Allahabad High Court
Angez Khan vs State Of U.P. And Another on 12 November, 2024
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:177263 Court No. - 74 Case :- APPLICATION U/S 482 No. - 40352 of 2017 Applicant :- Angez Khan Opposite Party :- State of U.P. and Another Counsel for Applicant :- Abdul Majeed,Sufia Saba Counsel for Opposite Party :- G.A. Hon'ble Manish Mathur,J.
Heard learned counsel for applicant, learned A.G.A. for opposite party No.1-State. Despite service of notice, no one has appeared on behalf of opposite party No.2.
Third supplementary affidavit filed today is taken on record.
Application under Section 482 Cr.P.C. has been filed seeking quashing of criminal proceedings of criminal case No. 518 of 2017 (State versus Mohd. Zafar and others) under sections 406, 420 IPC at P.S. Kaimeri, District Rampur.
Earlier vide order dated 6th August, 2024, this Court has noticed that the parties have amicably settled their dispute through compromise dated 20th July, 2021 being brought on record and therefore directions were issued for its verification.
Learned counsel for applicant has drawn attention to the order dated 23rd August, 2024, a certified copy of which has been brought on record by means of third supplementary affidavit to submit that the aforesaid compromise has been verified.
In view of aforesaid facts, proceedings of criminal case No. 518 of 2017 (State versus Mohd. Zafar and others) under sections 406, 420 IPC at P.S. Kaimeri, District Rampur against the applicant are quashed.
The application therefore stands allowed in terms of the compromise.
Order Date :- 12.11.2024 Prabhat