Razi Ahmad vs State Of U.P. & Another
2015 Latest Caselaw 3060 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 16054 of 2015
 
Applicant :- Razi Ahmad
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Ajay Kumar Upadhyay
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Ajay Kumar Upadhyay, learned counsel for the applicant, and Sri Nitin Srivastava, learned AGA appearing for the State and perused the record.

This application has been filed for quashing the non-bailable-warrant order dated 09.11.2014, passed by the Special Judge, Gangster Act, Basti, in G.T. No. 34 of 2010 (State Vs. Abdul Khaliq and others), arising out of Case Crime No. 22 of 2009, under Sections 3(1) of U.P. Gangster Act, Police Station Rudhauli, District Basti, pending in the court of Special Judge, Gangster Act, Basti, and further proceeding of the aforesaid case. 

As the application No. 27035 of 2015 has been disposed of by this Court, today, hence, there appears to be no order is further required to be pass in present application, filed by the applicant, and same shall also stands disposed of in terms of order passed in application No. 27035 of 2015.

Order Date :- 9.10.2015/VKG