Firoz Haider Zaidi vs State Of U.P. And 3 Others
2015 Latest Caselaw 4478 ALL

Citation : 2015 Latest Caselaw 4478 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Firoz Haider Zaidi vs State Of U.P. And 3 Others on 23 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27632 of 2015
 

 
Petitioner :- Firoz Haider Zaidi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pavan Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

In the facts and circumstances of the case, we are of the considered opinion that the petitioner must respond to the notice issued under Section 3(1) of the Uttar Pradesh Control of Goondas Act, 1970 at the first instance.

We direct the District Magistrate, Bijnor to examine all aspects of the matter and to pass a reasoned order after considering the reply.

No case for quashing the notice is made out.

The writ petition is disposed of.

Order Date :- 23.11.2015

Ashish Pd.

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