Allahabad High Court
Amit Kumar And 8 Others vs State Of U.P. And Another on 11 August, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 5977 of 2021 Applicant :- Amit Kumar And 8 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Yogesh Kumar Tiwari Counsel for Opposite Party :- G.A.,Hare Krishna Tripathi Hon'ble Vivek Agarwal,J.
Sri Yogesh Kumar Tiwari, learned counsel for applicants submits that parties have entered into a compromise in Case No. 923 of 2018 arising out of Case Crime No. 157 of 2018 under Sections 147, 148, 149, 323, 504, 506, 427 IPC and Section 7 of Criminal Law Amendment Act and Section 3(1)(da) and 3(1)(dha) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, Police Station-Sadar Bazar, District-Jhansi, is duly verified by the learned Special Judge, Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, Jhansi vide order dated 16.06.2021.
Nobody is appearing to oppose the factum of such compromise.
In terms of the verification of the compromise, proceedings of Case No. 923 of 2018 arising out of Case Crime No. 157 of 2018 under Sections 147, 148, 149, 323, 504, 506, 427 IPC and Section 7 of Criminal Law Amendment Act and Section 3(1)(da) and 3(1)(dha) of Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, Police Station-Sadar Bazar, District-Jhansi, are hereby quashed.
In above terms, petition is disposed off.
Order Date :- 11.8.2021 Vikram/-