Neeraj Tripathi vs State Of U.P. Thru. Addl. Chief Secy. ...
2025 Latest Caselaw 12773 ALL

Allahabad High Court

Neeraj Tripathi vs State Of U.P. Thru. Addl. Chief Secy. ... on 19 November, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:75119
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL APPEAL No. - 487 of 2025   
 
   Neeraj Tripathi    
 
  .....Appellant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Home, Lko And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Appellant(s)   
 
:   
 
Pranshu Agrawal   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A., Mahendra Pratap Singh   
 
     
 
 Court No. - 13
 
   
 
 HON'BLE SAURABH LAVANIA, J.     

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

2. The present appeal has been filed by the appellant(s) to set aside/quash the order dated 06.01.2025 passed by Special Judge SC/ST Act, Lucknow in Anticipatory Bail Application No.9916/2024 (Neeraj Tripathi Vs. The State of U.P.), relating to Sessions Case No.130/2021, arising out of FIR/Case Crime No.242/2019, under Sections 323, 504, 506, 342 IPC and Sections 3(1)(r)(s), 3(2)(va) of SC/ST Act, Police Station- Wazirganj, District- Lucknow.

3. At the very outset, learned counsel for the appellant(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 appellant(s) and liberty may also be given to the appellant(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 appellant(s).

5. Keeping in view the aforesaid, the present appeal 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/Court concerned that for a period of 30 days from today, they would not take any coercive action against the appellant(s) in the aforesaid case. It is made clear that in this regard, no application shall be entertained.

(Saurabh Lavania,J.)

November 19, 2025

ML/-