Raju And 10 Others vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Raju And 10 Others 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:7676
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 4320 of 2025   
 
   Raju And 10 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Anil Kumar Akela, Pushpendra Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Kiran Rawat   
 
     
 
 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.

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 Case No.83276 of 2023 relating to case crime No. 0125 of 2023 Under Sections 420, 406, 504, 506, 120-B, I.P.C. lodged with Police Station-Kakori, District- Lucknow, pending before the learned A.C.J.M. Court No. 30 Lucknow, (State Versus Raju and others) are quashed.

4. The application stands allowed.

(Pankaj Bhatia,J.)

February 2, 2026

VNP/-