Rahul Tandon @ Rahul vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Rahul Tandon @ Rahul 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:22413

HIGH COURT OF JUDICATURE AT ALLAHABAD

LUCKNOW

APPLICATION U/S 482 No. - 2640 of 2026

Rahul Tandon @ Rahul

.....Applicant(s)

Versus

State Of U.P. Thru. Prin. Secy. Home Lko. And Another

.....Opposite Party(s)

Counsel for Applicant(s)

:

Raghvendra Singh

Counsel for Opposite Party(s)

:

G.A.

Court No. - 16

HON'BLE SHREE PRAKASH SINGH, J. Vakalatnama on behalf of the opposite party no.2 filed by Mr. Prashant Singh, learned counsel is taken on record.

Heard learned counsel for the applicant, learned counsel for opposite party no.2 and learned A.G.A. for the State and perused the record.

The instant application under Section 482 Cr.P.C. has been filed for quashing the proceeding which has been developed by charge sheet has been filed in Case No. 9992/2020, Case Crime No. 336/2018, U/S-323,427,506, P.S. Hazratganj, District Lucknow, the trial is pending before learned Judicial Magistrate (CJM).

Learned counsel appearing for the applicant submits that the applicant is innocent and has falsely been implicated in the instant case. He next added that under some misunderstanding, the instant F.I.R. has been lodged against the applicant and thereafter, the parties have amicably compromised their dispute. The compromise deed has been reduced in writing on 17.6.2026, which has been annexed as annexure no.3 to the instant application. He next added that now there is no grievance in between the parties with each other and the criminal proceedings against the applicant are the futile exercise as there is no fate of trial and that is amount to harassment of the applicant and thus, the criminal proceedings against the applicant may be quashed.

On the other hand, learned counsel appearing for the opposite parties has supported the version of the learned counsel for the applicant 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 applicant and the criminal proceedings against the applicant may be dropped.

Learned A.G.A. appearing for the State has no objection to the contentions aforesaid.

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.

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.

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.

For a period of three months, the proceedings initiated against the applicant in , shall remain stayed so far as applicants are concerned.

Office is directed to return the original compromise deed to the learned counsel for the applicant, if any, after taking the photocopy of the same.

(Shree Prakash Singh,J.)

March 31, 2026

Ram Murti