Jagdish And 4 Others vs State Of U.P. And Another
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Allahabad High Court

Jagdish And 4 Others vs State Of U.P. And Another on 4 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:24634
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1326 of 2026   
 
   Jagdish And 4 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Krishna Kant Shukla   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. Heard Sri Krishna Kant Shukla, learned counsel for the petitioner(s), Sri Birendra Pratap Singh, learned counsel for the State and perused the record.

3. This writ petition under Article 227 of Constitution of India has been filed by the petitioner with the prayer to set aside the impugned revisional order dated 28.11.2025 passed by Sessions Judge, Prayagraj in Criminal Revision No. 679 of 2024, and summoning order dated 10.10.2023 passed by Additional Civil Judge (J.D.), Court No. 7/Judicial Magistrate, Prayagraj in Complaint No.140/2023.

4. Learned counsel for the petitioner submits that the present petition be dismissed as not pressed with liberty to seek appropriate remedy available to him under law. Prayer is allowed.

5. The present petition is dismissed as not pressed.

6. Pending application(s), if any, shall stand disposed of.

(Samit Gopal,J.)

February 4, 2026

Naresh