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Furkan Shah vs State Of Up And 3 Others
2024 Latest Caselaw 38126 ALL

Citation : 2024 Latest Caselaw 38126 ALL
Judgement Date : 19 November, 2024

Allahabad High Court

Furkan Shah vs State Of Up And 3 Others on 19 November, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:180797-DB
 
Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19470 of 2024
 

 
Petitioner :- Furkan Shah
 
Respondent :- State Of Up And 3 Others
 
Counsel for Petitioner :- M J Akhtar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. Heard Shri M.J. Akhtar, learned counsel for the petitioner and Sri G.P. Singh, learned AGA-I for the State-respondents.

2. In pith and substance, the petitioner is praying closure of the history sheet (History Sheet No. 540A, Police Station: Bekanganj, District: Kanpur Nagar) opened against the petitioner.

3. Learned counsel for the petitioner has placed reliance upon the judgment dated 28.07.2022 passed in Criminal Misc. Writ Petition No.14159 of 2019 (Mohd. Nafees Khan vs. State of U.P. and others) and states that a direction be issued to the Commissioner of Police to decide the application of the petitioner in accordance with law. He submits that the petitioner has been acquitted in all previous criminal cases, and there have been no criminal antecedents for more than ten years.

4. Learned AGA on the other hand states that in case any such application is pending and the same is in consonance with law, definitely the competent authority shall pass appropriate orders on the same strictly in accordance with law.

5. Considering the factual situation, we are not inclined to keep the matter pending for consideration. With the consent of the parties, the writ petition stands disposed of with a direction that if the petitioner's application is still to be processed, it shall be done in light of the judgment passed in Mohd. Nafees Khan (supra), expeditiously, preferably within a period of three months from the date of production of a certified copy of this order.

Order Date :- 19.11.2024

NLY

 

 

 
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