Allahabad High Court
Shahnawaj Ahmad And 4 Others vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 19 September, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:58202
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 7921 of 2025
Shahnawaj Ahmad And 4 Others
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home Lko. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Vimal Kishor Singh, Anwar Alam, Arvind Pratap
Counsel for Opposite Party(s)
:
G.A.
Court No. - 14
HON'BLE SHREE PRAKASH SINGH, J.
1. Shri Premkant, Advocate has put in appearance by filing Vakalatnama on behalf of opposite party no.2/ complainant, 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 relief:-
"The applicants named above most respectfully beg to submit that for the facts, reasons and circumstances as stated in the accompanying affidavit, this Hon'ble Court may kindly be pleased to quash the entire criminal proceedings arising out of the Charge-sheet No. 01, dated 25.11.2022, filed under Sections 323, 504, 506, 498A, 354, 376B, I.P.C., 3/4 of D.P. Act and 3/4 of the Muslim Women (Protection of Rights On Marriage) Act, 2019 as well as Summoning Order dated 14.02.2023, passed by the learned Additional Chief Judicial Magistrate-I Lucknow as well as All Consequential Proceedings of Criminal Misc. Case No. 16658/2023, 'State Vs. Shahnawaj & others', arising out of Case Crime No. 90/2022, 323, 504, 506, 498A, 354, 376B, I.P.C., 3/4 of D.P. Act and 3/4 of Muslim Women (Protection of Rights On Marriage) Act, 2019, registered at Police Station- Hussianganj, District- Lucknow, pending in the Court of the learned Additional District Judge / F.T.C. 1, Lucknow, In the light of Compromise done between the parties dated 26.08.2025, 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 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 26.08.2025, 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 proceedings initiated in pursuance of the Criminal Misc. Case No. 16658/2023, 'State Vs. Shahnawaj & others', arising out of Case Crime No. 90/2022, 323, 504, 506, 498A, 354, 376B, I.P.C., 3/4 of D.P. Act and 3/4 of Muslim Women (Protection of Rights On Marriage) Act, 2019, registered at Police Station- Hussianganj, District- Lucknow, 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.
(Shree Prakash Singh,J.) September 19, 2025 Mohd. Sharif