SANNI Vs. STATE OF U.P.

JUDGEMENT

(1.) Subhash Vidyarthi, J 1. Heard Sri Raghvendra Singh, learned counsel for the applicants, Sri Tilak Raj Singh, learned AGA-I on behalf of the State and Sri Ramendra Kumar, learned counsel for the opposite parties no. 2 to 4.

(2.) By means of the instant application the applicants are seeking quashing of the charge sheet dtd. 26/3/2015 filed in respect of Case Crime No. 511/2014, under Ss. 307, 323 IPC, Police Station Kotwali Akbarpur, District Ambedkar Nagar and proceedings of Session Trial No. 111/2015 titled State v. Sunni @ Nitish and Ors. pending in the Court of IIIrd Additional District and Session Judge, Ambedkar Nagar arising out of the aforesaid charge sheet on the ground that on 9/12/2022 a compromise has been entered into between the parties settling the dispute and now the opposite parties no. 2 to 4 do not want to pursue the matter.

(3.) The aforesaid case was initiated on the basis of an FIR bearing Case Crime No. 511/2014 lodged on 19/12/2014 by the opposite party no. 2 Ram Prasad against the petitioners stating that the petitioner no. 2 Narendra Kumar was raising construction of a wall on a land in dispute. The informant asked him not to raise any construction till the decision of the court whereupon the petitioner no. 1, who is son of petitioner no. 2, started beating the informant. When the informant's sons came to intervene, the petitioner no. 2 Narendra shot at the informant's son Sanjeev and another accused person shot at Umesh, another son of the informant. The petitioner no. 1 Sanni assaulted the informant with a rod causing injury in his head. The informant's youngest son Santosh was also shot at but he was not hurt.