Allahabad High Court
Saurabh Singh @ Prince And 2 Others vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 13 June, 2025
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:35559 Court No. - 11 Case :- APPLICATION U/S 482 No. - 5024 of 2025 Applicant :- Saurabh Singh @ Prince And 2 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Affairs Lko. And Another Counsel for Applicant :- Gaurav Singh,Sudhir Kumar Misra Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
1. Counter affidavit filed by Shri Alok Sharma, Advocate on behalf of the opposite party No.2 is taken on record.
2. Heard learned counsel for the applicants, learned A.G.A. for the State of U.P., learned counsel for the opposite party no.2 and perused the record.
3. This application under Section 482 Cr.P.C. has been filed for quashing the charge sheet No.56 of 2014 dated 25.02.2014, arising out of Case Crime No.435 of 2013, under Sections 379, 411, 419, 420, 413 of I.P.C., Police Station Jai Singh Pur, District Sultanpur as well as the summoning order dated 20.03.2014 and N.B.W. order dated 31.01.2025 passed by learned Additional District and Session Judge / F.T.C.-II, Sultanpur in S.T. No.243 of 2014 (State vs. Shailendra Singh alias Guddu and Others) including the entire proceedings of the aforesaid case.
4. Learned counsel for the applicants as well as learned counsel for opposite party No.2 jointly submitted that vide order dated 10.02.2025, a direction was given to the trial court to verify the factum of compromise executed by the parties. In pursuance of the aforesaid order, learned trial court had verified the contents of compromise.
5. Learned counsel for the applicants and learned counsel for opposite party no. 2 jointly submitted that the parties have entered into compromise, which has duly been verified by the trial court vide report/order dated 03.03.2025.
6. Learned A.G.A. has fairly conceded that compromise has been effected between the parties and the same has duly been verified by the trial court.
7. Hon'ble Apex Court in catena of decisions has held that inherent power can be used to do real and substantial justice as has been held in Gian Singh Vs State of Punjab, 2012 AIR SCW 5333, B.S. Joshi and others Vs State of Haryana, (2003) 3 SCC 675 and Narinder Singh Vs State of Punjab, (2014) 6 SCC 466. Hence, inherent power can be exercised to speed up the process of ending the criminal proceedings where the settlement is arrived at between the parties.
8. In view of the aforesaid and the fact that parties do not want to pursue the case any further, the matter is purely of personal nature, which has been mutually settled between the parties by way of the compromise, therefore, no useful purpose would be served in proceeding with the matter further.
9. For the discussions made above, the present application is allowed andthe charge sheet No.56 of 2014 dated 25.02.2014, arising out of Case Crime No.435 of 2013, under Sections 379, 411, 419, 420, 413 of I.P.C., Police Station Jai Singh Pur, District Sultanpur as well as the summoning order dated 20.03.2014 and N.B.W. order dated 31.01.2025 passed by learned Additional District and Session Judge / F.T.C.-II, Sultanpur in S.T. No.243 of 2014 (State vs. Shailendra Singh alias Guddu and Others) including the entire proceedings of the aforesaid case,are hereby quashed.
Order Date :- 13.6.2025 S. Shivhare