Anoop And 10 Others vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
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Allahabad High Court

Anoop And 10 Others vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 17 September, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:57001
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 7896 of 2025   
 
   Anoop And 10 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Rajesh Kumar   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 11
 
   
 
 HON'BLE SAURABH LAVANIA, J.       

1. Vakalatnama filed by Sri Upendra Prakash Pathak, Advocate on behalf of the opposite party No. 2 in the Court today is taken on record.

2. Heard learned counsel for the parties and perused the record.

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

"Wherefore, it is most respectfully prayed that this Hon'ble court may kindly be pleased to quash the entire proceedings of Complaint Case No.: 1200327 of 2014 (1228 of 2016), Under Section: 452,323,392,325,504,506,34 I.P.C, Police Station: Ramsanehighat, District: Barabanki, Pending in the court of Additional Chief Judicial Magistrate, Court No.11, District: Barabanki and Impugned Summoning order dated 15.02.2024 passed by A.C.J.M, Court No.25, District: Barabanki and the Order dated 15.02.2024 Passed by Sessions Judge, District: Barabanki in Criminal Revision No. 126 of 2025, vide order dated 30.08.2025 (Contained as Annexure No.1 to this Petition) during the pendency of the Petition, in the interest of Law and Justice."

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

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

7. 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.)

September 17, 2025

Arun/-