Ram Padarath And Others vs State Of U.P. Thru Prin.Secy. Home ...
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Allahabad High Court

Ram Padarath And Others vs State Of U.P. Thru Prin.Secy. Home ... on 13 October, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:63488
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL REVISION No. - 392 of 2022   
 
   Ram Padarath And Others    
 
  .....Revisionist(s)   
 
 Versus  
 
   State Of U.P. Thru Prin.Secy. Home Lucknow And Anr.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Revisionist(s)   
 
:   
 
Akash Dikshit, Vineet Kumar Mishra   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 13
 
   
 
 HON'BLE SAURABH LAVANIA, J.     

1. Heard Sri Vineet Kumar Mishra, learned counsel for the revisionist(s) and learned AGA for the State as well as perused the record.

2. The present revision has been filed by the revisionist(s) seeking following main relief(s):-

"I. Pass an order or direction thereby quash/set aside the impugned order dated 16-03-2022 Passed by the Learned Additional Chief Judicial Magistrate, First, district Hardoi on the discharge application of revisionists moved in Criminal Case No.7548 of 2007 (State Vs. Pramod Anand and others) concerning crime no.889 of 2005, under sections 406, 409, 467, 468, 469, 471, 420, 120-B IPC, Police Station Kotwali City, district Hardoi and allow the discharge application of the revisionists dated 04/05-01-2011, to the extent it relates to the revisionists; and

Pass any other order or direction to prevent such abuse of the process or otherwise to secure the ends of justice, by exercising the powers conferred on this Hon'ble Court under section 397/401, Cr.P.C."

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

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

(Saurabh Lavania,J.)

October 13, 2025

Arun/-