Shadab Siddiqui @ Mohd Shadab Siddiqui vs State Of U.P. Thru. Addl. Secy./Prin. ...
2026 Latest Caselaw 113 ALL

Allahabad High Court

Shadab Siddiqui @ Mohd Shadab Siddiqui vs State Of U.P. Thru. Addl. Secy./Prin. ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7622
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 4292 of 2025   
 
   Shadab Siddiqui @ Mohd Shadab Siddiqui    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Secy./Prin. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Mohd. Hayan Hasan, Mohd. Imran   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Mr.Mohd Shadab Khan   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.     

1. The supplementary affidavit filed by learned counsel for the applicant is taken on record.

2. Heard Shri Sudeep Seth, learned Senior Advocate, assisted by Mr. Mohammad Hayan Hasan, learned counsel for the applicant and Shri Mohammad Arif Khan, learned Senior Advocate, assisted by Mr. Mohammad Shadab Khan, learned counsel for opposite party no.2.

3. It is agreed inter se between the parties that they have settled their dispute amicably outside the Court, with the intimation of seniors and well-wishers, and they do not wish to proceed further with the criminal proceedings pending against each other, which are as under:

"A. Cases filed against the applicant and his family members:-

I. Case Crime No. 268 of 2020, under Sections 498A, 323, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Kaiserbagh, District Lucknow, pending before the learned Additional Chief Judicial Magistrate, Lucknow.

II. Case No.164/2021, Ramsha Saleem v/s Shadab Siddiqui and Others, under Section 125 CrPC pending in the Court of Add. Principal Judge-6, Family Court, Lucknow

III. Case number Case No. 410/2021; Ramsha Saleem v/s Shadab Siddiqui and Others under section 12 D.V. Act in the Court of Add. Chief Judicial Magistrate First, Lucknow.

IV. Criminal Appeal No. 239/2024, Ramsha Saleem v/s State and Others Court of Addl. Session Judge 17, Lucknow.

B. Cases filed by the applicant and his family against Opposite party No.2:-

I. Criminal Appeal No. 211/2024 (Shadab Siddiqui v/s State and Others.) pending in the of Court of Add. Session Judge 17, Lucknow.

II. Case No. 781/2021(Lucknow Shamima Siddiqui v/s Ramsha Saleem and Others) pending in the Court of Judicial Magistrate II."

4. It is further agreed inter se that the amounts payable by the applicant under the order dated 28.05.2025 have already been paid to opposite party no.2, a fact which is admitted by learned counsel for opposite party no.2.

5. In view of the above, it is agreed that all the criminal proceedings referred to herein be quashed.

6. Prayer has also been made with regard to the quashing of the notices issued by the Income Tax authorities. However, this Court is not well-equipped to cancel or set aside notices issued by the Income Tax authorities in exercise of powers conferred upon them under the Income Tax Act.

7. The parties, if aggrieved, shall be at liberty to pursue their respective remedies, charges, and complaints before the Income Tax authorities. It shall also be open to the applicant and opposite party to take such steps as may be advised for protecting their interests under the Income Tax Act.

8. In view of the above, the criminal proceedings arising out of case crime no.268 of 2020 under Sections 498 -A, 323,504,506 I.P.C and 3/4 Dowry Prohibition Act, P.S. - Kaiserbagh, District are quashed.

9. The parties shall bear their own costs.

.

(Pankaj Bhatia,J.)

February 2, 2026

V. Sinha