Allahabad High Court
Sachin Talwar vs State Of U.P. And Another on 22 February, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:31399 Court No. - 89 Case :- APPLICATION U/S 482 No. - 2355 of 2021 Applicant :- Sachin Talwar Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ajay Singh,Manoj Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Mrs. Sadhna Rani (Thakur),J.
Supplementary affidavit filed by learned counsel for the applicant is taken on record.
Heard learned counsel for the applicant, learned counsel for the opp. party no. 2 and perused the record.
In compliance of the order dated 16.1.2024 of this court, the trial court has transmitted the compromise between Abhishek Kumar Yadav and Sachin Talwar. As per the compromise, Sachin Talwar/ applicant has paid Rs. 3,75,000/- to the opp. party no. 2 Abhisekh Kumar Yadav and as per the compromise deed, both applicant Sachin Talwar and opp. party no. 2 Abhisekh Kumar Yadav now have no grievance against each other. The trial court has transmitted the compromise deed dated 29.1.2024 between Abhisekh Kumar Yadav and Sachin Talwar and the verification order of the same date passed on the back of this compromise deed.
As the dispute between applicant and opp. party no. 2 has come to an end, so the compromise between Sachin Talwar and Abhisekh Kumar Yadav and the verification order passed thereon are accepted by this court. Both these documents transmitted by the trial court in photocopy form shall form the part of the order.
The present application u/s 482 Cr.P.C. is allowed regarding Sachin Talwar only.
The entire proceedings of case no. 2157 of 2005, State Vs. Ajay Kumar Pandey and another in case crime no. 0093 of 2019, under sections 419, 420, 467, 468, 471, 403, 406, 409 I.P.C., police station Line Bazar, District Jaunpur and the charge sheet dated 2.7.2020 filed in this regard are hereby quashed against Sachin Talwar only.
Order Date :- 22.2.2024 Gss