Sunil Kumar And 6 Others vs State Of U.P. Through Its Secretary ( ...
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Allahabad High Court

Sunil Kumar And 6 Others vs State Of U.P. Through Its Secretary ( ... on 10 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1641 of 2026   
 
   Sunil Kumar And 6 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Through Its Secretary ( Home ) And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Akash Tripathi, Gulab Chandra Tiwari   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A., Shailesh Mani Tripathi, Somveer   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. No one appears on behalf of the petitioners to press this petition for writ even in the revised call despite the fact that there are two learned counsels appearing in the matter.

3. Sri Bade Lal Bind, learned counsel for the State and Sri Somveer, learned counsels for the opposite party no. 2 are present. Perused the record.

4. Despite his name being printed in the cause list, vakalatnama of Sri Somveer is not on the record. Office to trace it out and place it on the record and make a note about it in the order sheet.

5. This petition for writ has been filed by the petitioners Sunil Kumar, Smt. Saroj @ Katori Devi, Subhash, Ashok, Smt. Bebi, Smt. Kamlesh, Smt. Rani with the following prayers:-

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

i) To set aside the impugned orders dated 20.06.2025 passed by Additional Chief Judicial Magistrate, Firozabad in D.V. Misc. Case No.59 of 2017 (Sadhna vs. Sunil and others) as well as order dated 11.12.2025 passed by Additional Sessions Judge Court No.2, Firozabad in Criminal Appeal No. 69 of 2025 (Sunil and others vs. Smt. Sadhna).

ii) issue any suitable, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.

iii) award the costs of the petition of the petitioner."

6. Since there is no representation from the side of the petitoners, the petition for writ is dismissed for want of prosecution.

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

(Samit Gopal,J.)

February 10, 2026

Naresh