Allahabad High Court
Gurfan Ahmad @ Ladley Mian vs State Of U.P. & Another on 27 July, 2010
Author: Ashok Kumar Roopanwal
Bench: Ashok Kumar Roopanwal
Court No. - 50 Case :- CRIMINAL REVISION No. - 2170 of 2010 Petitioner :- Gurfan Ahmad @ Ladley Mian Respondent :- State Of U.P. & Another Petitioner Counsel :- R.S. Verma Respondent Counsel :- Govt. Advocate Hon'ble Ashok Kumar Roopanwal,J.
Supplementary affidavit filed be taken on the record.
It has been contended by Mr. R.S. Verma, learned counsel for the revisionist that in the FIR and in the whole statemenets recorded by the I.O. there is no whisper as to who was cheated by the revisionist and what forgery was committed by him, therefore, there was no evidence to frame the charge.
Issue notice to the opposite party no.2 to file counter affidavit within a period of 3 weeks'. Rejoinder, if any, may be filed within 1 week thereafter.
List thereafter.
Till the next date of listing, further proceedings of Case No.501/9 of 2010 arising out of case crime no.49 of 1996, under Sections 419, 420, 467, 471, IPC, P.S. Mugalpura, District Moradabad shall remain stayed.
Order Date :- 27.7.2010 T. Sinha