Allahabad High Court
Chandra Prakash Mishra And 3 Others vs State Of U.P. And Another on 16 October, 2025
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:185570
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 482 No. - 24732 of 2022
Chandra Prakash Mishra And 3 Others
.....Applicant(s)
Versus
State Of U.P. And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Ghanshyam Mishra
Counsel for Opposite Party(s)
:
Anil Kumar Verma, G.A.
Court No. - 66
HON'BLE SAMIT GOPAL, J.
1. List revised.
2. Heard Sri Ghanshyam Mishra, learned counsel for the applicants, Sri Anil Kumar Verma, learned counsel for the opposite party no. 2, Sri Birendra Pratap Singh, learned counsel for the State and perused the record.
3. The present application under Section 482 Cr.P.C. has been filed by the applicants- Chandra Prakash Mishra, Priyanshi Mishra, Smt. Reeta Mishra and Shashwat Mishra, with the prayer to allow the present application and quash the entire proceeding as well as summoning order dated 02.07.2022 in Complaint Case No. 20283 of 2022 (Divyansh Upadhyay Vs. Chandra Prakash Mishra and others), under Sections 323, 504 506, 452 I.P.C., pending in the court of A.C.J.M.-VII, Varanasi, with a further prayer that proceedings of the aforesaid case be stayed during the pendency of the present application.
4. The parties had entered into a compromise and the same was sent to the court concerned for its verification vide order dated 08.01.2025 of this Court.
5. Learned counsel for the applicants has drawn attention of the Court to Annexure-4 to the supplementary affidavit dated 08.07.2025 which is on record and submitted that the said compromise was verified vide order dated 20.03.2025 by the Judicial Magistrate, Court No.2, Varanasi and after verification of the same the court concerned discharged the accused persons and directed the matter to be consigned to record. Learned counsel submits that the present petition be thus dismissed as not pressed.
6. Prayer is allowed.
7. The present application is dismissed as not pressed.
8. Interim order, if any, stands vacated.
9. Office to communicate this order to the District and Sessions Judge / trial court concerned within a week.
(Samit Gopal,J.) October 16, 2025 AS Rathore