Nisar Ahmad vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 2957 ALL

Citation : 2014 Latest Caselaw 2957 ALL
Judgement Date : 11 July, 2014

Allahabad High Court

Nisar Ahmad vs The State Of U.P Thru Secy., Home ... on 11 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5936 of 2014
 

 
Petitioner :- Nisar Ahmad
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Awadhesh Kumar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner Nisar Ahmad with a prayer to quash the criminal proceedings of case crime No. 79 of 2013 under section 279, 304-A IPC, P.S. Kotwali Nagar, District Gonda.

From the perusal of the record it appears that in the present case notice u/s 4-A Cr.P.C. has been issued to the petitioner, the petitioner shall appear before the authority concerned in pursuance of such notice within 15 days from today. Till then no coercive steps shall be taken against the petitioner.

Accordingly this petition is disposed of.

Order Date :- 11.7.2014

RPD