Abhinandan Singh vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Abhinandan Singh vs State Of U.P. Thru. Prin. Secy. Home ... on 2 February, 2026

Author: Rajeev Singh

Bench: Rajeev Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7336
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 503 of 2026   
 
   Abhinandan Singh    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Anupam Singh, Gyanendra Pandey   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE RAJEEV SINGH, J.      

1. Vakalatnama as well as short counter affidavit filed by Sri Prabhakar Pandey, Advocate on behalf of opposite party no.2 is taken on record.

2. Heard learned counsel for the applicant, learned counsel for opposite party no.2, learned A.G.A. for the State and perused the record.

3. The instant application has been filed with the following prayer:-

"To quash the entire proceedings of Criminal Case No. 126760 of 2024 (State Vs. Abhinandan Singh) in pursuance of Charge Sheet No.01 of 2024 dated 22.07.2024 arising out of Case Crime No. / First Information Report No. 390 of 2023, Under Section 323, 504, 506 I.P.C., relating to Police Station Sushant Golf City, District Lucknow pending before Learned Chief Judicial Magistrate, Lucknow as well as summoning order dated 19.12.2024 passed by Learned Additional Chief Judicial Magistrate, Lucknow (contained as Annexure No.1 and 2) in the light of compromise dated 18.12.2025 (Contained as Annexure No. 4), in the interest of law and justice."

4. Learned counsel for the applicant submits that both the parties have amicably compromised their dispute. The compromise which has taken place between the parties is also filed before this Court as Annexure No.4 to the application.

5. Whether the parties have, in fact, compromised the matter or not, can best be ascertained by the trial court concerned as such compromise has to be duly verified in presence of the parties concerned before the Court.

6. Accordingly, this application is disposed of with a direction to the trial court concerned that if any such compromise is filed before it, it shall issue notices to all the signatories to the compromise requiring their personal presence and, thereafter, proceed to verify the compromise. If the aforesaid compromise is verified, a report to that effect shall be prepared by the court and the compromise will be made part of the record.

7. The court concerned in that scenario will allow the parties to obtain certified copy of the report as well as compromise and it will be open to the applicant to approach this Court again for quashing of the proceedings.

8. For a period of one month, no coercive action shall be taken against the applicant in the aforesaid case.

9. Office is directed to return the original compromise deed, if any, to the learned counsel for the applicant, after taking the photocopy of the same.

(Rajeev Singh,J.)

February 2, 2026

Arpan