Balbeer Singh And Others vs State Of U.P. Thru. Secy. Home Deptt. ...
2026 Latest Caselaw 157 ALL

Allahabad High Court

Balbeer Singh And Others vs State Of U.P. Thru. Secy. Home Deptt. ... on 2 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7665
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 6084 of 2023   
 
   Balbeer Singh And Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Secy. Home Deptt. U.P. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Rakesh Kumar, Anuj Pratap Singh   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A., Anuj Pratap Singh, Mohit Yadav   
 
     
 
 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 and the verification report is on record along with the counter affidavit.

3. In view of the said verification order dated 12.11.2025 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 Case No.28567 of 2021 (State Vs. Smt. Usha and others), arising out of Crime No.502/2020, under Sections 498-A, 323, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act, Police Station - Gosaiganj, District - Lucknow, pending in the Court of learned Additional Chief Judicial Magistrate-VI, Lucknow are quashed.

4. The application stands allowed.

(Pankaj Bhatia,J.)

February 2, 2026

VNP/-