Allahabad High Court
Suhel @ Suhel Ahmad And 4 Others vs State Of U.P. And Another on 9 October, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:180145
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 482 No. - 20224 of 2024
Suhel @ Suhel Ahmad And 4 Others
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Mithilesh Kumar Shukla
Counsel for Opposite Party(s)
:
G.A., Rajendra Kumar Srivastava
Court No. - 82
HON'BLE TEJ PRATAP TIWARI, J.
1. Heard learned counsel for the applicants, learned counsel for the opposite party no. 2, learned counsel for the State and perused the records.2. The present application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash the entire proceeding of the S.T. No. 593 of 2016 (State vs. Suhel and others), under Sections 147, 307, 120-B I.P.C., Police Station Nawabganj, District Kanpur Nagar (arising out of Case Crime No. 82 of 2016), pending in the Court of Additional District Judge, Court No. 24, Kanpur Nagar (on the basis of compromise).
3. Learned counsel for the applicants states that an order was passed by a co-ordinate Bench of this Court on 13.08.2025, directing the applicants to file the compromise deed before the court concerned which was to be verified by the court concerned. In pursuance of the said order, the court concerned vide order dated 24.09.2025 verified the said compromise. Copy of the same is on record. The same is not disputed by learned counsel for the opposite party no.2.
4. The law with regards to quashing of a case on the basis of settlement arrived between the parties, is well settled. The Apex Court in the cases of (1) B.S. Joshi and others Vs. State of Haryana and another: (2003)4 SCC 675; (2) Nikhil Merchant Vs. Central Bureau of Investigation : (2008) 9 SCC 677; (3) Manoj Sharma Vs. State and others: ( 2008) 16 SCC 1; (4) Gian Singh Vs. State of Punjab: (2012) 10 SCC 303; (5) Shaifullah and others Vs. State of U.P. And another: 2013 (83) ACC 278 and (6) Parbatbhai Ahir@Parbatbhai @ Bhimsinbhai Karmur and others Vs. State of Gujarat and another: (2017) 9 SCC 641 has held that the cases in which the parties have settled their grievances can be quashed.
5. From perusal of the records and the law laid down by the Apex Court on the subject matter, the present case is a good case for exercising powers by this Court to quash the entire proceedings as prayed for by the applicants.
6. The present application is allowed.
7. The entire proceeding of the aforesaid case is hereby quashed.
(Tej Pratap Tiwari,J.) October 9, 2025 Manoj