Allahabad High Court
Shakti And 3 Others vs State Of U.P. And 2 Ohers on 25 January, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:12715 Court No. - 89 Case :- APPLICATION U/S 482 No. - 44148 of 2023 Applicant :- Shakti And 3 Others Opposite Party :- State Of U.P. And 2 Ohers Counsel for Applicant :- J.B. Singh Counsel for Opposite Party :- G.A.,Anil Kumar Jaiswal Hon'ble Mrs. Sadhna Rani (Thakur),J.
Learned counsel for the applicants and learned counsel for the opposite party Nos. 2 and 3 are present.
In compliance of the Court's order dated 02.12.2023, the trial court has transmitted the photocopy of the compromise deed dated 07.10.2023 and photocopy of the verification order dated 06.01.2024 passed thereon to this Court.
As the dispute is matrimonial, the compromise between the parties will not affect the society adversely, hence, the photocopies of the compromise deed dated 07.10.2023 and the verification order dated 06.01.2024 passed thereon are accepted. Both these documents shall form part of this order.
The present application under Section 482 Cr.P.C. is, therefore, decided in terms of compromise.
The impugned charge-sheet No.54 of 2012 dated 04.04.2013 and the entire proceedings of Criminal Case No. 3910 of 2020, State vs. Shakti and others, arising out of Case Crime No. 257 of 2012, under Sections 498A, 323, 504, 506 I.P.C. and section 3/4 Dowry Prohibition Act, P.S. Mahila Thana, district-Meerut are hereby quashed on the basis of compromise between the applicants and opposite party No.2.
Order Date :- 25.1.2024 K.K.Tiwari