Jaanu @ Lalu vs State Of U.P. And 2 Others
2022 Latest Caselaw 1131 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 67
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3755 of 2022
 

 
Petitioner :- Jaanu @ Lalu
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pradeep Kumar Keshri,Hemant Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rahul Chaturvedi,J.

Heard learned counsel for the petitioner as well as learned A.G.A.

By means of the present petition, the petitioner is assailing the legality and validity of the order dated 02.03.2022 passed by the learned court of Commissioner, Meerut in Appeal Case No.24 of 2022(under section 6 of U.P. Control of Goondas Act, 1970 as well as impugned order dated 28.12.2021 passed by learned court of Additional, District Magistrate(Administration), Meerut in case no.2267 of 2021 under section 3/4 of U.P. Control of Goondas Act, 1970.

I have perused the order impugned as well as judgment cited by the co-ordinate Bench of this Court in the case of Pawan Vs. State of U.P..

After perusal of the impugned orders, I do not find any illegality or perversity in the order itself.

Accordingly, the present writ petition lacks merit and accordingly, stands dismissed.

Order Date :- 11.4.2022

Sumit S