Allahabad High Court
Zaki Ur Rahman Siddiqui vs State Of U.P. And Another on 30 September, 2022
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD
AFR
Reserved on 05.09.2022
Delivered on 30.09.2022
Court No. - 66
1. Case :- APPLICATION U/S 482 No. - 17101 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri, Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
2. Case :- APPLICATION U/S 482 No. - 16848 of 2020
Applicant :- Mohd. Fasih Zaidi
Opposite Party :- State Of U.P. And 27 Others
Counsel for Applicant :- Aushim Luthra,Manish Tiwary(Senior Adv.),Syed Imran Ibrahim
Counsel for Opposite Party :- G.A.
3. Case :- APPLICATION U/S 482 No. - 17097 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Mohd. Naseer Ahmad,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
4. Case :- APPLICATION U/S 482 No. - 17099 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
5. Case :- APPLICATION U/S 482 No. - 17100 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
6. Case :- APPLICATION U/S 482 No. - 17102 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
7. Case :- APPLICATION U/S 482 No. - 17103 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
8. Case :- APPLICATION U/S 482 No. - 17127 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
9. Case :- APPLICATION U/S 482 No. - 17128 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
10. Case :- APPLICATION U/S 482 No. - 17131 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Arshi Rani Qadeer,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
11. Case :- APPLICATION U/S 482 No. - 17251 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Arshi Rani Qadeer,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
12. Case :- APPLICATION U/S 482 No. - 17257 of 2020
Applicant :- Mohd. Fasih Zaidi
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Syed Imran Ibrahim,Aushim Luthra,Manish Tiwary(Senior Adv.)
Counsel for Opposite Party :- G.A.
13. Case :- APPLICATION U/S 482 No. - 17263 of 2020
Applicant :- Mohd Fasih Zaidi
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Syed Imran Ibrahim,Aushim Luthra,Manish Tiwary(Senior Adv.)
Counsel for Opposite Party :- G.A.
14. Case :- APPLICATION U/S 482 No. - 17360 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
15. Case :- APPLICATION U/S 482 No. - 17363 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
16. Case :- APPLICATION U/S 482 No. - 17416 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
17. Case :- APPLICATION U/S 482 No. - 17655 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Mohd. Naseer Ahmad,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
18. Case :- APPLICATION U/S 482 No. - 17659 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
19. Case :- APPLICATION U/S 482 No. - 17663 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
20. Case :- APPLICATION U/S 482 No. - 17669 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Mohd. Naseer Ahmad,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
21. Case :- APPLICATION U/S 482 No. - 17673 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Mohd. Naseer Ahmad,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
22. Case :- APPLICATION U/S 482 No. - 17677 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
23. Case :- APPLICATION U/S 482 No. - 17681 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Arshi Rani Qadeer,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
24. Case :- APPLICATION U/S 482 No. - 17683 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
25. Case :- APPLICATION U/S 482 No. - 17998 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri (Senior Adv.)
Counsel for Opposite Party :- G.A.
26. Case :- APPLICATION U/S 482 No. - 17999 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
27. Case :- APPLICATION U/S 482 No. - 18942 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
28. Case :- APPLICATION U/S 482 No. - 18948 of 2020
Applicant :- Zaki Ur Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Mohd Shahanshah Alam Ansari,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
29. Case :- APPLICATION U/S 482 No. - 18954 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
30. Case :- APPLICATION U/S 482 No. - 19070 of 2020
Applicant :- Zaki @ Rahman Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
31. Case :- APPLICATION U/S 482 No. - 19071 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
32. Case :- APPLICATION U/S 482 No. - 19072 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
33. Case :- APPLICATION U/S 482 No. - 19074 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
34. Case :- APPLICATION U/S 482 No. - 19078 of 2020
Applicant :- Salim Qasim
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Arshi Rani Qadeer,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
35. Case :- APPLICATION U/S 482 No. - 19710 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
36. Case :- APPLICATION U/S 482 No. - 19751 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
37. Case :- APPLICATION U/S 482 No. - 19785 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
38. Case :- APPLICATION U/S 482 No. - 19904 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Sr. Advocate(Shri Nazrul Islam Jafri)
Counsel for Opposite Party :- G.A.
39. Case :- APPLICATION U/S 482 No. - 19907 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Iqbal Ahmed,Sr. Advocate (Shri Nazrul Islam Jafri)
Counsel for Opposite Party :- G.A.
40. Case :- APPLICATION U/S 482 No. - 20167 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
41. Case :- APPLICATION U/S 482 No. - 20172 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
42. Case :- APPLICATION U/S 482 No. - 20176 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
43. Case :- APPLICATION U/S 482 No. - 20180 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
44. Case :- APPLICATION U/S 482 No. - 20188 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
45. Case :- APPLICATION U/S 482 No. - 20193 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
46. Case :- APPLICATION U/S 482 No. - 20195 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
47. Case :- APPLICATION U/S 482 No. - 20203 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
48. Case :- APPLICATION U/S 482 No. - 20211 of 2020
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
49. Case :- APPLICATION U/S 482 No. - 20228 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
50. Case :- APPLICATION U/S 482 No. - 20234 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
51. Case :- APPLICATION U/S 482 No. - 20238 of 2020
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
52. Case :- APPLICATION U/S 482 No. - 155 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
53. Case :- APPLICATION U/S 482 No. - 168 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
54. Case :- APPLICATION U/S 482 No. - 249 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
55. Case :- APPLICATION U/S 482 No. - 255 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
56. Case :- APPLICATION U/S 482 No. - 262 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
57. Case :- APPLICATION U/S 482 No. - 276 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
58. Case :- APPLICATION U/S 482 No. - 281 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Fakharul Islam Jafri,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
59. Case :- APPLICATION U/S 482 No. - 290 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
60. Case :- APPLICATION U/S 482 No. - 304 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
61. Case :- APPLICATION U/S 482 No. - 307 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
62. Case :- APPLICATION U/S 482 No. - 311 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
63. Case :- APPLICATION U/S 482 No. - 317 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
64. Case :- APPLICATION U/S 482 No. - 321 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
65. Case :- APPLICATION U/S 482 No. - 355 of 2021
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.,Arvendra Singh
66. Case :- APPLICATION U/S 482 No. - 357 of 2021
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.
