Sarevan @ Chandra Shekhar And Another vs State Of U.P. Thru. Prin. Secy. Home ... on 11 November, 2025

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Allahabad High Court

Sarevan @ Chandra Shekhar And Another vs State Of U.P. Thru. Prin. Secy. Home ... on 11 November, 2025

Bench: Rajeev Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:71637
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 9376 of 2025   
 
   Sarevan @ Chandra Shekhar And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Balak Ram   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE RAJEEV SINGH, J.

1. Sri Vikas Verma, Advocate has filed Vakalatnama on behalf of opposite party no.2, which is taken on record.

2. Heard learned counsel for the applicants, learned counsel for opposite party no.2 as well as learned A.G.A. for the State and perused the record.

3. The instant application has been filed with the following prayer:-

"(i) quash the impugned Charge Sheet No. 20/2011, dated 01.11.2011, as well as entire proceeding arising out of SC./S.T. No. 36/2013, Case Crime No. 423/2011, U/S- 323, 325, 504, 506, I.P.C. & Sect. 3 (1) X SC./ST. Act. P.S. Ahirauli, District - Ambedkar Nagar, state of U.P. Vs Sarevan @ Chandra Shekhar & other, through compromise is contained herewith as Annexure No.1 to this petition."

4. Learned counsel for the applicants submits that both the parties have amicably compromised their dispute. The compromise which has taken place between the parties is also filed before this Court as Annexure No.3 to the application.

5. Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the trial court concerned as such compromise has to be duly verified in presence of the parties concerned before the Court.

6. Accordingly, this application is disposed of with a direction to the trial court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court and the compromise will be made part of the record.

7. The court concerned in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the applicants to approach this Court again for quashing of the proceedings.

8. For a period of one month, no coercive action shall be taken against the applicants in the aforesaid case.

9. Office is directed to return the original compromise deed, if any, to the learned counsel for the applicants, after taking the photocopy of the same.

(Rajeev Singh,J.) November 11, 2025 Raj

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Allahabad High Court