Allahabad High Court
Akaram vs State Of U.P. And Another on 1 August, 2019
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 621 of 2018 Applicant :- Akaram Opposite Party :- State Of U.P. And Another Counsel for Applicant :- M J Akhtar,V.M. Zaidi Counsel for Opposite Party :- G.A. Hon'ble Rajiv Joshi,J.
Heard learned counsel for the applicant and learned AGA for the State.
The present 482 Cr.P.C. application has been filed for quashing the charge-sheet dated 30.8.2017 and Criminal Case No. 9157 of 2017 (State v. Akarama and others) arising out of Case Crime No. 142 of 2017, under sections 420, 467, 468, 471, 504 and 506 IPC, P.S. Mundali, District Meerut pending in the court of the Additional Chief Judicial Magistrate (Court No. 3), Meerut.
Joint affidavit of applicant and O.P. No.2 has been filed in which, it is stated that the dispute between the parties had already been settled and the applicant and another co-accused have agreed and return to money which was received by the applicant and to get the sale deed cancelled. The amount was returned through cheque and O.P.NO.2 received the said amount. On the basis of agreement, the suit bearing Original Suit No. 68 of 2017 between the parties is decided and the sale-deed dated 22.3.2017 is declared to be illegal and void document.
In view of the above, since the matter between the parties had already been settled, the proceedings of the aforesaid case are hereby quashed.
The present applicant stands allowed.
Order Date :- 1.8.2019 Akbar