Allahabad High Court
Praveen Yadav And Another vs State Of U.P. And 2 Others on 10 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:199655
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 482 No. - 41278 of 2024
Praveen Yadav And Another
.....Applicant(s)
Versus
State Of U.P. And 2 Others
.....Opposite Party(s)
Counsel for Applicant(s)
:
Bratendra Singh, Kalyan Sundram Srivastava
Counsel for Opposite Party(s)
:
G.A., Mahendra Prasad, Vinay Kumar Srivastava
Court No. - 82
HON'BLE PRAVEEN KUMAR GIRI, J.
1. Heard Sri Bratendra Singh, learned counsel for the applicants, Sri Vinay Kumar Srivastava, learned counsel for the opposite party nos. 2 and 3 and learned A.G.A.
2. Learned counsel for the applicants submits that he has filed this application under Section 482 of Cr.P.C. with the relief which has been mentioned in the prayer clause of the application.
3. The relief which has been mentioned in the present application is delineated below:-
"It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to quash the entire proceedings of Case No.45192 of 2022 (State Vs. Praveen Yadav and others) arising out of Case Crime No. 0123 of 2022, under Section 147, 323, 504, 506, 308 I.P.C., Police Station Shahpur, District Gorakhpur, including Charge sheet dated 05.08.2022 as well as cognizance and summoning order dated 25.08.2022 passed by Additional Chief Judicial Magistrate, Court No. 2 Gorakhpur, pending in the Court of Additional Chief Judicial Magistrate Court No.2, Gorakhpur.
It is further prayed that this Hon'ble Court may kindly be pleased to stay the entire proceedings of Case No.45192 of 2022 (State Vs. Praveen Yadav and others) arising out of Case Crime No. 0123 of 2022 under Section 147, 323, 504, 506, 308 I.P.C., Police Station Shahpur District Gorakhpur including Charge sheet dated 05.08.2022 as well as cognizance and summoning order dated 25.08.2022 passed by Additional Chief Judicial Magistrate, Court No. 2 Gorakhpur, pending in the Court of Additional Chief Judicial Magistrate Court No.2, Gorakhpur, during the pendency of present application before this Hon'ble Court, otherwise the applicant will suffer irreparable loss and injury."
4. Learned counsel for the applicants submits that this Court by order dated 17.07.2025 directed both the parties to appear before the trial court alongwith the certified copy of the order of High Court and photocopy of the compromise applicant for verification of the parties and further directed to the trial court to verify the parties and thereafter the Court shall transmit the verification report to this Court. In compliance of the order of this Court, the trial court has forwarded the verification report by order dated 30.07.2025 mentioning that both the parties have entered into a compromise and there is no dispute between the parties.
5. Learned counsel for the applicants as well as leaned counsel for the opposite party submits that both the parties have entered into compromise and they have settled their dispute out of the Court and now both are residing amicably and peacefully in the society and the informant and other aggrieved person have no grievances with the applicants accused, therefore, the informant and other aggrieved person do not want to proceed the criminal case against the applicants accused.
6. Accordingly, on the basis of the compromise, the proceeding of Case No. 45192 of 2022 (State Vs. Praveen Yadav and others) arising out of Case Crime No. 0123 of 2022, under Sections 147, 323, 504, 506, 308 I.P.C., Police Station Shahpur, District Gorakhpur, pending in the Court of Civil Judge (Senior Division)-I/A.C.J.M., Gorakhpur, is quashed. The trial court is directed not to proceed further against the applicants accused, as the matter has been settled through compromise and the informant and other aggrieved persons have no grievances against the applicants accused.
7. Accordingly, the application is allowed without any cost.
(Praveen Kumar Giri,J.) November 10, 2025 K.K. Maurya