Ziaur - Rehman vs State Of Up And 3 Others
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Allahabad High Court

Ziaur - Rehman vs State Of Up And 3 Others on 8 November, 2024

Bench: Siddharth, Subhash Chandra Sharma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:175876-DB
 
Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 17427 of 2024
 

 
Petitioner :- Ziaur - Rehman
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- Brajesh Dube,Jata Shankar,Narendra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Subhash Chandra Sharma,J.

Heard learned counsel for the petitioner as well as learned A.G.A. for the State-respondent.

The petitioner has been implicated under Section 3(1) U.P. Control of Goondas Act on account of his implication in single case Crime No.19/2010. The counsel for the petitioner submits that the only implication is with regard to the dispute of a committee. The petitioner is not a criminal but he has been implicated falsely. Earlier also the impugned notice issued against the petitioner was quashed by this Court in Criminal Misc. Writ Petition No.19157 of 2023. Again order has been passed against him without application of mind.

In view of the judgment passed by this Court in Criminal Misc. Writ Petition No.12619 of 2023 (Goverdhan vs. State of U.P.) on 10.08.2023, the impugned show cause notice dated 27.03.2024 issued by District Magistrate, Mau is quashed.

Accordingly, this writ petition is allowed.

Order Date :- 8.11.2024

Ashok Gupta