Rituraj Dubey vs State Of U.P. And 2 Others
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Allahabad High Court

Rituraj Dubey vs State Of U.P. And 2 Others on 4 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:24357
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1348 of 2026   
 
   Rituraj Dubey    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anshu Chaudhary, Ramji Dubey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. Heard Sri Ramji Dubey, 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 following prayers:-

"That is, therefore, most respectfully prayed that this Hon'ble Court may graciously be pleased to: -

a. To call for the record and set aside the order dated 23.12.2025 passed by the learned Sessions Judge, Auraiya in Criminal Revision No. 91 of 2025 (Deepika Tiwari and another vs State of U.P And another)

b. To direct the learned Judicial Magistrate, Auraiya to proceed with Complaint Case No. 516 of -2023(Rituraj Dubey vs Depika Tiwari and another)

c. Pass such other and further order(s) as this Hon'ble Court may deem fit and proper in the interest of justice

d. Award the cost of the petition in favor of the petitioner."

4. Learned counsel for the petitioner submits that the present petition be dismissed as withdrawn as he intends to file a better petition. Prayer is allowed.

5. The present petition is dismissed as withdrawn.

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

(Samit Gopal,J.)

February 4, 2026

Naresh