Allahabad High Court
Pavitra @ Polio vs State Of U.P. And 3 Others on 12 January, 2021
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 78 Case :- APPLICATION U/S 482 No. - 20251 of 2020 Applicant :- Pavitra @ Polio Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Rahul Kumar Sharma Counsel for Opposite Party :- G.A. Hon'ble Saurabh Shyam Shamshery,J.
Vakalatnama filed today by Shri Devesh Kumar Sharma, Advocate on behalf of opposite party nos.3 and 4, is taken on record.
Heard learned counsel for the parties and perused the record.
The present application u/s 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Case No.85 of 2017 (State vs. Pavitra @ Polio), arising out of Case Crime No.535 of 2017, under Sections 354, 506 IPC and 8 POCSO Act, Police Station - Chandapa, District - Hathras, pending in the Court of Additional Session Judge/Special Judge (POCSO Act) Court No.2, Hathras.
Learned counsel for the applicant submits that parties have entered into compromise. He relied upon the photocopy of the application, annexed as Annexure No.4 to the application.
Learned counsel appearing on behalf of opposite party nos.3 and 4 supports the submission of learned counsel for the applicant.
Considering the submissions advanced by learned counsel for the parties regarding the compromise entered into between the parties, parties are directed to place the compromise before the trial Court and trial Court shall verify the contents of the affidavit after taking the statements of the concerned parties on record. Learned counsel for the parties are at liberty to take certified copy of the report of the trial court and to approach this Court. It is made clear that the Court has not adjudicated the case on merit.
With the aforesaid direction, the application is disposed of.
Order Date :- 12.1.2021 Rishabh [Saurabh Shyam Shamshery, J.]