Rajaram And 3 Others vs State Of U.P. And Another
2025 Latest Caselaw 13064 ALL

Allahabad High Court

Rajaram And 3 Others vs State Of U.P. And Another on 26 November, 2025

Author: Deepak Verma

Bench: Deepak Verma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:211508
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 47000 of 2025   
 
   Rajaram And 3 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sanjay Kumar Srivastava, Vivek Kumar Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 74
 
   
 
 HON'BLE DEEPAK VERMA, J.      

1. Heard learned counsel for the applicants, learned AGA and perused the record.

2. The full Bench judgment passed in Ghulam Rasool Khan and others Vs. State of U.P. and others the Court in para-17 (iii) has held that Question No. (III) is answered in negative holding that the aggrieved person having remedy of appeal under Section 14A of the 1989 Act, cannot be allowed to invoke inherent jurisdiction of this Court under Section 482 Cr.P.C.

3. In view of the aforesaid judgment, the applicants are permitted to withdraw the application with liberty to avail appropriate remedy.

4. The application is, accordingly dismissed as withdrawn with liberty to avail alternative remedy.

5. Certified copy of the F.I.R./order sheet be returned to the applicants, as per rule, after retaining a photo-stat copy of the same on the record.

(Deepak Verma,J.)

November 26, 2025

Nitin Verma