67. Case :- APPLICATION U/S 482 No. - 358 of 2021
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.,Brijesh Kumar Pandey
68. Case :- APPLICATION U/S 482 No. - 1126 of 2021
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Nazrul Islam Jafri(Senior Adv.),Sadaful Islam Jafri
Counsel for Opposite Party :- G.A.,Yogendra Pal Singh
69. Case :- APPLICATION U/S 482 No. - 1140 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
70. Case :- APPLICATION U/S 482 No. - 1141 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
71. Case :- APPLICATION U/S 482 No. - 1143 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
72. Case :- APPLICATION U/S 482 No. - 1149 of 2021
Applicant :- Mustaq Ahmad Siddiqui
Opposite Party :- State Of U.P And 27 Others
Counsel for Applicant :- Rakesh Dubey,Prashant Vardhan
Counsel for Opposite Party :- G.A.
73. Case :- APPLICATION U/S 482 No. - 1398 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Sadaful Islam Jafri,Khalid Mahmood,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
74. Case :- APPLICATION U/S 482 No. - 1404 of 2021
Applicant :- Salim Qasim And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Iqbal Ahmed,Sadaful Islam Jafri,Sr. Advocate(Shri Nazrul Islam Jafri)
Counsel for Opposite Party :- G.A.
75. Case :- APPLICATION U/S 482 No. - 2911 of 2021
Applicant :- Mushtaq Ahmad Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Rakesh Dubey,Prashant Vardhan
Counsel for Opposite Party :- G.A.
76. Case :- APPLICATION U/S 482 No. - 2916 of 2021
Applicant :- Mushtaq Ahmad Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Prashant Vardhan,Rakesh Dubey
Counsel for Opposite Party :- G.A.
77. Case :- APPLICATION U/S 482 No. - 3039 of 2021
Applicant :- Mushtaq Ahmad Siddiqui
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Prashant Vardhan,Rakesh Dubey
Counsel for Opposite Party :- G.A.
78. Case :- APPLICATION U/S 482 No. - 9822 of 2021
Applicant :- Nikhat Aflakh
Opposite Party :- State Of U.P. And 27 Others
Counsel for Applicant :- Sadaful Islam Jafri,Mohd Zubair,Nasira Adil,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
79. Case :- APPLICATION U/S 482 No. - 9832 of 2021
Applicant :- Aley Hasan Khan
Opposite Party :- State Of U.P. And 31 Others
Counsel for Applicant :- Syed Ahmed Faizan,Nasira Adil,Zaheer Asghar
Counsel for Opposite Party :- G.A.
80. Case :- APPLICATION U/S 482 No. - 10254 of 2021
Applicant :- Adeeb Azam
Opposite Party :- State Of U.P. And 27 Others
Counsel for Applicant :- Sadaful Islam Jafri,Mohd Zubair,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
81. Case :- APPLICATION U/S 482 No. - 14212 of 2021
Applicant :- Nikhat Aflakh
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Nasira Adil,Mohd Zubair,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
82. Case :- APPLICATION U/S 482 No. - 14851 of 2021
Applicant :- Naseer Ahmad Khan
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Nasira Adil,Mohd Zubair,Nazrul Islam Jafri(Senior Adv.)
Counsel for Opposite Party :- G.A.
Hon'ble Samit Gopal, J.
1. These 82 petitions filed under Section 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") are connected together as they have common issues within themselves which are interlinked. They all have been filed after the investigation in the respective matters has concluded, charge-sheets have been filed and the accused persons have been summoned to face trial. The stage of filing of the petitions is after cognizance on the charge-sheets have been taken by the concerned court and the accused persons have been summoned. The challenge in all the petitions is thus at the stage of summoning.
2. At this stage it would be important to give the details of the First Information Reports in a tabular form case crime number wise. In all there are 27 case crime numbers covering the full bunch of cases. The details are as follows (Table-A) :-
Table-A Sl.No. Date of lodging of FIR Case Crime No., sections, Police Station, District First informant Accused named in FIR Identification of land 1 12.7.2019 Case Crime No. 0224 of 2019, u/ss. 342, 447, 506, 384 I.P.C., P.S. Azeemnagar, District Rampur.
Manoj Kumar, Revenue Inspector
(i) Mohammad Azam Khan,
(ii) Aley Hasan Khan Gata No. 1239, Area 0.114 Hect., Gata No. 1232, Area 0.126 hect., Gata No. 1415 Area 0.089 hect., Gata No. 1253/1, Area 0.089 hect., Gata No. 1319 Kha, Area 1.294 hect., 2 13.7.2019 Case Crime No. 0226/2019, U/S. 323, 342, 447, 384, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Yaseen
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Khet No. 1232, Area 3 13.7.2019 Case Crime No. 0227/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Bandey Ali
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Gata No. 1232 4 14.7.2019 Case Crime No. 0228/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Ahmad
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Gata No. 1232 5 15.7.2019 Case Crime No. 0232/2019, U/S. 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Kallan
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1230 6 16.7.2019 Case Crime No. 0235/2019, U/S. 342, 447, 384, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Haneef
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1232 7 16.7.2019 Case Crime No. 0236/2019, U/S.323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Shareef Ahmad
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1230 8 16.7.2019 Case Crime No. 0237/2019, U/S.323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Mustakeem
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1415 9 16.7.2019 Case Crime No. 0238/2019, U/S.323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Matloob
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1319-Kha 10 16.7.2019 Case Crime No. 0239/2019, U/S. 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Nasir
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1232 11 16.7.2019 Case Crime No. 0240/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Nazim
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1253/1 12 16.7.2019 Case Crime No. 0241/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Nabbu
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1253/1 13 16.7.2019 Case Crime No. 0242/2019, U/S. 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Zumma
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City. Bhumi No. 1230 14 18.7.2019 Case Crime No. 0248/2019, U/S. 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Hasan
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1319 Kha 15 18.7.2019 Case Crime No. 0249/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Rafique
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1253/1 16 19.7.2019 Case Crime No. 0250/2019, U/S. 323, 342, 384,447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Haneef
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1415 17 19.7.2019 Case Crime No. 0251/2019, U/S. 323, 342, 384, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Bhullan
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1415 18 19.7.2019 Case Crime No. 0252/2019, U/S. 323, 342, 384, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Yaseen
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1415 19 19.7.2019 Case Crime No. 0253/2019, U/S. 323, 342, 384, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Naamey
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1230 20 19.7.2019 Case Crime No. 0254/2019, U/S. 323, 342, 384, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Abrar
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No.1230 21 19.7.2019 Case Crime No. 0255/2019, U/S. 323, 506, 447,384, 342 I.P.C., P.S.- Azeem Nagar, District Rampur Nazakat
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1230 22 19.7.2019 Case Crime No. 0256/2019, U/S. 323, 342, 384, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Ameer Alam
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1319 Kha 23 19.7.2019 Case Crime No. 0257/2019, U/S. 342, 384, 447, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Reshma
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1232 24 20.7.2019 Case Crime No. 0260/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Mohd. Alim
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1319 Kha 25 20.7.2019 Case Crime No. 0261/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Zakir
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1232 26 20.7.2019 Case Crime No. 0262/2019, U/S. 323, 342, 447, 384, 506 I.P.C., P.S.- Azeem Nagar, District Rampur Noor Alam
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Bhumi No. 1319 Kha 27 3.8.2019 Case Crime No. 0295/2019, U/S. 506, 389, 447, 342, 323 I.P.C., P.S.- Azeem Nagar, District Rampur Asrar
(i) Azam Khan
(ii) Aley Hasan Khan, Former C.O., City.
