Smt. Sushma Verma vs State Of U.P. Thru. Prin. Secy. Home U.P. ...
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Allahabad High Court

Smt. Sushma Verma vs State Of U.P. Thru. Prin. Secy. Home U.P. ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7436
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 11042 of 2025   
 
   Smt. Sushma Verma    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home U.P. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Mahendra Pratap Singh, Ranjit Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard learned Counsel for the applicant and learned A.G.A.

2. The contention of the Counsel for the applicant is that no material was filed along with the charge-sheet to allege any action at the instance of the applicant which can lead to the conclusion that the applicant is guilty of the offencs, in which, the applicant has been charge-sheet and this aspect has not been considered in the summoning order.

3. Considering the aforesaid fact, the present application is disposed off permitting the applicant to move an application through Counsel for discharge.

4. In case, the applicant moves such application for discharge, the same shall be considered in accordance with law.

5. It is further provided that although the anticipatory bail of the applicant was dismissed, the apprehension of arrest after the summoning order arose, as such, it is open to the applicant to move a fresh anticipatory bail application in accordance with law.

(Pankaj Bhatia,J.)

February 2, 2026

akverma