Yogendra Singh vs State Of U.P. And 21 Others
2026 Latest Caselaw 230 ALL

Allahabad High Court

Yogendra Singh vs State Of U.P. And 21 Others on 9 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:28409
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1147 of 2026   
 
   Yogendra Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 21 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pratik Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. Heard Sri Pratik Kumar, learned counsel for the petitioner(s) and Sri Bade Lal Bind, learned counsel for the State and perused the record.

3. The present petition under Article 227 of the Constitution of India has been filed by the petitioner(s) Yogendra Singh, with the prayers to set aside the impugned order dated 20.09.2025 passed by Ist Additional Sessions Judge, Gautam Budh Nagar in Criminal Revision No. 126 of 2025, (Yogendra Singh Vs. State U.P. and others) as well as the order dated 20.02.2025 passed by Ist Additional CJM, Gautam Budh Nagar in Application No. 7/2025 (Yogendra Vs. Abhinav) under Section 175(3) BNSS, 2023.

4. At the very outset, learned counsel for the petitioner(s) submits that the present petition under Article 227 of the Constitution of India be dismissed as withdrawn as he shall seek the appropriate remedy available to him under law.

5. Prayer is allowed.

6. The petition is dismissed as withdrawn.

(Samit Gopal,J.)

February 9, 2026

M. ARIF