Allahabad High Court
Netrapal Singh And 6 Others vs State Of Up And 2 Others on 9 April, 2024
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:62608-DB Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 2767 of 2024 Petitioner :- Netrapal Singh And 6 Others Respondent :- State Of Up And 2 Others Counsel for Petitioner :- Mukesh Kumar Counsel for Respondent :- Ashwani Kumar Mishra,G.A. Hon'ble Siddharth,J.
Hon'ble Surendra Singh-I,J.
1. Heard learned counsel for the petitioners and learned A.G.A. for the State.
2. Sri Ashwani Kumar Mishra, learned counsel for the respondent no. 3 has filed counter affidavit on behalf of respondent no. 3 stating that parties have entered into compromise outside the court and he has no objection in case the F.I.R. is quashed.
3. The impugned F.I.R. dated 12.12.2023 registered as Case Crime No. 934 of 2023 u/s 419, 420, 504, 506 I.P.C. and Section 3(1)(Da) and 3(1)(Dha) of S.C./S.T. Act, Police Station- Jalalabad, District- Shahjahanpur, is hereby quashed.
4. The writ petition is accordingly, allowed.
Order Date :- 9.4.2024 KS (Surendra Singh-I,J.)(Siddharth,J.)