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Allahabad High Court on Thursday ruled that continuation of a criminal proceeding in circumstances where parties have entered into a compromise would be oppressive and prejudicial.
The single-judge bench observed that, “After compromise/settlement arrived at between the parties in the present case, the chance of ultimate conviction is bleak and therefore, no useful purpose is likely to be served by allowing a criminal prosecution against the applicants to continue, as the same would be futile exercise and a sheer wastage of precious time of the Court. The continuation of criminal proceedings after compromise would cause oppression and prejudice to the parties concerned.”
The court was reaffirmed and relied upon the holding of Apex Court in the case of State of Madhya Pradesh v. Laxmi Narayan & Ors., AIR 2019 SC 1296 which laid down the guidelines for the purposes of quashing criminal proceeding arising out of non-compoundable offences under Section 302 Cr.P.C. in light of an amicable settlement arising out of transaction essentially of civil flavour dispute between parties concerned.
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