Shri Krishnapal @ Pappu Singh vs State Of U.P. And 7 Others
2026 Latest Caselaw 173 ALL

Citation : 2026 Latest Caselaw 173 ALL
Judgement Date : 3 February, 2026

[Cites 7, Cited by 0]

Allahabad High Court

Shri Krishnapal @ Pappu Singh vs State Of U.P. And 7 Others on 3 February, 2026

Author: Samit Gopal

Bench: Samit Gopal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:22723
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1243 of 2026   
 
   Shri Krishnapal @ Pappu Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 7 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Suresh Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.

1. List revised.

2. Heard Sri Suresh Singh, learned counsel for the petitioner and Sri Bade Lal Bind, learned counsel for the State and perused the material on record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioner- Shri Krishnapal @ Pappu Singh, with the prayer to issue a writ, order or direction in the nature of certiorari to set aside the order dated 24.10.2025 passed in Criminal Revision no. 199/2025 (Shri Ramkripal @Pappu vs state of U.P. and others) by Additional District/Session Judge/special Judge (NDPS Act) Court no.-III, District Pilibhit, and order dated 09.05.2024 passed in Misc. Case no.152M/2024 by Chief Judicial Magistrate District Pilibhit. Issue a writ, order or direction in the nature of mandamus commanding/ directing the learned Chief Judicial Magistrate Pilibhit, to summon the accused persons in the aforesaid case for face the trial in case crime no. 303/2023 Under section 498-A, 304-B, 323,504 I.P.C. & 3/4 D.P. Act. Police Station Barkhera, District Pilibhit.

4. Learned counsel for the petitioner submits that the present petition be dismissed as withdrawn as he shall seek the appropriate remedy available to him under law.

5. As prayed, the present petition is dismissed as withdrawn.

(Samit Gopal,J.)

February 3, 2026

AS Rathore