Suresh Chandra Pandey vs State Of U.P. Thru. Its Prin. Secy. Home ...
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Allahabad High Court

Suresh Chandra Pandey vs State Of U.P. Thru. Its Prin. Secy. Home ... on 26 August, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:50053
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW
 
APPLICATION U/S 482 No. - 6997 of 2025
 
Court No. - 11
 
HON'BLE SAURABH LAVANIA, J.

1. Heard learned counsel for the parties.

2. The instant application has been preferred seeking following main relief(s):-

"Wherefore, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to set aside/quash the impugned order dated 15.4.2025 passed by Appar Sessions Judge (FTC-I) Ambedkar Nagar, in Criminal Revision No.78/2024 (Suresh Chandra Pandey Versus Anirudh Pandey & Others) Police Station Kataka, District Ambedkar Nagar, and also set aside/quash the order dated 20.5.2024 passed by Civil Judge (Junior Division) J.M. Tanda, Ambedkar Nagar in Criminal Misc. Case No.17/2024 (Suresh Chandra Versus Anirudh and others), Police Station Kataka, District Ambedkar Nagar, in the interest of justice.

It is further respectfully prayed that may be allowed the application U/s-156(3) crpc of the petitioner and may also be direct to lodged F.I.R. Againt the O.P. No-2 to 4."

2.On being confronted, after taking note of judgment(s) passed in the case of Sukhwasi vs. State of U.P., reported in 2007 SCC OnLine All 1088; Lalita Kumari vs. State of U.P., reported in (2014) 2 SCC 1; Ramdev Food Products Private Limited vs. State of Gujarat reported in (2015) 6 SCC 439; Priyanka Srivastava vs. State of U.P., reported in (2015) 6 SCC 287; Vishwanath Vs. State of U.P. and 4 Ors., reported in (2020) ILR 2 All 889; XYZ vs. State of Madhya Pradesh and Others reported in (2023) 9 SCC 705; Kailash Vijayvargiya vs. Rajlakshmi Chaudhari and Others; reported in 2023 SCC OnLine SC 569 as also Stanley Varghese Vs. state of Kerala 2015 SCC OnLine Ker 13728 related to dealing with the application under Section 156(3) Cr.P.C., learned counsel for the applicant, after arguing at some length, submitted that he does not want to press this application and the same may be disposed of with liberty to applicant to file complaint case before the court concerned.

3. To the aforesaid prayer, there is no objection.

4. Accordingly, the instant application is consigned to record with aforesaid liberty.

August 26, 2025

Arun/-