Munendra Pratap Singh vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
2026 Latest Caselaw 757 ALL

Allahabad High Court

Munendra Pratap Singh vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 3 April, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23427
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2687 of 2026   
 
   Munendra Pratap Singh    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Siddhartha Sinha, Ram Chandra Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 16
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.      

Since the matter is being decided at the admission stage, notice to opposite party no. 2 is hereby dispensed with.

Heard learned counsels for the parties and perused the records.

The present application has been filed with the prayer that both the cross cases i.e. case State Vs. Vijay Singh and others, vide S.T. No. 1542/2021, Crime No. 404/2020, U/s 34, 302, 323, 147, 148, 149, 307, 506 IPC registered at PS- Pali, District Hardoi, pending in the Court of Additional District & Sessions Judge/ FTC -14 (Finance Commission), District Hardoi and the case State Vs. Vishal and others, vide Case No. 16536/2024, Crime No. 386/2021, U/s 34, 147, 452, 323, 504, 506 IPC, PS- Pali, District - Hardoi, pending in the Court of Additional Chief Judicial Magistrate, Court Room No.1, Hardoi may be ordered to be decided by one and the same court and the judgments in both the cases may be pronounced on the same day.

From perusal of the prayer, it is apparent that the request has been made for matter pending before the court of Additional Chief Judicial Magistrate be committed to the court of sessions and it may be ordered that both the cases may be decided by one and the same court and the Judgment may be pronounced on the same day.

The order dated 13-12-2024 appended at annexure no. 19 alongwith the paper book, is evident that the District Judge, Hardoi has already passed the order for transfer of the file/case to the court of Sessions for committal.

This court finds that the instant application has been filed at premature stage as it is apparent from the order of the District Judge, Hardoi that the court has consciously passed the order of committal and transfer of the case to the court of sessions. Thus, being the premature, the application is hereby dismissed.

(Shree Prakash Singh,J.)

April 3, 2026

AKS