Allahabad High Court
Dr. Lt. Colonel Akshay Bhatnagar And 2 ... vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 16 June, 2025
Author: Rajeev Singh
Bench: Rajeev Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:35630 Court No. - 11 Case :- APPLICATION U/S 482 No. - 5065 of 2025 Applicant :- Dr. Lt. Colonel Akshay Bhatnagar And 2 Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another Counsel for Applicant :- Vivek Kumar Rai,Ajai Kumar Counsel for Opposite Party :- G.A. Hon'ble Rajeev Singh,J.
1. Sri Pratyush Chaube, 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. This application under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Criminal Case No.57978 of 2025; State vs Akshaya Bhatnagar and others, arising out of Case Crime No.204 of 2023, under Sections 498-A, 323, 504, 506 IPC and 3/4 of D.P.A Act, at Police Station Ashiyana, District Lucknow as well as summoning order dated 05.06.2025 passed by learned Additional Chief Judicial Magistrate-CBI (Ayodhya Prakaran) Lucknow.
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.7 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 to the learned counsel for the applicants, after taking the photocopy of the same.
Order Date :- 16.6.2025 Renu/-