Allahabad High Court
Sompal Kashyap vs State Of U.P. And 6 Others on 10 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:198406 HIGH COURT OF JUDICATURE AT ALLAHABAD APPLICATION U/S 529 BNSS No. - 4195 of 2025 Sompal Kashyap .....Applicant(s) Versus State Of U.P. And 6 Others .....Opposite Party(s) SK Counsel for Applicant(s) :
In Person Counsel for Opposite Party(s) :
G.A. Court No. - 87 HON'BLE ANIL KUMAR-X, J. 1. Heard learned counsel for the applicant, Shri Anshuman Saxena, who has filed his vakalatnama on behalf of the respondents, and learned A.G.A. for the State and perused the record.
2. At the very outset, Shri Anshuman Saxena, learned counsel for the respondents, has stated that proceeding of Case No. 06 of 2025 (State Vs. Nadeem Khan and others) arising out of case crime no. 84/2024 under Section 420, 406, 323, 504, 506, 467, 468, 471, 120 B I.P.C. Police Station-Bisalpur, District Pilibhit, has been stayed by a coordinate Bench of this Court on 13.10.2025 in Application u/s 528 BNSS No.35184 of 2025 (Nadeem Khan & 4 Ors. vs. State of U.P. & Anr.).
3. In light of the information submitted by the learned counsel for the respondents, no fruitful purpose would be served by issuing any direction to expedite the aforesaid case.
4. Under the circumstances, the application under Section 529 B.N.S.S. is disposed of with the observation that the applicant will have a liberty to file a fresh application under Section 529 BNSS subject to the condition that the stay granted in the aforesaid case is vacated in near future.
(Anil Kumar-X,J.) November 10, 2025 SK