Mohammad Kaleem @ Guddu Khan vs State Of U.P. And Another
2017 Latest Caselaw 2737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 19067 of 2017
 

 
Applicant :- Mohammad Kaleem @ Guddu Khan
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ashok Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned  A.G.A. for the State and perused the record.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present case. The applicant is the Ex-Chairman of Nagar Palika Parishad Nautanwa District Mahrajganj. The Executive Officer of Nagar Palika Parishad namely Sri Girish Chandra Singh has lodged an F.I.R against the opp. party no. 2 and 9 others under sections 147, 323, 504, 506, 353, 392, 477 I.P.C. and 3(1) (10) SC/ST. Act. In counterblast, the opp. party no. 2 has filed this false and frivolous complaint. The applicant has not committed the alleged offence. No offence is made out against the applicant.

Learned  A.G.A. has accepted notice on behalf of State.

Issue notice to the opp. party no. 2 who may file counter affidavit within a period of three weeks. Rejoinder affidavit may be filed within a week thereafter.

List on 11.9.2017.

Till the next date of listing no coercive action shall be taken against the applicant in complaint case no.3514 of 2015, Jitendar Jaiswal Vs. Pankaj Singh and 10 others, under sections 323, 504. 427 and 452 I.P.C. police Station Nautanwa District Maharajganj, pending before learned Chef Judicial Magistrate, Maharajganj.

Order Date :- 27.7.2017

Gss