Allahabad High Court
Shudhir Kaushik And 14 Others vs State Of U.P. And Another on 19 July, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 16730 of 2020 Applicant :- Shudhir Kaushik And 14 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Avdhesh Narayan Tiwari Counsel for Opposite Party :- G.A. Hon'ble Vivek Agarwal,J.
Heard Sri Ram Kripal Yadav, learned counsel for the applicants.
Learned counsel for the applicants submits that in Criminal Case No. 1291 of 2018 (State v. V. Kushwaha and others) under Sections 147, 148, 323, 504, 506, 452 I.P.C., arising out of Case Crime No. 320 of 2018, Police Station Kotwali Nagar, District Hamirpur, the parties have entered into a compromise and this compromise has been verified by the Chief Judicial Magistrate, Hamirpur as is apparent from the verification report dated 19.01.2021.
In view of such compromise, this petition is allowed.
The entire criminal proceedings of Criminal Case No. 1291 of 2018 (State v. V. Kushwaha and others) under Sections 147, 148, 323, 504, 506, 452 I.P.C., arising out of Case Crime No. 320 of 2018, Police Station Kotwali Nagar, District Hamirpur as well as charge sheet and all consequential proceedings are quashed.
Order Date :- 19.7.2021 VPS