Ella Mishra vs State Of U.P. Thru. Prin. Secy. Civil ... on 10 March, 2026

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Allahabad High Court

Ella Mishra vs State Of U.P. Thru. Prin. Secy. Civil ... on 10 March, 2026

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 4244 of 2025   
 
   Ella Mishra    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Civil Sectt. Home Deptt. Lko And Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sandeep Kumar Pandey, Devendra Kumar, Shitla Prasad Tiwari, Vaibhav Dwivedi   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.

1. Heard learned Counsel for the applicants and learned A.G.A.

2. In terms of the FIR lodged through an application under Section 156(3) of Cr.P.C., allegations are that certain sale deeds were executed by the accused named in the said application. Based upon the said application, FIR came to be lodged. It transpires from the record that a civil suit was also filed at the instance of the informant. A copy of the suit has been filed as Annexure-13 to the application. Subsequently, in the civil suit, a compromise was arrived at inter se in between the parties.

3. The Counsel for the applicant is directed to file a compromise decree as the matter has been compromised.

4. As the matter has been compromised, the matter requires consideration.

5. Issue notice.

6. Steps be taken to service the opposite party no.2 within two weeks.

7. List after six weeks.

8. Till the next date of listing, further proceedings of Criminal Case No.123 of 2014 (State vs Trilok Mishra) arising out of Case Crime No.C-99 of 2013, Police Station Maigalganj, District Kheri as against the applicant shall remain stayed.

(Pankaj Bhatia,J.) March 10, 2026 akverma

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