[Cites 5, Cited by 0]
Allahabad High Court
Gyan Singh vs State Of U.P. Thru. Prin. Secy. Home And ... on 28 November, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:78933
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
APPLICATION U/S 482 No. - 10020 of 2025
Gyan Singh
.....Applicant(s)
Versus
State Of U.P. Thru. Prin. Secy. Home And Another
.....Opposite Party(s)
Counsel for Applicant(s)
:
Jayveer Rajput
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 filed by the applicant(s) for the following main relief(s):-
"WHEREFORE, it is most prayed that this Hon'ble Court may Kindly be pleased to Quash the entire criminal proceedings of Case of State Vs. Gyan Singh Lodhi & Others Session Case No.483/2024, arising out of Case Crime No. 286/2023, Under Section 323,504,506 I.P.C & 3(1)Da, 3(1)Dha SC/ST Act relating to Police Station-Dubagga District-Lucknow pending in the Court of Learned Special Judge SC/ST Act, Lucknow as well as impugned charge sheet No. 01 dated 05.12.2023 submitted by the Investigating Officer against the Petitioner in aforesaid case crime number and impugned cognizance order dated 12.03.2024 passed by the Learned Special Judge SC/ST Act, Lucknow as contained in Annexure No. 1 & 2 to this petition, 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 28, 2025
Jyoti/-
