Allahabad High Court
Irfan Ahmad And 3 Others vs State Of U.P. And Another on 30 May, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:99614 Court No. - 89 Case :- APPLICATION U/S 482 No. - 7949 of 2024 Applicant :- Irfan Ahmad And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Kalpna Upadhyay,P.K. Upadhyay Counsel for Opposite Party :- G.A.,Om Prakash Vishwakarma,Vikram Yadav Hon'ble Mayank Kumar Jain,J.
(Civil Misc. Amendment Application No. 1 of 2024) Learned counsel for the applicants submitted that he may be permitted to make necessary correction in the prayer clause of the application As prayed learned counsel for the applicants is permitted to make correction accordingly in due course of the day.
Accordingly, Amendment Application is allowed.
(Order on Application) Short counter affidavit filed today by learned counsels for the opposite party no.2 is taken on record.
Heard learned counsel for the applicants, learned counsels for opposite party no.2 and learned A.G.A for the State.
The present 482 Cr.P.C. application has been filed to quash the order dated 21.11.2023, 07.02.2024 and 26.02.2024 passed by Civil Judge (J.D.), F.T.C.-I, Sant Kabir Nagar in Criminal Complaint Case No. 2075 of 2015 (Isteyak Ahmad Vs. Irfan Ahmad and others), under Sections 467, 468, 471, 419, 420, 120-B I.P.C, P.S. Dudhara, District Sant Kabir Nagar as well as to quash the entire criminal proceeding of the aforesaid criminal complaint case pending in the Court of Civil Judge (J.D), F.T.C-1, Sant Kabir Nagar in terms of compromise done between the parties and it is further prayed that the trial Court may be directed to decide the application dated 22.03.2021 filed by the opposite party no.2 for withdrawal of the complaint under Section 257 Cr.P.C and may stay the further proceeding of the aforesaid criminal complaint case. Further prayed to direct the learned Civil Judge (J.D) F.T.C-Ist, Sant Kabir Nagar not to take any coercive action against the applicants pursuant to the order dated 21.11.2023, 07.02.2024 and 26.02.2024 passed by Civil Judge (J.D.) F.T.C.-I, Sant Kabir Nagar in Criminal Complaint Case No. 2075 of 2015 (Isteyak Ahmad Vs. Irfan Ahmad and others), under Sections 467, 468, 471, 419, 420, 120-B I.P.C, P.S. Dudhara, District Sant Kabir Nagar.
It is submitted that an application dated 22.03.2021 filed by opposite party no. 2 under Section 257 Cr.P.C is pending before the trial Court.
No useful purpose would be served in keeping the application pending, which is finally disposed off with a direction to learned trial Court to consider and decide the application dated 22.03.2021 filed by opposite party no. 2 under Section 257 Cr.P.C expeditiously, in accordance with law.
Accordingly, this application is disposed of.
Order Date :- 30.5.2024 PS