Allahabad High Court
Vineet Kumar Goel And 6 Others vs State Of U.P. And Another on 11 February, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:20085 Court No. - 74 Case :- APPLICATION U/S 482 No. - 13511 of 2021 Applicant :- Vineet Kumar Goel And 6 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Manoj Kumar Singh,Rajesh Kumar Singh Counsel for Opposite Party :- Ankur Singh Kushwaha,G.A.,Sushil Kumar Pandey Hon'ble Vikas Budhwar,J.
1. This is an application under Section 482 has been filed for quashing charge sheet dated 21.09.2020, cognizance/summoning order dated 06.11.2020, NBW dated 17.03.2021 as well as entire proceedings of Case no.12099 of 2020 (State vs. Vineet Kumar Goel and others) arising out of Case Crime No.26 of 2020, under Section 498A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station-Mahila Thana, District-Muzaffar Nagar pending in the Court of J.M. Court no.1, Muzaffarnagar.
2. This Court on 22.05.2024 passed the following order.-
"1. Heard Sri M.K. Singh, learned counsel for the applicant, Sri S.D. Pandey, learned A.G.A. for the State-O.P. no.1 and perused the record.
2. The present application under Section 482 Cr.P.C. has been filed for quashing charge sheet dated 21.09.2020, cognizance/summoning order dated 06.11.2020, NBW dated 17.03.2021 as well as entire proceedings of Case no.12099 of 2020 (State vs. Vineet Kumar Goel and others) arising out of Case Crime No.26 of 2020, under Section 498A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station-Mahila Thana, District-Muzaffar Nagar pending in the Court of J.M. Court no.1, Muzaffarnagar.
3. It is submitted by learned counsel for the applicants that the parties have amicably settled their dispute outside the Court and the opposite party no.2 does not want to prosecute the applicants. The compromise has taken place between them on 12.01.2024 and the compromise deed has been annexed as Annexure-SA 1 to the supplementary affidavit filed in support of the application.
4. Learned A.G.A. has no objection to the aforesaid facts.
5. In view of above facts, the parties shall file an application along with the compromise deed before the concerned Court below and appear before the Court concerned for verification of the compromise in the 1st week of July, 2024. On receiving the said application, the Court below shall take steps for verification of the compromise and shall prepare a verification report. The concerned Court shall send the verification report to this Court, which may be placed in the file.
6. Put up this matter on 02.08.2024 along with report of Court below.
7. Till the next date of listing, no coercive action shall be taken against the applicants in the aforesaid case."
3. Pursuant whereto, there is a report of the Civil Judge (J.D.)/F.T.C. Court No. 1 Muzaffarnagar dated 24.06.2024 showing the fact that the compromise has been entered and verified.
4. Learned AGA as well a the counsel for the opposite party No. 2 do not dispute the said fact.
5. Thus, this Court finds that there is no reason to proceed with the matter.
6. Accordingly, the application is allowed.
7. The proceedings in Case No. 12099 of 2020 (State vs. Vineet Kumar Goel and others) arising out of Case Crime No. 26 of 2020, under Sections 498A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station-Mahila Thana, District-Muzaffar Nagar pending in the Court of J.M. Court no.1, Muzaffarnagar be quashed.
Order Date :- 11.2.2025 Rajesh