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Allahabad High Court

Shiv Pratap Singh And 4 Others vs State Of U.P. And 2 Others on 12 November, 2024

Author: Manish Mathur

Bench: Manish Mathur





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:177308
 
Court No. - 74
 

 
Case :- APPLICATION U/S 482 No. - 14419 of 2024
 

 
Applicant :- Shiv Pratap Singh And 4 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Akshay Raj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Mathur,J.
 

Heard learned counsel for applicant, learned A.G.A. for opposite party No.1 and Mr. Gunjan Yadav learned counsel for opposite parties 2 and 3 whose power filed today is taken on record.

Application under Section 482 Cr.P.C. has been filed seeking quashing of proceedings of S.T. No. 28 of 2023 (State of Uttar Pradesh versus Shiv Pratap Singh and others) and S.T. No. 92 of 2023 (State of Uttar Pradesh versus Sanjeev Kumar Singh and others) arising out of case crime No. 31 of 2022 under Sections 323, 504, 506, 325 & 364 IPC, P.S. Jalaun, District Jalaun.

Earlier vide order dated 2nd May, 2024, it has been noticed that the parties have amicably settled their dispute outside the court and a compromise dated 28th March, 2024 had been brought on record as Annexure No. 4 to the affidavit. Its verification was also directed.

As per office report dated 13th August, 2024, the compromise verification report dated 11th June, 2024 has been placed on record indicating verification of the compromise.

Learned counsel for opposite parties 2 and 3 on the basis of instructions admits the factum of compromise having been entered and verified.

Considering aforesaid facts, proceedings of S.T. No. 28 of 2023 (State of Uttar Pradesh versus Shiv Pratap Singh and others) and S.T. No. 92 of 2023 (State of Uttar Pradesh versus Sanjeev Kumar Singh and others) arising out of case crime No. 31 of 2022 under Sections 323, 504, 506, 325 & 364 IPC, P.S. Jalaun, District Jalaun against the applicants are quashed.

The application therefore stands allowed in terms of the compromise.

Order Date :- 12.11.2024 Prabhat