Allahabad High Court
Shashi Prakash Srivastava And 6 Others vs State Of U.P. And Another on 27 November, 2019
Author: Rajul Bhargava
Bench: Rajul Bhargava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 17121 of 2015 Applicant :- Shashi Prakash Srivastava And 6 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Raghvendra Prakash Counsel for Opposite Party :- Govt. Advocate,Ram Kesh Hon'ble Rajul Bhargava,J.
Heard Sri B.B.P. Srivastava, learned counsel for the applicant, Sri Ram Kesh, learned counsel for the opposite party no.2 as well as learned A.G.A. for the State-opposite party no.1 and perused the material available on record.
This application under Section 482 Cr.P.C. has been filed for quashing entire proceeding in Complaint Case No. 4817 of 2014 (Smt. Shagun Srivastava vs. Shashi Prakash Sirvastava and others), under Sections 498-A, 323, 506 I.P.C. and 3/4 D.P. Act, P.S. Maharajganj, District Azamgarh, pending in the court of Judicial Magistrate, Court No.28, Azamgarh.
Learned counsel for the applicant has submitted that essentially, the dispute between the parties is a matrimonial one and both the parties have entered into compromise. In this behalf a joint affidavit of opposite party no.2 and applicant no.1 has been filed today in which it is stated that both parties have settled all their disputes and differences amicably and they are now living together happily with their ten years old daughter. In Para 5 of the supplementary affidavit it is stated that on the basis of compromise between the parties one case under the Domestic Violence Act has been quashed by this Court vide order dated 19.9.2019 in Criminal Misc. Application (U/s 482 Cr.P.C.) No.34169 of 2019, whose copy has been annexed as Annexure-SA-1 to the supplementary affidavit. Therefore, in terms of the compromise, the parties have agreed to withdraw all the cases against each other so that they may live amicably and peacefully.
Learned counsel for the opposite party no.2 has submitted that since both the parties have settled their dispute amicably and opposite party no.2 does not want to prosecute the applicants any more and has no objection, if the proceedings impugned in the present application are quashed in exercise of inherent power under Section 482 Cr.P.C.
I have heard learned counsel for the parties and perused the averments made in the complaint which transpires that applicants and opposite party no.2 have settled their dispute amicably.
In view of law laid by Hon'ble Apex Court in the case of Gian Singh vs State Of Punjab and another in Special Leave Petition (Crl) No.8989 of 2010 decided on 24 September, 2012, the proceedings in the aforesaid case are hereby quashed.
Criminal Misc. Application under Section 482 Cr.P.C., accordingly stands allowed.
Order Date :- 27.11.2019 Vikas