(iii) Kushalveer Singh, Former S.H.O. Gata No. 1230
3. Five Petitions being Criminal Misc. Application U/S 482 Nos.9832 of 2021 (Aley Hasan Khan vs. State of U.P. and 31 others), 16848 of 2020 (Mohd. Fasih Zaidi vs. State of U.P. and 27 others), 1149 of 2021 (Mustaq Ahmad Siddqui vs. State of U.P. and 27 others), 10254 of 2021 (Adeeb Azam vs. State of U.P. and 27 others) and 9822 of 2021 (Nikhat Aflakh vs. State of U.P. and 27 others) have been filed with the prayers for quashing of multiple charge sheets and proceedings of cases which are as follows (Table-B) :-
Table-B l. No. Criminal Misc. Application U/S 482 Nos.
Prayers:-
1.
9832 of 2021, Aley Hasan Khan vs. State of U.P. and 31 others For quashing and stay the proceedings of :-
1. Sessions Case No. 311of 2020, Case Crime No. 224 of 2019, u/s 120B, 342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
2. Sessions Case No. 315 of 2020, Case Crime No. 226 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
3. Sessions Case No. 328 of 2020, Case Crime No. 227 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
4. Sessions Case No. 335 of 2020, Case Crime No. 228 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
5. Sessions Case No. 312 of 2020, Case Crime No. 232 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
6. Sessions Case No. 320 of 2020, Case Crime No. 235 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
7. Sessions Case No. 336 of 2020, Case Crime No. 236 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
8. Sessions Case No. 324 of 2020, Case Crime No. 237 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
9. Sessions Case No. 337 of 2020, Case Crime No. 238 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
10. Sessions Case No. 310 of 2020, Case Crime No. 239 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
11.Sessions Case No. 332 of 2020, Case Crime No. 240 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
12. Sessions Case No. 322 of 2020, Case Crime No. 241 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
13.Sessions Case No. 316 of 2020, Case Crime No. 242 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
14. Sessions Case No. 334 of 2020, Case Crime No. 248 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
15. Sessions Case No. 331 of 2020, Case Crime No. 249 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
16. Sessions Case No. 338 of 2020, Case Crime No. 250 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
17. Sessions Case No. 321 of 2020, Case Crime No. 251 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
18. Sessions Case No. 325 of 2020, Case Crime No. 252 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
19. Sessions Case No. 326 of 2020, Case Crime No. 253 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
20. Sessions Case No. 333 of 2020, Case Crime No. 254 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
21. Sessions Case No. 329 of 2020, Case Crime No. 255 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
22. Sessions Case No. 318 of 2020, Case Crime No. 256 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
23. Sessions Case No. 330 of 2020, Case Crime No. 257 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 504, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
24. Sessions Case No. 314 of 2020, Case Crime No. 260 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
25. Sessions Case No. 319 of 2020, Case Crime No. 261 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
26. Sessions Case No. 327 of 2020, Case Crime No. 262 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
27. Sessions Case No. 317 of 2020, Case Crime No. 295 of 2019, u/s 120B, 323,342, 386, 389, 420, 447, 506 I.P.C., P.S.- Azeem Nagar, District Rampur.
2.
16848 of 2020, Mohd. Fasih Zaidi vs. State of U.P. and 27 others To quash supplementary charge sheet as well as summoning orders dated 16.9.2020 and the entire proceedings of :-
1. Special Case No. 122 of 2020, Case Crime No. 224 of 2019.
2. Special Case No. 924 of 2020, Case Crime No. 226 of 2019.
3. Special Case No. 936 of 2020, Case Crime No. 227 of 2019.
4. Special Case No. 123 of 2020, Case Crime No. 228 of 2019.
5. Special Case No. 935 of 2020, Case Crime No. 232 of 2019.
6. Special Case No. 118 of 2020, Case Crime No. 235 of 2019.
7. Special Case No. 127 of 2020, Case Crime No. 236 of 2019.
8. Special Case No. 927 of 2020, Case Crime No. 237 of 2019.
9. Special Case No. 126 of 2020, Case Crime No. 238 of 2019.
10. Special Case No. 125 of 2020, Case Crime No. 239 of 2019.
11. Special Case No. 124 of 2020, Case Crime No. 240 of 2019.
12. Special Case No. 115 of 2020, Case Crime No. 241 of 2019.
13.Special Case No. 121 of 2020, Case Crime No. 242 of 2019.
14. Special Case No. 117 of 2020, Case Crime No. 248 of 2019.
15. Special Case No. 933 of 2020, Case Crime No. 249 of 2019.
16. Special Case No. 929 of 2020, Case Crime No. 250 of 2019.
17. Special Case No. 921 of 2020, Case Crime No. 251 of 2019.
18. Special Case No. 120 of 2020, Case Crime No. 252 of 2019.
19. Special Case No. 128 of 2020, Case Crime No. 253 of 2019.
20. Special Case No. 926 of 2020, Case Crime No. 254 of 2019.
21. Special Case No. 930 of 2020, Case Crime No. 255 of 2019.
22. Special Case No. 925 of 2020, Case Crime No. 256 of 2019.
23. Special Case No. 934 of 2020, Case Crime No. 257 of 2019.
24. Special Case No. 928 of 2020, Case Crime No. 260 of 2019.
25. Special Case No. 931 of 2020, Case Crime No. 261 of 2019.
26. Special Case No. 932 of 2020, Case Crime No. 262 of 2019.
27. Special Case No. 937 of 2020, Case Crime No. 295 of 2019.
3.
