising out of Crime No. 307/2024 u/ss 498A, 323, 506 IPC and Section 3/4 D.P. Act, regarding to Charge Sheet No. 261/2024 dated 25.06.2024 relating to P.S. Bilgram, District Hardoi, pursuant to compromise duly verified by the court concerned vide order dated 06.02.2026 in pursuance of the order dated 16.01.2026 passed by this Hon'ble Court.
Learned counsel for the applicants submits that due to certain misunderstanding, the instant F.I.R. was lodged against the applicants. He added that later on, the parties sat together and have amicably settled their disputes, which has been reduced in writing on 2.1.2025. Thereafter, the applicants filed an Application U/S 482 No.233 of 2026 wherein this Court has directed the court below to verify the said compromise deed and in compliance thereof, the compromise deed was verified on 9.2.2026. He submits that now there is no dispute in between the parties and they have settled their dispute. He submits that further criminal proceedings in the instant matter would amount to harassment and, thus, the instant criminal proceedings against the applicants may be quashed.
Learned counsel for the opposite party no.2 has also supported the version of the learned counsel for the applicants and submits that parties have amicably settled their dispute and the opposite party no.2 has no grievance, hence, criminal proceedings against the applicants may be dropped.
Learned counsel for the State has no objection to the submissions aforesaid.
Considering the aforesaid submissions of the learned counsel for the parties, I find that compromise has been entered into between the parties on 2.1.2025 and said compromise has been verified on 9.2.2026 and, now, as per the statement of learned counsel for the parties, they do not want to press the aforementioned criminal proceedings relating to aforementioned case crime.
In view of the above, as the applicants and opposite parties have entered into compromise on 2.1.2025 and no grievance remains to be agitated and, as such, further criminal proceedings in the aforementioned criminal case are liable to be set aside in view of the Judgments of the Apex Court rendered in B.S. Joshi and others Vs. State of Haryana and another (2003) 4 SCC 675; Nikhil Merchant Vs. Central Bureau of Investigation (2008) 9 SCC 677; Manoj Sharma Vs. State and others, (2008) 16 SCC 1; Gian Singh Vs. State of Punjab (2012) 10 SCC 303; and Narindra Singh and others Vs. State of Punjab (2014) 6 SCC 466.
Accordingly, entire criminal proceedings against the applicant in the aforementioned Crl. Case No. 61527/2025 arising out of Crime No. 307/2024 u/ss 498A, 323, 506 IPC and Section 3/4 D.P. Act, P.S. Bilgram, District Hardoi, are hereby quashed.
The compromise shall be part of this order.
The application is allowed accordingly. Consigned to records.
(Shree Prakash Singh,J.)
March 31, 2026
Ram Murti
