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Allahabad High Court
Manish Singh And 2 Others 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:22386
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 2639 of 2026
Manish Singh And 2 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Lko. And 2 Others
.....Opposite Party(s)
Counsel for Applicant(s)
:
Praveen Kumar Pandey
Counsel for Opposite Party(s)
:
G.A.
Court No. - 15
HON'BLE BRIJ RAJ SINGH, J.
1. Power filed by Shri Sachin Verma, Advocate on behalf of opposite party nos.2 and3 is taken on record.
2.Heard learned counsel for the applicants, learned AGA for the State, learned counsel for the opposite party nos.2 and3 and perused the record.
3. The present application has been filed seeking quashing of the summoning order dated 18.08.2009 as well as the entire criminal proceedings of S.T. No. 322 of 2020 (Complaint Case No. 4378 of 2009) (State Vs. Kaldar Singh and others) under Section 307 IPC, Police Station Sareni, District Raebareli, pending in the court of II Additional District and Session Judge, Raebareli.
4. Learned counsel for the applicants submits that the parties have amicably settled their dispute and a compromise has been arrived between them dated 10.02.2026 (Original copy of the same is appended as annexure No.8 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. Counsel for opposite party nos.2 and 3 has no objection, in case compromise takes place.
7. Both the parties are directed to appear before the concerned court within two weeks from today and file/pursue their compromise application. The court below is directed to pass an order on the said compromise application and all formalities will be completed within eight weeks from that date.
8. Accordingly, the present application stands disposed of with a direction to the court concerned that if any such compromise is filed before it or has been already filed, 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 applicants to approach this Court again for quashing of the proceedings.
9. For a period of three months, no coercive action shall be taken against the applicants in the aforesaid case.
10. Registry is directed to return the original copy of the compromise deed to the learned counsel for the applicants after taking photocopy of the same.
(Brij Raj Singh,J.)
March 31, 2026
Preeti
