Allahabad High Court
Prem Singh And Another vs State Of U.P. And Another on 18 April, 2025
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:57316 Court No. - 84 Case :- APPLICATION U/S 482 No. - 33929 of 2024 Applicant :- Prem Singh And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mohd. Ayub Counsel for Opposite Party :- G.A. Hon'ble Deepak Verma,J.
1. Supplementary affidavit, filed today, is taken on record.
2. Heard learned counsel for the applicant and learned A.G.A. for the State.
3. The present 482 Cr.P.C. application has been filed to quash the proceeding of Case no.1840/2024 (State v/s Prem Singh & Another) arising out of case crime no.552/2023, under sections 420, 342, 504, 506, 452, 120B I.P.C., Police Station Sikandra, District Agra along with Cognizance/Summoning order dated 02.02.2024 passed by Chief Judicial Magistrate, Agra, in terms of Compromise dated 13.08.2024 between parties.
4. Learned counsel for the applicants submits that the parties have reconciled their differences and compromise have entered between them which has been reduced in writing. Compromise deed has been filed before the trial court and the same has been filed as annexure SA-1 to the supplementary affidavit.
5. Learned AGA does not dispute the correctness of the facts.
6. Accordingly, it is provided that the parties shall appear before the court below along with a certified copy of this order on the next date fixed. It is therefore expected that the trial court may fix a date for the verification of the parties and compromise entered into between the parties and pass an appropriate order to that effect within next four weeks. It shall be open to the applicants to file a fresh application U/S 482 at that stage for the relief sought herein.
7. In view of the above, the present application is disposed of.
8. For a period of six weeks, no coercive measure shall be taken against the applicant.
Order Date :- 18.4.2025 Nitin Verma