Naeem Ahmad vs State Of U.P. And 4 Others
2026 Latest Caselaw 134 ALL

Allahabad High Court

Naeem Ahmad vs State Of U.P. And 4 Others on 2 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:21872
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 16463 of 2025   
 
   Naeem Ahmad    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Aman Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.    

1. List revised.

2. Heard Sri Aman Kumar, learned counsel for the petitioner and Sri Bade Lal Bind, learned counsel for the State and perused the material on record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioner- Naeem Ahmad, with the prayer to issue a writ, order or direction in the nature of certiorari to quash the impugned judgment and order dated 30.09.2024 passed by Additional Session Judge, Court No.14, Bareilly in Criminal Revision No.311/2024 (Mohd. Islam Ansari @ Hazi Islam Babbu Vs. State of U.P. and another) in Criminal Complaint No.2113/2019 (Naeem Ahmad Vs. Mohd. Islam Ansari and others) of Police Station- Baradari, District- Bareilly. Issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstance of the case.

4. Learned counsel for the petitioner submits that the present petition be dismissed as withdrawn as he shall seek the appropriate remedy available to him under law.

5. As prayed, the present petition is dismissed as withdrawn.

(Samit Gopal,J.)

February 2, 2026

AS Rathore