Allahabad High Court
Ram Gopal @ Ram Gopal Yadav And Others vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 8 August, 2023
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:52194 Court No. - 12 Case :- APPLICATION U/S 482 No. - 7676 of 2023 Applicant :- Ram Gopal @ Ram Gopal Yadav And Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Sardar Alok Singh,Jagjeet Singh Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
1. Vakalatnama filed by Shri Dinesh Kumar Verma, Advocate on behalf of respondent no. 2 is taken on record.
2. Heard learned counsel for the applicants, learned A.G.A. for the State, learned counsel appearing for respondent no. 2 and perused the record.
3. The present application has been filed with the prayer to quash the charge sheet dated 25.09.2021 as well as entire proceedings of Case No. 81494 of 2023 under Sections 498-A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, P.S. Chinhat, District Lucknow and its entire proceedings, in the light of compromise dated 31.07.2023 taken place between the parties.
4. Learned counsel for the applicants submits that the parties have amicably settled their dispute and a compromise has been arrived between them dated 31.07.2023 (Original copy of the same is appended as Annexure No. 5 to the application).
5. Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the court below, before which, the case is pending. Therefore, the compromise has to be duly verified in presence of the parties concerned before the court below itself.
6. Accordingly, the application is disposed of with direction to the court concerned that if any such compromise is filed before it, it shall issue notice to all its signatories 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. The court 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.
7. For a period of two weeks, no coercive action shall be taken against the present applicants.
8. Registry is directed to hand over the original copy of the compromise to the learned counsel for the applicants after taking photocopy of the same.
Order Date :- 8.8.2023 VKS