Sharik Hussain vs State Of U.P. Thru. Prin. Secy. Home. Lko ...
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Allahabad High Court

Sharik Hussain vs State Of U.P. Thru. Prin. Secy. Home. Lko ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7674
 

 
 . 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 673 of 2021   
 
   Sharik Hussain    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Home. Lko And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Neeraj Kumar Saxena, Aditya Singh, Asmer Tayyab, Gaurav Saxena, Himanshu Kumar Trivedi, Jushi Saxena, Lalla Chauhan, Priya Rai, Rajni Saxena, Rishi Saxena, Seena Saxena   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
Arvind Kumar Shukla   
 
     
 
  
 
. 
 
 
 
Court No. - 12
 
    
 
 HON'BLE PANKAJ BHATIA, J.      

1. Heard learned Counsel for the applicant as well as learned A.G.A. and Sri Imran Asim Khan, learned Counsel for the opposite party no.2.

2. The FIR in question was lodged alleging the offence of Section 376, 377, 506 IPC, in which, a charge-sheet was filed. Subsequently, a counter affidavit has been filed along with the affidavit of the deponent/ victim, wherein, she stated that nothing wrong was done to her as alleged in the FIR.

3. Considering the affidavit submitted by the victim coupled with the nature of the allegation which inherently arises out of some disputes inter se in between the parties, no useful purpose would be served in keeping the matter pending, as such, the proceedings initiated in pursuance to the Charge-sheet dated 11.03.20219 arising out of FIR No.98 of 2018, Police Station Ashiyana, District Lucknow are quashed.

4. The application is allowed.

(Pankaj Bhatia,J.)

February 2, 2026

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