Rajat Srivastava And Another vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Rajat Srivastava And Another vs State Of U.P. Thru. Prin. Secy. Home ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7698
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 2588 of 2025   
 
   Rajat Srivastava And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Mohit Nigam   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Mukesh, Mukesh Kannaujia   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.        

1. Heard learned Counsel for the applicant as well as learned A.G.A. and learned Counsel for the opposite party no.2.

2. It is informed by the Counsel for the parties that the matter has been compromised in between the parties and the same has been duly verified by the court below vide order dated 09.04.2025.

3. Considering the nature of the allegations levelled in the FIR and the fact that the parties have entered into a compromise 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 Criminal Case No.68121 of 2023 arising out of FIR No.7 of 2023, Police Station Kesarbagh, District Lucknow are quashed.

4. The application is allowed.

(Pankaj Bhatia,J.)

February 2, 2026

akverma