Shailendra Singh vs State Of U.P. And 2 Others on 10 April, 2026

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Allahabad High Court

Shailendra Singh vs State Of U.P. And 2 Others on 10 April, 2026

Bench: Rajiv Gupta





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:79544-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. WRIT PETITION No. - 6586 of 2026   
 
   Shailendra Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dhirendra Pratap Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 48
 
   
 
 HON'BLE RAJIV GUPTA, J.

HON'BLE DR. AJAY KUMAR-II, J.

1. Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

2. The present writ petition has been preferred by the petitioner with the prayer to quash the impugned order dated 19.02.2026 passed by the District Magistrate, Kushinagar / respondent no.3 in Case No.185 of 2022 (State Vs. Shailendra Singh), Computerized Case No. D202205440000185, under Section 3/4 of U.P. Control of Goondas Act, 1970, and further may be pleased to direct the respondent no.2 / Commissioner, Gorakhpur Division, Gorakhpur to decide the Appeal No.C202605000000352 of 2026 (Shailendra Singh Vs. State of U.P.), under Section 6 of the U.P. Control of Goondas Act, 1970 within a stipulated period as fixed by this Court.

3. Learned counsel for the petitioner has submitted that by the impugned order dated 19.02.2026, the petitioner has been restrained from entering the boundaries of District Kushi Nagar for a period of six months.

4. Being aggrieved and dissatisfied by the said order dated 19.02.2026, the petitioner had preferred an appeal before the respondent no.2 - Commissioner, Gorakhpur Division, Gorakhpur, alongwith the stay application.

5. Learned counsel for the petitioner has next submitted that the said stay application filed by the petitioner has not been disposed of till date and the appeal is pending.

6. In view of the aforesaid facts and circumstances, the instant writ petition is disposed of with the direction to the respondent no.2 - Commissioner, Gorakhpur Division, Gorakhpur to decide the stay application preferably within a period of three weeks and till the disposal of the said stay application or three weeks, whichever is later, the effect and operation of the impugned order dated 19.02.2026 passed by the District Magistrate, Kushinagar / respondent no.3 in Case No.185 of 2022 (State Vs. Shailendra Singh), Computerized Case No. D202205440000185, under Section 3/4 of U.P. Control of Goondas Act, 1970, shall remain stayed.

7. With the aforesaid observations, the instant writ petition is finally disposed of.

(Dr. Ajay Kumar-II,J.) (Rajiv Gupta,J.) April 10, 2026 ss

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