Supreme Court - Daily Orders
Virendra Kumar Gupta vs State Of U.P. on 25 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
SLP(Crl.) No(s). 682/2019
ITEM NO.10 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 682/2019
(Arising out of impugned final judgment and order dated 17-12-2018
in CRA No. 7358/2018 passed by the High Court of Judicature at
Allahabad)
VIRENDRA KUMAR GUPTA & ORS. Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
Date : 25-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Jamnesh Kumar, Adv.
Mr. Surendra Kr. Singh, Adv.
Mr. Parth Shekhar, Adv.
Ambali V, Adv.
Mr. Himanshu Shekhar, AOR
For Respondent(s) Mr. V K Shukla, Adv.
Mr. Adarsh Upadhyay, AOR
Ms. Pallavi Kumari, Adv.
Mr. Aabhas Parimal, Adv.
Mr. J. K. Chaudhary, Adv.
Mr. Somanatha Padhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Settlement Agreement/Joint Affidavit has been filed duly signed by four petitioners and the complainant-respondent no. 2. As per the Settlement Signature Not Verified Agreement/Joint Affidavit, the parties, being closely Digitally signed by SONIA BHASIN related to each other, have settled their Date: 2023.07.26 14:32:53 IST Reason: disputes/scores.
1 SLP(Crl.) No(s). 682/2019 We do not find any reason to continue the litigation any further. Before the High Court, the cognizance order passed by the Special Court had been assailed by way of petition under Section 482 CrPC which was dismissed.
In view of the settlement arrived at between the parties and a Settlement Agreement/Joint Affidavit being placed on record, we quash the proceedings in connection with the S.S.T. No. 357 of 2018 arising out of FIR No. 370/17 dated 22.09.2017 under Sections 323, 352, 504, 506 of Indian Penal Code pending in the Court of Additional District Judge-II/Special Sessions Judge(SC/ST Act), Amroha.
The special leave petition is disposed of accordingly.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2