Allahabad High Court
Anil @ Bahra And 3 Others vs State Of U.P. And Another on 6 February, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:17708 Court No. - 74 Case :- APPLICATION U/S 482 No. - 1703 of 2025 Applicant :- Anil @ Bahra And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Abhyudaya Tripathi,Sanjay Kumar Yadav Counsel for Opposite Party :- G.A. Hon'ble Vikas Budhwar,J.
1. Heard Shri Sanjay Kumar Yadav, learned counsel for the applicants and Sri Vikash Sharma, learned State Law Officer for the State-respondent.
2. This application under Section 482 Cr.PC. has been filed by the applicant to quash the entire proceedings of Case No. 15247 of 2024 (State Vs. Anil @ Bahra and others), arising out of case crime no. 205 of 2024, under Sections 323, 504, 506 and 308 IPC Police Station- Kotwali Dehat, District Saharanpur, pending before the court of learned Additional Chief Judicial Magistrate-I, Saharanpur.
3. Learned counsel for the applicants submits that the parties have themselves compromised out of the Court on 18.11.2024 (Annexure-6 at page 73) and onwards reference whereof has been made in paragraph no. 10 of the application. He submits that the compromise application shall be filed before the court below and interregnum period, subject to verification, in the meantime, till the verification is done, interim protection be accorded.
4. Learned AGA on the other hand submits that he has no objection to the same.
5. Considering the submissions of the rival parties as well as stand taken by them, the application stands disposed of directing the applicants to approach the Court of learned Additional Chief Judicial Magistrate-I, Saharanpur while filing the compromise application and a self-attested copy of the present application by 24.02.2025.
6. On the receipt of the same, the court below shall furnish the compromise so filed by the parties and shall conclude the process for verification by 28.03.2025.
7. Till the disposal of the compromise application, no coercive action shall be taken against the applicants in pursuance of Case No. 15247 of 2024 (State Vs. Anil @ Bahra and others), arising out of case crime no. 205 of 2024, under Sections 323, 504, 506 and 308 IPC Police Station- Kotwali Dehat, District Saharanpur, pending before the court of learned Additional Chief Judicial Magistrate-I, Saharanpur.
8. In the event of default of any of the conditions by the applicant as referred to above, the interim protection shall stand vacated without reference to the Bench.
9. It is always open for the applicants to take legal recourse, subject to the fate of the outcome of the compromise application.
Order Date :- 6.2.2025 A. Prajapati