1149 of 2021, Mustaq Ahmad Siddiqui vs. State of U.P. and 27 others To quash supplementary charge sheet as well as summoning orders dated 16.9.2020 and the entire proceedings of :-
1. Special Case No. 122 of 2020, Case Crime No. 224 of 2019.
2. Special Case No. 924 of 2020, Case Crime No. 226 of 2019.
3. Special Case No. 936 of 2020, Case Crime No. 227 of 2019.
4. Special Case No. 123 of 2020, Case Crime No. 228 of 2019.
5. Special Case No. 935 of 2020, Case Crime No. 232 of 2019.
6. Special Case No. 118 of 2020, Case Crime No. 235 of 2019.
7. Special Case No. 127 of 2020, Case Crime No. 236 of 2019.
8. Special Case No. 927 of 2020, Case Crime No. 237 of 2019.
9. Special Case No. 126 of 2020, Case Crime No. 238 of 2019.
10. Special Case No. 125 of 2020, Case Crime No. 239 of 2019.
11. Special Case No. 124 of 2020, Case Crime No. 240 of 2019.
12. Special Case No. 115 of 2020, Case Crime No. 241 of 2019.
13.Special Case No. 121 of 2020, Case Crime No. 242 of 2019.
14. Special Case No. 117 of 2020, Case Crime No. 248 of 2019.
15. Special Case No. 933 of 2020, Case Crime No. 249 of 2019.
16. Special Case No. 929 of 2020, Case Crime No. 250 of 2019.
17. Special Case No. 921 of 2020, Case Crime No. 251 of 2019.
18. Special Case No. 120 of 2020, Case Crime No. 252 of 2019.
19. Special Case No. 128 of 2020, Case Crime No. 253 of 2019.
20. Special Case No. 926 of 2020, Case Crime No. 254 of 2019.
21. Special Case No. 930 of 2020, Case Crime No. 255 of 2019.
22. Special Case No. 925 of 2020, Case Crime No. 256 of 2019.
23. Special Case No. 934 of 2020, Case Crime No. 257 of 2019.
24. Special Case No. 928 of 2020, Case Crime No. 260 of 2019.
25. Special Case No. 931 of 2020, Case Crime No. 261 of 2019.
26. Special Case No. 932 of 2020, Case Crime No. 262 of 2019.
27. Special Case No. 937 of 2020, Case Crime No. 295 of 2019.
4. 10254 of 2021, Adeeb Azam vs. State of U.P. and 27 others To quash the supplementary charge sheet dated 3.9.2020 as well as summoning orders dated 16.9.2020 as well as entire proceedings of :-
1. Special Case No. 122 of 2020, Case Crime No. 224 of 2019.
2. Special Case No. 104 of 2020, Case Crime No. 226 of 2019.
3. Special Case No. 114 of 2020, Case Crime No. 227 of 2019.
4. Special Case No. 123 of 2020, Case Crime No. 228 of 2019.
5. Special Case No. 103 of 2020, Case Crime No. 232 of 2019.
6. Special Case No. 118 of 2020, Case Crime No. 235 of 2019.
7. Special Case No. 127 of 2020, Case Crime No. 236 of 2019.
8. Special Case No. 112 of 2020, Case Crime No. 237 of 2019.
9. Special Case No. 126 of 2020, Case Crime No. 238 of 2019.
10. Special Case No. 125 of 2020, Case Crime No. 239 of 2019.
11. Special Case No. 124 of 2020, Case Crime No. 240 of 2019.
12.Special Case No. 115 of 2020, Case Crime No. 241 of 2019.
13. Special Case No. 121 of 2020, Case Crime No. 242 of 2019.
14. Special Case No. 117 of 2020, Case Crime No. 248 of 2019.
15. Special Case No. 106 of 2019, Case Crime No. 249 of 2019.
16. Special Case No. 108 of 2019, Case Crime No. 250 of 2019.
17. Special Case No. 107 of 2019 Case Crime No. 251 of 2019.
18. Special Case No. 120 of 2020, Case Crime No. 252 of 2019.
19. Special Case No. 128 of 2020, Case Crime No. 253 of 2019.
20. Special Case No. 102 of 2020, Case Crime No. 254 of 2019.
21. Special Case No. 110 of 2019, Case Crime No. 255 of 2019.
22. Special Case No. 105 of 2019, Case Crime No. 256 of 2019.
23. Special Case No. 125 of 2020, Case Crime No. 257 of 2019.
24. Special Case No. 113 of 2020, Case Crime No. 260 of 2019.
25. Special Case No. 109 of 2019, Case Crime No. 261 of 2019.
26. Special Case No. 111 of 2019, Case Crime No. 262 of 2019.
27. Special Case No. 129 of 2020, Case Crime No. 295 of 2019.
28. Special Case No. 134 of 2020, Case Crime No. 46 of 2019.
29. Special Case No. 135 of 2020, Case Crime No. 53 of 2019.
All cases are under Sections 447, 420, 120B I.P.C.
5. 9822 of 2021, Nikhat Aflakh vs. State of U.P. and 27 others To quash the supplementary charge sheet dated 3.9.2020, summoning orders dated 16.9.2020 and the entire proceedings of :-
1. Special Case No. 122 of 2020, Case Crime No. 224 of 2019.
2. Special Case No. 104 of 2020, Case Crime No. 226 of 2019.
3. Special Case No. 114 of 2020, Case Crime No. 227 of 2019.
4. Special Case No. 123 of 2020, Case Crime No. 228 of 2019.
5. Special Case No. 103 of 2020, Case Crime No. 232 of 2019.
6. Special Case No. 118 of 2020, Case Crime No. 235 of 2019.
7. Special Case No. 127 of 2020, Case Crime No. 236 of 2019.
8. Special Case No. 112 of 2020, Case Crime No. 237 of 2019.
9. Special Case No. 126 of 2020, Case Crime No. 238 of 2019.
10. Special Case No. 125 of 2020, Case Crime No. 239 of 2019.
11. Special Case No. 124 of 2020, Case Crime No. 240 of 2019.
12.Special Case No. 115 of 2020, Case Crime No. 241 of 2019.
