Arpit Kumar @ Arpit Trivedi @ Arpit ... vs State Of U.P. Thru. Prin. Secy. Home Lko. ...
2026 Latest Caselaw 144 ALL

Allahabad High Court

Arpit Kumar @ Arpit Trivedi @ Arpit ... vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7693
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 9658 of 2025   
 
   Arpit Kumar @ Arpit Trivedi @ Arpit Trivedi And 2 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Pradyumn Shukla   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Qasim Abbas Zaidi   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard the counsel for the applicant and the learned AGA.

2. It is informed by the counsel for the parties that the parties have settled their dispute amicably by way of compromised deed which has been verified by the trial court and the verification report is on record as Annexure no.SA-2.

3. In view of the said verification and in view of the law as explained in the case of Gian Singh vs. State of Punjab and another; (2012) 10 SCC 303, the entire proceedings of the Sessions Trial No. 216 of 2019 State Vs. Arpit Trivedi & Others, arising out of Case Crime No. 0334 of 2018, under Sections 498-A, 323, 504, 506, 376 I.P.C., and Section 3/4 D.P. Act, Police Station Bihar, District Unnao, pending in the court of Additional Judge (F.T.C) District Unnao are quashed.

4. The application stands allowed.

(Pankaj Bhatia,J.)

February 2, 2026

VNP/-