Anand Keshav Sharma vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Anand Keshav Sharma vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 3 November, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:68711
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 8943 of 2025   
 
   Anand Keshav Sharma    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Pramod Kumar Shukla, Durgadas Dubey   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 13
 
   
 
 HON'BLE SAURABH LAVANIA, J.      

1. Heard learned counsel for the applicant(s) and learned AGA for the State as well as perused the record.

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

"1. Quash entire proceeding relating to criminal Case No. 8036 of 2024 In case Crime No. 0884 of 2023 Under section under Section 498A, 452, 323, 504, 506 I. P. C. Police Station Dewa District Barabanki State Versus Anand Keshav and 3 Others Pending before learned A. C. J. M. court No 17 Barabanki and Quash impugned summoning order dated 12.09.2024 and impugned charge 10.03.2024 contained in ANNEXURE NO. 1, & 2 respectively to this petition.

2. Stay entire proceeding arising out from criminal Case No. 8036 of 2024 In case Crime No. 0884 of 2023 Under section under Section 498A, 452, 323, 504, 506 I. P. C. Police Station Dewa District Barabanki State Versus Anand Keshav and 3 Others Pending before learned A. C. J. M. court No 17 Barabanki in the interest of justice."

3. At the very outset, learned counsel for the applicant(s) submitted that at this stage, he is confining his prayer to seek the benefit of the judgment(s) passed by the Hon'ble Apex Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another, (2022) 10 S.C.R. 351 : (2022) 10 SCC 51 and Musheer Alam vs. State of Uttar Pradesh and Another, 2025 SCC OnLine SC 116 for which liberty may be given to the applicant(s) and liberty may also be given to the applicant(s) to approach this Court again at appropriate stage for seeking appropriate relief.

4. Learned AGA has no objection to the prayer made by learned counsel for the applicant(s).

5. Keeping in view the aforesaid, the present application is disposed of with liberty as prayed for.

6. Taking note of the facts of the case and also the observations made by the Hon'ble Apex Court in the case of Satendra Kumar Antil (Supra) and Musheer Alam (Supra), this Court is of the view that it would be appropriate to observe that it is expected from the Police Officer concerned that for a period of 30 days from today, they would not take any coercive action against the applicant(s) in the aforesaid case. It is made clear that in this regard, no application shall be entertained.

(Saurabh Lavania,J.)

November 3, 2025

Anurag