Ajay Singh @ Ajay Pratap Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2026 Latest Caselaw 150 ALL

Citation : 2026 Latest Caselaw 150 ALL
Judgement Date : 2 February, 2026

[Cites 3, Cited by 0]

Allahabad High Court

Ajay Singh @ Ajay Pratap Singh vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7719
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 5182 of 2025   
 
   Ajay Singh @ Ajay Pratap Singh    
 
  .....Applicant(s)   
 
  
 
Versus 
 
    
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Ravi Shanker Singh, Ashok Kumar Srivastava 
 
    
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Pradeep Kumar Shukla   
 
     
 
  
 
.  
 
Court No. - 12
 
    
 
 HON'BLE PANKAJ BHATIA, J.

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

2. The present application has been filed for quashing the entire criminal proceeding initiated against the applicant, in Criminal Case No.1706 of 2015, (State of U.P. Versus Ajay Singh and others), arising out of Case Crime No. 116 of 2013, under sections 323, 504, 506 IPC, relating to Police Station- Antu, District- Pratapgarh, pending before the Court of Learned Judicial Magistrate, Court No. 25, Pratapgarh.

3. The contention of the counsel for the applicant is that the applicant was wrongly named in the charge-sheet, which fact is admitted by the GA in the counter affidavit filed before this court.

4. Considering the fact that the State itself has recorded that the name of the applicant was wrongly mentioned in the charge-sheet, qua the applicant, the proceeding of Criminal Case No.1706 of 2015, (State of U.P. Versus Ajay Singh and others), arising out of Case Crime No. 116 of 2013, under sections 323, 504, 506 IPC, relating to Police Station- Antu, District- Pratapgarh, pending before the Court of Learned Judicial Magistrate, Court No. 25, Pratapgarh are quashed.

4. The application stands allowed.

(Pankaj Bhatia,J.)

February 2, 2026

VNP/-