Allahabad High Court
Pappu Singh @ Arvind Kumar Singh @ Arvind ... vs State Of U.P. Thru. Prin. Secy. Lko. And ... on 18 April, 2025
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:22163 Court No. - 19 Case :- APPLICATION U/S 482 No. - 3298 of 2025 Applicant :- Pappu Singh @ Arvind Kumar Singh @ Arvind Pratap And 4 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Lko. And Another Counsel for Applicant :- Anil Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Saral Srivastava,J.
1.Vakalatnama filed by Sri Dharmendra Pratap, Advocate on behalf of respondent no.2, is taken on record.
2. Heard learned counsel for the applicants and learned A.G.A for the State.
3. The present application u/s 482 Cr.P.C. has been filed for quashing the entire proceedings of Case No.12087/2023 (State vs. Pappu Singh @ Arvind Kumar Singh and others) arising out of Case Crime No. 249/2022, under Sections 420, 406 IPC, Police Station Kotwali Nagar, District Faizabad pending in the court of Chief Judicial Magistrate, District Faizabad.
4. The parties have entered into a compromise and a compromise deed in this regard has been filed which has been verified by the Chief Judicial Magistrate, Ayodhya, copy of report of Chief Judicial Magistrate is annexed at Annexure No.6 of the Application.
5. As the parties have entered into a compromise which fact is not denied by Sri Dharmendra Pratap, Advocate appearing for the opposite party no.2, therefore, present application under Section 482 Cr.P.C. is allowed in terms of compromise between the parties.
6. In view of the compromise entered into between the parties, the entire proceedings ofCase No.12087/2023 (State vs. Pappu Singh @ Arvind Kumar Singh and others) arising out of Case Crime No. 249/2022, under Sections 420, 406 IPC, Police Station Kotwali Nagar, District Faizabad pending in the court of Chief Judicial Magistrate, District Faizabad are hereby quashed.
Order Date :- 18.4.2025 Mohit