13. Special Case No. 121 of 2020, Case Crime No. 242 of 2019.
14. Special Case No. 117 of 2020, Case Crime No. 248 of 2019.
15. Special Case No. 106 of 2019, Case Crime No. 249 of 2019.
16. Special Case No. 108 of 2019, Case Crime No. 250 of 2019.
17. Special Case No. 107 of 2019 Case Crime No. 251 of 2019.
18. Special Case No. 120 of 2020, Case Crime No. 252 of 2019.
19. Special Case No. 128 of 2020, Case Crime No. 253 of 2019.
20. Special Case No. 102 of 2020, Case Crime No. 254 of 2019.
21. Special Case No. 110 of 2019, Case Crime No. 255 of 2019.
22. Special Case No. 105 of 2019, Case Crime No. 256 of 2019.
23. Special Case No. 125 of 2020, Case Crime No. 257 of 2019.
24. Special Case No. 113 of 2020, Case Crime No. 260 of 2019.
25. Special Case No. 109 of 2019, Case Crime No. 261 of 2019.
26. Special Case No. 111 of 2019, Case Crime No. 262 of 2019.
27. Special Case No. 129 of 2020, Case Crime No. 295 of 2019.
28. Special Case No. 134 of 2020, Case Crime No. 46 of 2019.
29. Special Case No. 135 of 2020, Case Crime No. 53 of 2019.
All cases are under Sections 447, 420, 120B I.P.C.
4. In so far as the applications being Criminal Misc. Application U/S 482 Nos. 9832 of 2021 (Aley Hasan Khan vs. State of U.P. and 31 others), 16848 of 2020 (Mohd. Fasih Zaidi vs. State of U.P. and 27 others), 1149 of 2021 (Mustaq Ahmad Siddqui vs. State of U.P. and 27 others), 10254 of 2021 (Adeeb Azam vs. State of U.P. and 27 others) and 9822 of 2021 (Nikhat Aflakh vs. State of U.P. and 27 others) in Table-B, shows that they have been filed with the prayer to quash multiple criminal cases. During the course of arguments an option was given to the respective counsels to consider the same and file separate petitions for different case crime numbers, but learned counsels pressed to argue the matters.
5. In view of the same and as stated in Table-B, it is evident that different case crime numbers have been prayed for quashing in a single petition of which the first informants are different and the land in dispute are different and as such the said applications u/s 482 Cr.P.C. are dismissed on the said count only.
6. The applicants of the said cases shall have liberty to take up appropriate remedy as advised.
7. The prosecution case in brief as per the first information report of Case Crime No. 224 of 2019 is as follows:-
The First Information Report was lodged on 12.9.2019 by Manoj Kumar, Revenue Inspector, Area Khaud, Tehsil Sadar, Rampur, under Sections 384, 506, 447, 342 I.P.C., Police Station Azeem Nagar, District Rampur against former minister Mohd. Azam Khan and Aley Hasan Khan is that Mohammad Ali, Vandey Ali and Yaseen sons of Dhoomi, have given a complaint in which after inquiry it transpired that in village Seegankhera, Tehsil Sadar, District Rampur, Gata No. 1239 area 0.114 hectare entered in the name of Abrar Husain, Asrar Husain sons of Abdul, Zumma, Namey Ali, Nazakat sons of Mohammad Raza and Abdul Rahman son of Wali Mohammad, Lallan, Sharif Ahmad, Jeemal Ahmad sons of Jhunda residents of Village Majra Aliaganj, Gata No. 1232 area 0.126 hectare entered in the name of Shayada wife of Ahmad Navi, Ahmad Navi son of Mulla Bahadur, Sharif Mohammad, Ahmad, Ahmad Ali, Bandey Ali, Riyazul Navi, Naseer, Zakir sons of Mohammad Navi and Smt. Reshma wife of Zakir Ali and Maulana Mohammad Ali Jauhar Trust, Gata No. 1415 area 0.089 hectare entered in the name of Bhullan son of Abdul Hakim, Mohammad Haneef, Mohammad Yaseen, Mohammad Mustkeem, Mohammad Naim sons of Ibrahim, Abdul Waheed, Rahees Ahmad, Zareef Ahmad sons of Abdul Zafar@ Gafoor, Zakir, Naseer, Aarif, Aasif, Imran sons of Ahmad Ashak, Anandi wife of Ahmad Ashak, Rashid, Sajid, Danish, Monish sons of Mohammad Ahmad, Smt. Halam Begum wife of Mohammad Ahmad residents of Majra Aliaganj and Maulana Mohammad Ali Jauhar Trust, Gata No. 1253/1 area 0.089 hectare entered in the name of Nazim, Nabbu, Mohammad Rafik sons of Mohammad Yaseen, Smt. Begum wife of Mohammad Yaseen, Mohammad Bilal, Mohammad Hilal, Mohammad Munav, Mohammad Umar sons of Mohammad Salim, Shakeela Begum wife of Mohammad Salim residents of Majra Aliaganj, Gata No. 1319Kha area 1.294 hectare entered in the name of Mohammad Aleem, Noor Alam, Amir Alam sons of Abdul Husain, Mumtaz Begum wife of Abdul Husain, Mohammad Hasan son of Ahmad, Matloob son of Chhote, Shahjahan wife of Chhote residents of Majra Aliaganj are recorded as ''Sankramniya Bhoomidhars' in the revenue records. The respective farmers have given applications with regards to the said land along with affidavits on the basis of which their statements were recorded in which the farmers stated that former minister Azam Khan and former C.O. (City) Aley Hasan Khan were forcing them to execute sale deeds in favour of the University and threatened them that they would be implicated in false cases of charas and smack and they were illegally detained for many days in lock up. They did not execute the sale deeds in favour of the University in spite of it, but former minister Azam Khan and former C.O. (City) Aley Hasan Khan forcibly took possession of their lands and included it in the campus of the University. Whenever they used to ask for their property they used to get life threats and used to chase them away. In the inquiry it transpired that Gata Nos. 1230, 1232, 1415 are within the walls of Maulana Mohammad Ali Jauhar University whereas Gata Nos. 1253/1 and 1319Kha are outside the boundary wall. The land of farmers mentioned in their applications have been forcibly taken into possession by former minister Azam Khan and former C.O. (City) Aley Hasan Khan by threatening them and stating of falsely implicating them in false cases. It is further stated that before it, former minister Azam Khan had illegally taken 5.000 hectare land of river which was also included in the campus of the University within its boundary wall of which a First Information Report has already been lodged. From the above facts it is clear that they have forcibly taken into possession private and Government land by forging records. It is prayed that looking to the facts as stated above a First Information Report be lodged against Mohammad Azam Khan, Chancellor, and Aley Hasan Khan, Chief Security Officer, Mohammad Ali Jauhar University and appropriate action be taken. Further a First Information Report was lodged as Case Crime No. 226 of 2019, under Sections 323, 342, 447, 384, 504, 506 I.P.C., Police Station Azeem Nagar, District Rampur by Yaseen son of Dhoomi, against former minister Azam Khan and former C.O. (City) Aley Hasan Khan on 13.7.2019 alleging therein that he is a resident of village Seegankhera Majra Aliaganj. He is recorded as a co-holder in land no. 1232 in village Seegankhera. On the said land agricultural work is done by him from which he nurtures his family. At the time of construction of Mohammad Ali Jauhar University former minister Azam Khan and former C.O. (City) Aley Hasan Khan pressurized him to give his land to them, assaulted him and detained him in a lock up and further threatened him that in the event he does not give the land he would be implicated in cases of charas and afeem and would be arrested. Even torture was given to the ladies in his family and children. He did not execute the sale deed in favour of the University but his land was included in the land of the University within its boundary wall. He prays that a report be lodged against former minister Azam Khan and former C.O. (City) Aley Hasan Khan. Justice be done. The other First Information Reports being 25 in number are by different informants with regards to their different land of which numbers are stated there, the details of which have already been stated in Table-A.
