Allahabad High Court
Sompal Kashyap vs State Of U.P. And Another on 18 July, 2025
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:116899 Court No. - 74 Case :- APPLICATION U/S 528 BNSS No. - 13270 of 2025 Applicant :- Sompal Kashyap Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pande Priti Premshankar,Surendra Pal Counsel for Opposite Party :- Anshuman Saxena,G.A.,Shivam Singh Hon'ble Sanjay Kumar Pachori,J.
Sri Surendra Pal, learned counsel for the applicant and Sri Anshuman Saxena, learned counsel for the opposite party no. 2 and Sri B.N. Upadhyay, learned A.G.A. for the State are present.
The present application under Section 528 of Bharatiya Nagarik Suraksha Sanhita has been filed to quash the order dated 12.12.2024 passed by Additional Sessions Judge/ Special Judge (Prevention of Corruption Act) Court No. 1, Bareilly in Criminal Revision No. 307 of 2024, whereby revisional court dismissed the criminal revision, which has been filed against the order dated 10.06.2024 passed by Additional Chief Judicial Magistrate, Court No. 3, Bareilly in Complaint Case No. 96 of 2014, under Sections 419, 420, 471, 504, 506 of I.P.C. whereby an application under Section 245(1) of Cr.P.C. has been dismissed.
Learned counsel for the applicant fairly admits that the order has been passed in the present complaint case, is also challenged by the applicant, which is pending till today as Matter Under Article 227 No. 10965 of 2022.
After some arguments, learned counsel for the applicant does not want to press this application and wants liberty to file an appropriate application/ proceedings before the court of competent jurisdiction.
Certified copy of the order may be returned to the learned counsel for the applicant after retaining a xerox thereof.
In view of the above, the application is dismissed as not pressed with the aforesaid liberty.
Order Date :- 18.7.2025 Ishan