Allahabad High Court
Syed Junaid Ali vs State Of U.P. And Another on 8 September, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2025:AHC:157213
HIGH COURT OF JUDICATURE AT ALLAHABAD
APPLICATION U/S 528 BNSS No. - 13609 of 2025
Syed Junaid Ali
.....Applicant(s)
Versus
State of U.P. and Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Mohammad Waseem
Counsel for Opposite Party(s)
:
Rajesh Kumar Verma, G.A.
Court No. - 72
HON'BLE DEEPAK VERMA, J.
1. Supplementary affidavit, filed today, is taken on record.
2. Heard learned counsel for the applicant, learned counsel for the informant, and learned A.G.A. for the State.
3. The present 528 B.N.S.S. application has been filed to quash the charge sheet dated 09.02.2023; cognizance/summoning order dated 07.11.2024 as well as entire proceedings of case no.1175 of 2024 (State Vs. Syed Junaid Ali) Under Sections, 323, 504, 506 IPC, arising out of case crime no. 29 of 2023, Police Station-Quila, District Bareilly, pending in the court learned Additional Chief Judicial Magistrate, Court No.3, Bareilly, in pursuance of compromise taken place between the parties on 04.04.2025.
4. Learned counsel for the applicants submitted that it is no injury case and the applicants and opposite party no.2 have amicably settled their dispute out of the Court. Applicant approached this Hon'ble Court by filing this 482 application with prayer to quash the proceedings on terms of compromise entered between the parties, the Hon'ble Court vide order dated 07.05.2025 sent the matter to trial court for verification of the parties and compromise application. Trial court vide order dated 10.07.2025 verified the parties as well as compromise application. He further submitted that applicants and opposite party no.2 compromised the matter and opposite party No.2 does not want to proceed the matter against the applicants. He further submitted that applicants and opposite party no.2 have settled through compromise their private and civil dispute and as such opposite party no.2 does not wish to press the aforesaid case against the applicants. Opposite party no.2 is ready to withdraw the prosecution of the applicants and in view of the compromise, no fruitful purpose would be served if the prosecution is allowed to go on.
5. Learned counsel appearing for the opposite party no.2 does not dispute the correctness of the submission made by learned counsel for the applicants or the correctness of the documents relied upon by him. He submits that opposite party no. 2 has no objection, if the proceedings in the aforesaid case are quashed.
6. Learned AGA submitted that both the parties have settled their dispute out of the court, hence, no reason to proceed further.
7. The Hon'ble Apex Court in the case of Narindra Singh and others Vs. State of Punjab, (2014) 6 SCC 466, Parbatbhai Aahir @ Parbatbhai Vs. State of Gujarat (2017) 9 SCC, 641, Gian Singh Vs. State of Punjab (2012) 10 SCC 303 and State of M.P. Vs. Laxmi Narayanan (2019) 5 SCC 688, wherein Hon'ble Apex Court has categorically held that compromise can be made between the parties even in respect of certain cognizable and non-compoundable offences. Reference may also be made to the decision given by this Court in Shaifullah and others Vs. State of U.P. and another [2013 (83) ACC 278], in which, law expounded by the Hon'ble Apex Court in the aforesaid cases has been explained in detail.
8. Considering the facts and circumstances of the case, as noted herein above, and also the submissions made by learned counsel for the parties, this Court is of the considered opinion that no useful purpose would be served by prolonging the proceedings of the above mentioned case.
9. Accordingly, the proceedings of Case No.1175 of 2024 (State Vs. Syed Junaid Ali) Under Sections, 323, 504, 506 IPC, arising out of Case Crime No. 29 of 2023, Police Station-Quila, District Bareilly, pending in the court learned Additional Chief Judicial Magistrate, Court No.3, Bareilly, is hereby quashed.
10. This application under Section 528 B.N.S.S. is accordingly allowed.
(Deepak Verma,J.) September 8, 2025 Meenu Singh