8. The court concerned on receipt of charge sheet took cognizance upon the same and summoned the applicants and other persons named therein in the respective cases to face trial. The details of the order taking cognizance and summoning are as follows (Table-C) :-
Table-C Sl.
No. Criminal Misc. Application U/S 482 Nos.
Case Crime No., Sections, Police Station, District Charge Sheet No., sections, accused named therein Date of order taking cognizance and summoning 1 17101/2022 Case Crime No. 241 of 2019, u/ss. 323, 342, 447, 384, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 65A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C.
i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 2 17097/2020 Case Crime No.237 of 2019, u/ss. 323, 342, 447, 384, 506 I.P.C., P.S. Azeem Nagar, District Rampur.
Charge Sheet No. 79A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 3 17099/2020 Case Crime No.224 of 2019, u/ss. 342, 447, 384, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 84A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 4 17100/2020 Case Crime No.253 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 286A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii.Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii.Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 5 17102/2020 Case Crime No.255 of 2019, u/ss. 323, 342,384,447, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 288A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 6 17103/2020 Case Crime No.255 of 2019, u/ss. 323, 506, 447,384,342 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 288A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 7 17127/2020 Case Crime No. 241 of 2019, u/ss. 323, 342, 447, 384, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 65A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 8 17128/2020 Case Crime No. 224 of 2019, u/ss. 342, 447, 506,384 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 84A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 9 17131/2020 Case Crime No. 253 of 2019, u/ss. 323, 342, 384,447, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 286A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 10 17251/2020 Case Crime No. 237 of 2019, u/ss. 323, 342,447,384, 506 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 79A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzeen Fatma, iii. Modh. Abdulla Azam Khan, iv. Adeeb Azam Khan, v. Sushri Nikhat Aflak, vi. Salim Kasim, vii. Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui ix. Mohd. Fasih Zaidi 16.9.2020 11 17257/2020 Case Crime No. 46 of 2020, u/ss. 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 145A/2020, dated 11.9.2020, U/S 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, i.Naseer Ahmad Khan, ii. Adeeb Azam Khan, iii.Sushri Nikhat Aflak, iv. Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 12 17263/2020 Case Crime No.312 of 2019, u/s 3 Prevention of Damage to Public Property Act and Sections 120B, 201, 409, 447, 471, 468, 467, 420 I.P.C., P.S. Azeem Nagar, District Rampur. Charge Sheet No. 119A/2020, dated 28.9.2020, U/S 420, 447, 120B I.P.C. and 3 Prevention of Damage to Public Property Act, 1984, i. Saiyed Gulam Sayyadan Rizvi, ii. Rahmat Husain Zaidi, iii. Uvaid Ul Haq@Haq Rampuri, iv.Masood Khan@Guddu, v. Nasir Ahmad Khan, vi. Nikhat Aflak, vii. Mohd. Adeeb Azam Khan, viii. Salim Kasim, ix. Mustak Ahmad Siddiqui, x. Mohd. Fasih Zaidi xi. Z. R. Siddiqui.
28.9.2020 13 17360/2020 Case Crime No.256 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 68A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 14 17363/2020 Case Crime No.254 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 287A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 15 17416/2020 Case Crime No.241 of 2019, u/ss. 323, 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 65A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 16 17655/2020 Case Crime No.226 of 2019, u/ss. 323, 342,447,406, 389, 386, 420, 120B, 504 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 64A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 17 17659/2020 Case Crime No.260 of 2019, u/ss. 323, 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 70A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 18 17663/2020 Case Crime No.239 of 2019, u/ss. 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 82A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 19 17669/2020 Case Crime No.232 of 2019, u/ss. 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 71A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 20 17673/2020 Case Crime No.250 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 76A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 21 17677/2020 Case Crime No.239 of 2019, u/ss. 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 82A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 22 17681/2020 Case Crime No.226 of 2019, u/ss. 323, 342, 447,384, 504, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 64A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 23 17683/2020 Case Crime No.232 of 2019, u/ss. 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 71A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 24 17998/2020 Case Crime No. 250 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 76A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 25 17999/2020 Case Crime No.260 of 2019, u/ss. 323, 342, 447, 384,506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 70A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 26 18942/2020 Case Crime No.254 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 287A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 27 18948/2020 Case Crime No.256 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 68A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 28 18954/2020 Case Crime No.250 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 76A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 29 19070/2020 Case Crime No. 242 of 2019, u/ss. 342, 447, 384,506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 74A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 30 19071/2020 Case Crime No.242 of 2019, u/ss. 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 74A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 31 19072/2020 Case Crime No.254 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 287A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 32 19074/2020 Case Crime No.255 of 2019, u/ss. 323, 342, 384, 447, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 288A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 33 19078/2020 Case Crime No.242 of 2019, u/ss. 342, 447,384, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 74A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 34 19710/2020 Case Crime No. 242 of 2019, u/ss. 342, 447, 506, 384, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 84A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 35 19751/2020 Case Crime No. 236 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 80A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 36 19785/2020 Case Crime No. 238 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 81A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 37 19904/2020 Case Crime No. 262 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 72A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 38 19907/2020 Case Crime No. 251 of 2019, u/ss. 323, 342, 384, 447, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 77A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 39 20167/2020 Case Crime No. 260 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 70A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 40 20172/2020 Case Crime No. 237 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 79A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 41 20176/2020 Case Crime No. 248 of 2019, u/ss. 