Allahabad High Court
Shyam Singh And 2 Others vs The State Of U.P. Thru. Prin. Secy. Home ... on 21 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:49241 Court No. - 14 Case :- CRIMINAL APPEAL No. - 2585 of 2025 Appellant :- Shyam Singh And 2 Others Respondent :- The State Of U.P. Thru. Prin. Secy. Home And Another Counsel for Appellant :- Rahul Singh Rana Counsel for Respondent :- G.A. Hon'ble Shree Prakash Singh,J.
1. Shri Shambhu Prasad, Advocate has put in appearance by filing Vakalatnama on behalf of opposite party no.2, the same is taken on record.
2. Heard learned counsel for the applicants, learned counsel for opposite party no.2, learned A.G.A. for the State and perused the record.
3. Instant application under Section 482 Cr.P.C./ 528 B.N.S.S. has been filed with the following prayer:-
"WHEREFORE, for the reasons and circumstances stated above, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to admit the present appeal and quash the entire criminal proceedings of Sessions Trial No. 295/2018 (State versus Shyam Singh and others) pending before the Special Judge SC/ST Act, Raebareli and also quash the Charge sheet dated 16.05.2016 relating Case Crime No. 012/2016 under section 323, 504, 506, 325 IPC and 3(1)(x) SC/ST Act, Police Station Sareni, District Raebareli on the basis of compromise dated 11.07.2025 done between the appellants and opposite party no.2 and during pendency of present criminal appeal the entire proceeding may kindly be kept in abeyance, in the interest of justice."
4. Learned counsel appearing for the applicants submits that the applicants are innocent and have falsely been implicated in the instant case. He next added that the present matter is arising out of matrimonial dispute and under some misunderstanding, the present F.I.R. has been lodged against the applicants and thereafter, the parties have amicably settled their dispute. The compromise deed has been reduced in writing on 11.07.2025, which has been annexed as annexure no. 4 to this application. He submits that now there is no grievance in between the parties and the criminal proceedings against the applicants are the futile exercise as there is no fate of trial and that is amount to harassment of the applicants and thus, the criminal proceedings against the applicants may be quashed.
5. On the other hand, learned counsel appearing for the opposite parties has supported the version of the learned counsel for the applicants and submits that the parties have settled their dispute amicably while executing a compromise deed and there is no further grievance of the opposite parties against the present applicants, therefore, the criminal proceedings instituted against the applicants may be dropped.
6. Learned A.G.A. appearing for the State has no objection to the contentions aforesaid.
7. Now whether the parties have, in fact, compromised the matter or not, can best be ascertained by the court below as such compromise has to be duly verified in presence of the parties concerned before the Court.
8. Accordingly, this application is disposed of with a direction to the court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court and the compromise will be made part of the record.
9. The court in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the applicants to approach this Court again for quashing of the proceedings.
10. For a period of three months, the criminal proceedings initiated in pursuance of the Sessions Trial No. 295 of 2018 (State versus Shyam Singh and others), arising out of Case Crime No. 012 of 2016 under Sections 323, 504, 506, 325 IPC and 3(1)(x) SC/ST Act, Police Station Sareni, District Raebareli, shall remain stayed so far as applicants are concerned.
11. The trial Court is directed to examine the fact that whether all the parties against whom the chargesheet was filed, the party in the compromise and in this respect, it shall also sent a report along with the verification order.
12. Office is directed to return the original compromise deed to the learned counsel for the applicants, if any, after taking the photocopy of the same.
Order Date :- 21.8.2025 Mohd. Sharif