Pooran Singh @ Amit Kumar vs State Of U.P. And Anr
2019 Latest Caselaw 2179 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- APPLICATION U/S 482 No. - 11248 of 2019
 

 
Applicant :- Pooran Singh @ Amit Kumar
 
Opposite Party :- State Of U.P. And Anr
 
Counsel for Applicant :- Indra Kumar Chaturvedi
 
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.

The contention of learned counsel for the applicant is that the applicant has moved a complaint against the forest officers and employees including O.P. No. 2 on 14.7.2017 to Chief Minister of Uttar Pradesh. In that case notice was given to applicant to adduce evidence in support of his complaint on 21.8.2017 by higher authorities of forest department. In counter blast and only to make pressure upon the applicant the O.P. No. 2 has lodged this false and frivolous FIR on 19.7.2017 against the applicant. In fact, no offence is made out against the applicant. The present prosecution has been instituted only for the purpose of harassment.

The matter requires consideration.

Learned A.G.A. has accepted notice on behalf of State-O.P. No. 1.

Issue notice to O.P. No. 2. Learned A.G.A. as well as O.P. No. 2 may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within one week thereafter.

List thereafter before appropriate bench. Till the next date of listing no coercive action shall be taken against the applicant in Criminal Case No. 176 of 2018 (State Vs. Pooran Singh @ Amit Kumar), under section 447, 353, 504, 506 IPC, P.S. Jarif Nagar, District Budaun arising out of Case Crime No. 454 of 2017.

The matter shall not be treated as tied up or part heard to this bench.

Order Date :- 30.3.2019

Masarrat