Raman Sahni And Another vs State Of U.P Thru. Prin. Secy. Home ... on 31 October, 2025

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Allahabad High Court

Raman Sahni And Another vs State Of U.P Thru. Prin. Secy. Home ... on 31 October, 2025

Bench: Rajnish Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:68491-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. WRIT PETITION No. - 2176 of 2024   
 
   Raman Sahni And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P Thru. Prin. Secy. Home Deptt. Civil Secrt. Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rajiv Raman Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A., Adarsh Shukla   
 
     
 
 Court No. - 10
 
   
 
 HON'BLE RAJNISH KUMAR, J.

HON'BLE ZAFEER AHMAD, J.

1. Case called out.

2. None for the petitioners.

3. This Court had passed the following order on 1.4.2024:

"Sri Adarsh Shukla, learned counsel has put in appearance on behalf of the informant/opposite party No.4 by filing Vakalatnama alongwith short counter affidavit, which are taken on record.

Heard learned counsel for the parties.

This writ petition has been filed with a prayer to issue a writ, order or direction in the nature of certiorari for quashing the First Information Report dated 18.06.2023 bearing Case Crime No.0217 of 2023, under Sections 419 & 420 IPC, Police Station- Kotwali Dehat, District - Sitapur.

It is stated by learned counsel for the petitioner that both the petitioner and informant/respondent No. 4 are related to each. The dispute between the parties is personal in nature. Now the petitioner and opposite party No.4/informant have entered into a compromise. The copy of compromise deed between the parties is annexed as part of annexure No.3 to the writ petition.

Learned counsel for opposite party No.4 did not dispute the submission of counsel for the petitioner rather he supported the submission of the petitioners' counsel that the dispute between the parties has been resolved by way of compromise.

In view of the above, petitioner is directed to submit original deed of compromise by 03.04.2024.

Let the petitioner and opposite party No.4 appear before the Senior Registrar of this Court on 08.04.2024 for verification of the compromise.

List this case on 24th April, 2024 showing the name of Sri Adarsh Shukla, Advocate as counsel for respondent in the cause list.

Learned Senior Registrar to submit his report.

In view of the aforesaid development, it is provided that the petitioner shall not be arrested in pursuance of the impugned First Information Report dated 18.06.2023 bearing Case Crime No.0217 of 2023, under Sections 419 & 420 IPC, Police Station- Kotwali Dehat, District - Sitapur."

4. Learned AGA on the basis of instructions dated 31.10.2025 received from Sri Rajesh Kumar Dixit, P.S. Kotwali Dehat, District Sitapur, a copy of which has been produced before this Court and is taken on record, submits that charge sheet in the matter was filed, however, the parties had settled their dispute and the CJM, Sitapur has decided the Criminal Case No. 2673/2024; CIS No. 24859/2024, in terms of the order passed in Criminal Case No. 471 of 2025, on 21.1.2025, on the basis of compromise, therefore, this petition has rendered infructuous.

5. Dismissed accordingly.

(Zafeer Ahmad,J.) (Rajnish Kumar,J.) October 31, 2025 Fahim/-

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