Allahabad High Court
Ramu @ Ramu Verma And Others vs State Of Up Thru. Prin. Secy. Deptt. Of ... on 16 May, 2022
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 13 Case :- APPLICATION U/S 482 No. - 2657 of 2022 Applicant :- Ramu @ Ramu Verma And Others Opposite Party :- State Of Up Thru. Prin. Secy. Deptt. Of Home Civil Secrtt. Lko And Another Counsel for Applicant :- Desh Deepak Verma Counsel for Opposite Party :- G.A.,Aseem Samant Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the applicants and Mr. Aseem Samant, learned counsel for respondent No.2 who filed vakalatnama today in court which is taken on record, as also learned A.G.A., and perused the record.
The instant petition has been filed by the applicants with a prayer to quash the proceedings of Case No. 429 of 2018 arising out of NCR No.122 of 2017 under sections 323, 504 I.P.C., P.S. Safdarganj, district Barabanki. (State vs. Ramu and others) as also the impugned charge sheet and order dated 21.3.2018.
Learned counsel for the petitioners submits that the dispute between the parties has been amicably resolved outside the court by way of compromise which is on record. Learned counsel for respondent No.2 concedes that the dispute has been amicably settled between the parties.
Learned A.G.A has no objection in case the impugned proceedings are quashed on the basis of compromise, subject to its verification by the concerned court.
Accordingly, having due regard to the submissions made by the parties' counsel, perusal of the compromise as also considering the law laid down by Supreme Court in (2012)10 SCC 303 Gian Singh versus State of Punjab and another, the petition is disposed of with direction to the parties to appear before the trial court on 30.5.2022, which shall verify the compromise in presence of the parties within the next one week. The trial court shall provide a copy of the verification report to the parties. A copy of compromise be placed on record of the trial court. It will be open to the applicants to approach this Court again for quashing of the proceedings.
For a period of one month, impugned proceedings shall remain in abeyance.
Office is directed to return original copy of the compromise and its certified copy to learned counsel for the petitioners and retain a photocopy thereof, under Rules of the Court.
Order Date :- 16.5.2022 kkb/