Mohammad Azhar @ Azhar Miyan vs The State Of U.P
2012 Latest Caselaw 2391 ALL

Citation : 2012 Latest Caselaw 2391 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Mohammad Azhar @ Azhar Miyan vs The State Of U.P on 31 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1900 of 2012
 

 
Petitioner :- Mohammad Azhar @ Azhar Miyan
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- P.C Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This petition prays for quashing of criminal proceedings initiated in the year 1974. Petitioner is an accused.

It has been contended that delay of 38 years certainly warrants quashing of proceedings.

Let counter affidavit be filed.

List in July, 2012.

Chief Judicial Magistrate concerned is dirtected to send comments as to under what circumstances, delay, as pleaded, has been caused.

Registrar of this court shall ensure compliance of this order.

Order Date :- 31.5.2012

A.Nigam

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