Allahabad High Court
Dushyant Singh And 4 Others vs State Of U.P. And Another on 14 February, 2020
Author: Ram Krishna Gautam
Bench: Ram Krishna Gautam
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 74 Case :- APPLICATION U/S 482 No. - 45271 of 2019 Applicant :- Dushyant Singh And 4 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ashok Kumar Counsel for Opposite Party :- G.A.,Rajesh Kumar Chitragupt Hon'ble Ram Krishna Gautam,J.
Learned counsel for both the sides are present.
Supplementary affidavit filed today is taken on record. It reveals that parties have entered into compromise and thereby a request for ending this criminal proceedings has been made. Certified copy of the order of trial court dated 23.01.2020 has been annexed with this affidavit.
In view of the law laid down by the Apex Court in the case of Gian Singh Vs. State of Punjab & another, (2012) 10 SCC 303 nothing remained for keeping proceedings pending because in this case of matrimonial dispute, informant victim has entered into compromise.
Accordingly, this Application U/S 482 of Cr.P.C. is being allowed and criminal proceedings of Case No.1203 of 2017 arising out of Crime No.325 of 2016 (State Vs. Dushyant And others), under Sections 498A, 323, 326, 354, 504, 506 I.P.C. and 3/4 D.P. Act, Police Station Mahila Thana, District Agra, pending before the Additional Chief Judicial Magistrate Vth, District Agra is being quashed.
Order Date :- 14.2.2020 Radhika