Sangam Sharma vs State Of U.P. And 3 Others
2019 Latest Caselaw 3024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 67
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2755 of 2019
 

 
Petitioner :- Sangam Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vishal Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

Heard learned counsel for the petitioner, learned A.G.A for the State.

The present petition under Article 227 of Constitution of India has been filed for challenging the order dated 03.07.2017 passed by Addl. Chief Judicial Magistrate, Court No. 5, Aligarh whereby the application filed by the petitioner was rejected and thereafter the revision filed by the petitioner was confirmed by order dated 7.2.2019 by XII- Addl. District & Sessions Judge, Aligarh.

Aggrieved by both the order, the petitioner has moved the present petition under Article 227 of Constitution of India relied upon the judgement of Lalita Kumari Vs. State of U.P. decided on 12.11.2017 and there is concurrent of the finding of fact.

The matter requires consideration.

Notice on behalf of opposite party no.1 has been accepted by learned A.G.A, who prays for and is allowed six weeks time to file counter affidavit.

Issue notice to opposite party nos.2, 3 and 4, who may also file counter affidavit within the same period.

Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 16.4.2019

RPD