Allahabad High Court
Pankaj Dixit And 3 Others vs State Of U.P. And Another on 17 July, 2019
Author: Rajiv Joshi
Bench: Rajiv Joshi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 72 Case :- APPLICATION U/S 482 No. - 22664 of 2018 Applicant :- Pankaj Dixit And 3 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Santosh Kumar Counsel for Opposite Party :- G.A.,Prashant Kumar Singh Hon'ble Rajiv Joshi,J.
Heard Shri Santosh Kumar Nigam, learned counsel for the applicant, learned A.G.A. for the State and Shri Prashant Kumar Singh, learned counsel for O.P. No.2.
Present application under Section 482, Cr.P.C. has been filed by the applicants for quashing the entire proceedings of S.T. No.1774 of 2011 (State Vs. Pankaj Dixit and others) arising out of Case Crime No.68 of 2006, under Sections 147, 308, 323, 504, 506, IPC, P.S. Naubasata, District Kanpur Nagar, pending in the court of Additional Session Judge, IInd, Kanpur Nagar.
Joint affidavit along with an application for deciding the case in terms of compromise by applicants and O.P. No.2 has been filed. From the joint affidavit of the parties, it is apparent that the applicants and O.P. No.2 settled the dispute on the intervention of some respectable person and reached on amicable settlement.
In view of the joint affidavit of the applicants as well as O.P. No.2, the proceedings of the aforesaid case are quashed. Application stands allowed.
No order as to cost.
Order Date :- 17.7.2019 T. Sinha