Allahabad High Court
Netrapal And 4 Others vs State Of U.P. And Another on 17 October, 2022
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 87 Case :- APPLICATION U/S 482 No. - 30313 of 2022 Applicant :- Netrapal And 4 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Anand Pati Tiwari Counsel for Opposite Party :- G.A. Hon'ble Dr. Gautam Chowdhary,J.
Heard learned counsel for the applicants, and learned A.G.A. for the State.
The present 482 Cr.P.C. application has been filed praying for quashing of entire proceedings of Criminal Case No. 1004 of 2021 (State Vs. Netrapal Singh and others) as well as charge sheet dated 24.09.2020 arising out of case crime no. 169 of 2020, under sections 147, 148, 452, 323, 506 IPC, P.S. Ahmadgarh, District Bulandshahr and cognizance order dated 28.6.2021 pending int he court of A.C.J.M. Court no. 1, Bulandshahr.
Learned counsel for the applicants submits that since the charge sheet has been issued, the parties have reconciled their differences and a compromise has been entered between them which has been reduced in writing.
Learned A.G.A. appearing for the State does not dispute the correctness of the compromise.
Accordingly, it is provided that the parties shall appear before the court below along with a certified copy of this order on the next date fixed and be permitted to file an application for verification of the original compromise document. It is expected that the trial court may fix a date for the verification of the compromise entered into between the parties and pass an appropriate order with respect to the verification within a period of two months from today. Upon due verification, the court below may pass appropriate order in that regard and send a report to this Court.
List after two months.
Till then no coercive measure shall be taken against the applicants.
Order Date :- 17.10.2022 RPD