Mohammad Jabir vs The State Of U.P And Anr.
2011 Latest Caselaw 5406 ALL

Citation : 2011 Latest Caselaw 5406 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Mohammad Jabir vs The State Of U.P And Anr. on 21 October, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 4686 of 2011
 

 
Petitioner :- Mohammad Jabir
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Mahfooz Alam
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer to quash the order dated 22.9.2011 passed by learned S.D.M. Haidergarh, Barabanki under section 111 CR.P.C. in case No. 896 of 2011.

From the perusal of the impugned notice it appears that the general nature of material allegation has not been mentioned therein, in such circumstances, it is very difficult to the applicant to file proper reply. The impugned notice is illegal and the same is set aside.

However, it shall be open to the authority concerned to pass a fresh order under the provisions of law.

With this direction, this application is finally disposed of.

Order Date :- 21.10.2011

RPD