Kishori Lal vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 3635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6561 of 2014
 

 
Petitioner :- Kishori Lal
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Bhola Singh Patel,Pravin Kumar Verma
 
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 with a prayer to  quash the notice dated 26.4.2013 under section 3 of U.P. Gunda Act, P.S. Ram Saheni Ghat, District Barabanki.

From the perusal of the impugned notice it reveals that the material substance  of each  case mentioned therein  has been disclosed. In such circumstances, at this stage, interference in the notice is not required. The  notice requires reply from the petitioner. In case after furnishing reply, the authority concern directs the petitioner to furnish the bail bonds, on furnishing the bail bonds, if the bail bonds are sent to verification, the petitioner shall be released on bail on his personal bond.

With this direction, this petition is finally disposed of.

Order Date :- 25.7.2014

RPD