Supreme Court - Daily Orders
Sanjay Singh Parihar vs The State Of Uttar Pradesh on 15 September, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.49 COURT NO.6 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No. 8524/2016
(Arising out of impugned final judgment and order dated 06-10-2016
in CRMA No. 30449/2016 passed by the High Court of Judicature at
Allahabad)
SANJAY SINGH PARIHAR Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH & ANR. Respondent(s)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. S. R. Singh, Sr. Adv.
Mr. Avnish Singh, Adv.
Mr. Mangal Prasad, Adv.
Ms. Shweta Yadav, Adv.
Dr. Vivek Sharma, Adv.
Mr. Yash Pal Dhingra, AOR
For Respondent(s) Mr. D. K. Singh, Adv.
Mr. Saurabh Agrawal, Adv.
Ms. Komal Mundhra, Adv.
Mr. Ardhendumauli Kumar Prasad, AOR
Mr. Jitendra Kumar Tripathi, Adv.
Ms. Rachana Srivastava, AOR
Ms. Monika, Adv.
Mr. Sukrit R. Kapoor, Adv.
Ms. Nitya Madhusoodhanan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matter was referred to the Supreme Court Mediation Centre where the parties have settled the matter. The Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.09.19 settlement agreement dated 22.08.2017 is forwarded by the 17:45:45 IST Reason: Mediation Centre. Both the parties are present in the Court and they accept having arrived at the said settlement out of 1 SLP (Crl.) No. 8524/2016 their free will and choice.
As per this settlement the petitioner is to pay a sum of Rs.5 lakhs to the respondent Jaya Mishra, which amount is paid by the petitioner to Jaya Mishra in the Court today in the form of two Bank Drafts.
In view of the said settlement and having regard to the peculiar facts of this case, we quash the proceedings arising out of Crime Case No. 663 of 2015 registered at Police Station Karnalganj, Allahabad. The petitioner has also undertaken to withdraw all the complaints against Jaya Mishra which have been filed by him and are still pending.
The special leave petition stands disposed of.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
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