Allahabad High Court
Akram And 6 Others vs State Of U.P. And Another on 12 July, 2023
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:137652 Court No. - 89 Case :- APPLICATION U/S 482 No. - 23759 of 2023 Applicant :- Akram And 6 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sandeep Kumar Srivastava Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey Hon'ble Deepak Verma,J.
1. Heard learned counsel for the applicants Sri Brijesh Kumar Pandey, learned counsel for the opposite party no.2 and learned A.G.A. for the State.
2. The present 482 Cr.P.C. application has been filed to quash the charge sheet No.28 of 2023 dated 13.01.2023 as well as the entire proceedings of Criminal Case No.2886 of 2023 arising out of Case Crime No.656 of 2022 (State vs. Akram and others), under Sections 498-A, 323, 354, 506 I.P.C. & 3/4 Dowry Prohibition Act, Police Station- Amroha Nagar, District- J.P.Nagar (Amroha) pending in the court of Chief Judicial Magistrate, J.P.Nagar (Amroha).
3. Learned counsel for the applicants submits that instant dispute is matrimonial in nature and both the parties have settled the dispute out of the Court and have filed compromise deed dated 25.05.2023. Copy of the compromise deed has been filed as Annexure 3 to the application.
4. Learned counsel appearing for the opposite party no. 2 does not dispute the correctness of the fact.
5. Accordingly, it is provided that the parties shall appear before the court below along with a certified copy of this order on the next date fixed. It is, therefore, expected that the trial court may fix a date for the verification of the compromise entered into between the parties and pass an appropriate order to that effect within next four weeks. It shall be open to the applicants to file a fresh application U/S 482 at that stage for the relief sought herein.
6. In view of the above, the present application is disposed of.
7. For a period of five weeks, no coercive measure shall be taken against the applicants.
Order Date :- 12.7.2023 SKD