Mool Chandra And Another vs State Of U.P. Thru. Addl. Prin. Secy. ...
2026 Latest Caselaw 177 ALL

Allahabad High Court

Mool Chandra And Another vs State Of U.P. Thru. Addl. Prin. Secy. ... on 3 February, 2026

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:8036
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 827 of 2026   
 
   Mool Chandra And Another    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Prin. Secy. Home Civil Sectt. Lko. And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Mirza Ataulla Beg   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.       

1. Vakalatnama filed by Shri Sachin Kumar, Advocate on behalf of opposite party nos.2 and 3. is taken on record.

2. Heard the counsel for the applicant, learned counsel for the opposite party no.2 and the learned AGA.

3. It is informed by the counsel for the parties have agreed that the matter has been settled in between the parties by way of compromise deed dated 13.12.2025 and in terms of the FIR, no offence can be said to be made out under Section 307 IPC.

4. In view of the law as explained in the case of Gian Singh vs. State of Punjab and another; (2012) 10 SCC 303, impugned Summoning & Cognizance order dated 15/12/2014, along with entire proceeding arising out of Impugned Charge Sheet dated 07/08/2014, (Charge sheet no.109 of 2014), passed by Learned Additional Chief Judicial Magistrate, Court No.19, Barabanki, on the basis of the investigation in F.I.R No.16A/2014, Under Section- 307, 120B, 504, 506 IPC, (Correspondence Section- 109, 61 352, 351 of BNS) at P.S.- Satrikh, District- Barabanki are quashed.

5. The application stands allowed.

(Pankaj Bhatia,J.)

February 3, 2026

V. Sinha