Neel Kamal Verma @ Neel Verma @ Kaku And ... vs State Of U.P. Thru. Prin. Secy. Home, ...
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Allahabad High Court

Neel Kamal Verma @ Neel Verma @ Kaku And ... 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:7706
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 8129 of 2024   
 
   Neel Kamal Verma @ Neel Verma @ Kaku And Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home, Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Asheesh Agnihotri, Raj Kumar Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Rahul Agnihotri   
 
     
 
 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 inter se in between the parties before the Mediation Forum at District Court.

3. Considering the submission of the Counsel for the parties 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 Charge-sheet No.65 of 2023 dated 17.09.2023 arising out of FIR No.121 of 2022, Police Station Mahila Thana, District Lakhimpur Kheri are quashed.

4. The application is allowed.

(Pankaj Bhatia,J.)

February 2, 2026

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