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 75A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 42 20180/2020 Case Crime No. 235 of 2019, u/ss. 342, 447, 384, 504, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 73A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad Siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 43 20188/2020 Case Crime No. 261 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 86A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 44 20193/2020 Case Crime No. 228 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 69A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 45 20195/2020 Case Crime No. 249 of 2019, u/ss. 323, 342, 447, 384, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 67A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 46 20203/2020 Case Crime No. 262 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 72A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 47 20211/2020 Case Crime No. 256 of 2019, u/ss. 323, 342,, 384, 447, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 68A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 48 20228/2020 Case Crime No. 261 of 2019, u/ss. 323, 342, 447, 384, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 86A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 49 20234/2020 Case Crime No. of 2019, u/ss. 323, 342, 384,447,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 78A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 50 20238/2020 Case Crime No. 240 of 2019, u/ss. 323, 342, 447, 384, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 63A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 51 155/2021 Case Crime No. 239 of 2019, u/ss. 342, 447, 384, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 82A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 52 168/2021 Case Crime No. 236 of 2019, u/ss. 323, 342, 447, 384, 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 80A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 53 249/2021 Case Crime No. 232 of 2019, u/ss. 342, 384, 447,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 71A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 54 255/2021 Case Crime No. 226 of 2019, u/ss. 323, 342, 447, 384, 504, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 64A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 55 262/2021 Case Crime No. 238 of 2019, u/ss.323, 342, 447,384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 81A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 56 276/2021 Case Crime No. 249 of 2019, u/ss. 323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 67A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 57 281/2021 Case Crime No. 253 of 2019, u/ss. 323, 342, 384, 447,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 286A/2019, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 58 290/2021 Case Crime No. 240 of 2019, u/ss. 323, 342,, 447, 384 506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 63A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 59 304/2021 Case Crime No. 248 of 2019, u/ss. 342,447 ,384 ,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 75A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 60 307/2021 Case Crime No. 2 of 2019, u/ss. 342, 447,384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 73A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 61 311/2021 Case Crime No. 251 of 2019, u/ss. 323, 342, 384, 447,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 77A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 62 317/2021 Case Crime No. 252 of 2019, u/ss. 323, 342, 384, 447,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 78A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 63 321/2021 Case Crime No. 228 of 2019, u/ss.323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 69A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 64 355/2021 Case Crime No. 53 of 2020, u/s 447 I.P.C., 2/3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 145A/2020, dated 11.9.2020, U/S 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, i.Naseer Ahmad Khan, ii.Adeeb Azam Khan, iii. Sushri Nikhat Aflak, iv. Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 65 357/2021 Case Crime No. 46 of 2020, u/s 447 I.P.C., 2/3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 142A/2020, dated 11.9.2020, U/S 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, i.Naseer Ahmad Khan, ii.Adeeb Azam Khan, iii. Sushri Nikhat Aflak, iv. Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 66 358/2021 Case Crime No. 227 of 2019, u/ss.323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 66A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 67 1126/2021 Case Crime No. 295 of 2019, u/ss.323, 342, 447, 389,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 83A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 68 1140/2021 Case Crime No. 227 of 2019, u/ss.323, 342, 447, 384,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 66A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 69 1141/2021 Case Crime No. 295 of 2019, u/ss.323, 342, 447, 389,506, I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 83A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 70 1143/2021 Case Crime No. 46 of 2020, u/ss. 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 142A/2020, dated 3.9.2020, U/S 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, i.Naseer Ahmad Khan, ii. Adeeb Azam Khan, iii. Sushri Nikhat Aflak, iv. Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 71 1398/2021 Case Crime No. 257 of 2019, u/ss. 342, 384, 447, 504, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 85A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 72 1404/2021 Case Crime No. 257 of 2019, u/ss. 342, 384, 447, 504, 506 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 85A/2020, dated 3.9.2020, U/S 420, 447, 120B I.P.C. i.Naseer Ahmad Khan, ii. Dr. Tanzin Fatma, iii. Mohd. Abdulla Azam Khan iv.Adeeb Azam Khan, v.Sushri Nikhat Aflak, vi. Salim Kasim, vii Mustak Ahmad siddiqui, viii. Zakiurrahman Siddiqui, ix. Mohd. Fasih Zaidi 16.9.2020 73 2911/2021 Case Crime No. 53 of 2020, u/s 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 145A/2020, dated 11.9.2020, U/S 447I.P.C. and 2/3 Prevention of Damage to Public Property Act, i.Naseer Ahmad Khan, ii. Adeeb Azam Khan, iii, Sushri Nikhat Aflak, iv Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 74 2916/2021 Case Crime No. 312 of 2019, u/s 3 Prevention of Damage to Public Property Act, 1984, Sections 120B, 201, 409, 447, 471, 468, 467, 420 I.P.C. P.S. Azeem Nagar, District Rampur. Charge Sheet No. 119A/2020, dated 28.9.2020, U/S 420, 447, 120B I.P.C. and 3 Prevention of Damage to Public Property Act, 1984, i.Saiyyed Gulam Sayyeden Rizvi, ii. Rahmat Husain Zaidi, iii. Uvaid Ul Haq @ Haq Rampuri, iv. Masood Khan @ Guddu, v. Naseer Ahmad Khan, vi. Nikhat Aflak, vii. Mohd. Adeeb Azam Khan, viii. Salim Kasim, ix. Mustaq Ahmad Siddiqui, x. Mohd. Haseeb Zaidi xi. Z.R. Siddiqui 30.9.2020 75 3039/2021 Case Crime No. 46 of 2019, u/ss. 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, 1984, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 142A/2020, dated 11.9.2020, U/S 447 I.P.C. and 2/3 Prevention of Damage to Public Property Act, 1984, i.Naseer Ahmad Khan, ii. Adeeb Azam Khan, iii.Sushri Nikhat Aflak, iv. Salim Kasim, v. Mustak Ahmad siddiqui, vi. Zakiurrahman Siddiqui, vii. Mohd. Fasih Zaidi 29.9.2020 76 14212/2021 Case Crime No. 312 of 2019, u/ss. 420, 467, 468, 471, 447, 409, 201, 120B I.P.C. and 3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 119A/2020, dated 28.9.2020, U/S 420, 447, 120B I.P.C. and 3 Prevention of Damage to Public Property Act. i.Saiyyed Gulam Sayyeden Rizvi, ii. Rahmat Husain Zaidi, iii. Uvaid Ul Haq @ Haq Rampuri, iv. Masood Khan @ Guddu, v. Naseer Ahmad Khan, vi. Nikhat Aflak, vii. Mohd. Adeeb Azam Khan, viii. Salim Kasim, ix. Mustaq Ahmad Siddiqui, x. Mohd. Haseeb Zaidi xi. Z.R. Siddiqui 30.9.2020 77 14851/2021 Case Crime No. 312 of 2019, u/ss. 420, 467, 468, 471, 447, 409, 201, 120B I.P.C. and 3 Prevention of Damage to Public Property Act, P.S. Azeem Nagar, District Rampur. Charge Sheet No. 119A/2020, dated 28.9.2020, U/S 420, 447, 120B I.P.C. and 3 Prevention of Damage to Public Property Act. i.Saiyyed Gulam Sayyeden Rizvi, ii. Rahmat Husain Zaidi, iii. Uvaid Ul Haq @ Haq Rampuri, iv. Masood Khan @ Guddu, v. Naseer Ahmad Khan, vi. Nikhat Aflak, vii. Mohd. Adeeb Azam Khan, viii. Salim Kasim, ix. Mustaq Ahmad Siddiqui, x. Mohd. Haseeb Zaidi xi. Z.R. Siddiqui 30.9.2020
09. Sri N.I. Jafri, learned Senior Advocate, assisted by Ms. Nasira Adil, learned counsel for the applicants Zaki Ur Rahman Siddiqui, Mohd. Fasih Zaidi, Salim Qasim and Naseer Ahmad Khan argued :-
(1) That Maulana Mohammad Ali Jauhar University was established in the year 2012 and it was granted status of a University by the State Government. (2) That the applicants are not named in the First Information Reports. Implication of the applicants in the case is on the basis of purcha no. 66 dated 28.3.2020 of the case diary. (3) That there is no date and time mentioned in the respective First Information Reports regarding occurrence. (4) That the said First Information Reports have been lodged after an inordinate delay of about 13 years as the incident in question is said to have taken place in the year 2006 but the First Information Reports have been lodged in the year 2019. (5) That the description of the property in the First Information Reports is already the subject matter in the First Information Report lodged as Case Crime No. 224 of 2019, under Sections 342, 447, 506, 384 I.P.C., P.S. Azeemnagar, District Rampur and as such are successive FIRs for the same offence. (6) That the allegations in the present case have sameness and is of the same incident with the allegations in respect of which a case has already been registered as Case Crime No. 224 of 2019 thus the lodging of the First Information Reports is not permissible in law. (7) That there is no allegation at all against the applicants which would constitute a cognizable offence. (8) Even if all the material collected during investigation are taken to be true at their face value, no offence whatsoever is made out against the applicants. (9) The lodging of the First Information Reports is because of political vendetta.
Learned counsel has placed reliance upon the following judgments to buttress his submissions:
(i) R.P. Kapur Vs. State of Punjab: AIR 1960 SC 866 (Para-6)
(ii) State of Haryana and others vs. Ch. Bhajanlal and others: (1992) AIR 604 (Para-108);
(iii) T.T. Antony vs. State of Kerala and others: 2001 SCC OnLine SC 805 (Para- 18,19, 20, 27, 28, 35);
(iv) Upkar Singh vs. Ved Prakash : 2005 SCC (Criminal) 211 (Para-9, 10, 16, 17);
(v) Arnab Ranjan Goswami vs. Union of India: (2020) 14 SCC 12 (Para- 28, 29, 31, 53);
(vi) Prem Chand Singh vs. State of U.P.: 2020 SCC OnLine SC 144(Para- 2, 3, 5, 10, 11, 13);
(vii) State of Madhya Pradesh vs. Sheetla Sahai and others: 2009 SCC OnLine SC 1451 (Para- 37, 38, 39, 40, 44, 45);
(viii) Prabhu Chawla vs. State of Rajasthan and another : 2016 SCC OnLine SC 905 (Para- 5, 6, 7, 8);
(ix) Kishan Singh (Dead) through LRS vs. Gurpal Singh and others: 2009 SCC OnLine SC 1451 (Para- 9, 21, 22, 25);
(x) Dhariwal Tobacco Products Limited and others vs. State of Maharastra and another : (2009) 2 Supreme Court Cases 370 (Para- 1, 6, 7, 12).
(xi) Vijay Kumar Ghai and others vs. State of West Bengal and others: 2022 SCC OnLine SC 344, (Para- 15, 16, 17, 19, 20);
(xii) Issac Isanga Musumba and others vs. State of Maharastra and others: (2014) 15 SCC 579, (Para- 3, 7);
(xiii) Tarak Dash Mukharjee and others vs. State of U.P. and others: Criminal Appeal No. 1400 of 2022 (arising out of SLP (Crl.) No. 503 of 2020), (Para- 9, 11, 12, 13);
(xiv) Mitesh Kumar J. Sha vs. State of Karnataka and others: 2021 SCC Online SC 976 (Para- 41, 48);
(xv) State of Karnataka vs. Muniswamy and others : 1977 Supreme Court Cases (Cri) 404 (Para-8)
10. Sri Manish Tiwary, learned Senior Advocate assisted by Sri Syed Imran Ibrahim, learned counsel for the applicant Mohd. Fasih Zaidi in Criminal Misc. Application U/S 482 Nos. 16848 of 2020, 17263 of 2020 and 17257 of 2020 argued:-
(1) That multiple F.I.Rs. have been lodged against the applicant. The applicant is a member of the society. There is no concept of vicarious liability in criminal law and as such implication of the applicant is bad. The society was initially not made an accused which was done later on. (2) That notice under Section 441 Cr.P.C. (as per U.P. Amendment) has not been given and as such proceedings under Section 447 Cr.P.C. cannot be drawn. (3) That no offence at all is made out against the applicant.
(4) That the applicant has been implicated in the present case due to political vendetta with someone else. He is the victim of process.
He has placed reliance upon the following judgments to buttress his submissions:
(1) J. Anbazhagan vs. The Speaker, Tamil Nadu Legislative Assembly and Ors. : (2018) SCC OnLine Mad 1235 (Para- 29, 30); (2) Shashimani Mishra vs. State of M.P. : I.L.R. (2019) M.P. 1397 (Para- 14, 15, 16);
(3) R.P. Kapur vs. State of Punjab: AIR 1960 SC 866 (Para- 6);
(4) Madhavrao Jiwaji Rao Scindia vs. Sambhajhirao Chandrojirao Angre : (1988) 1 SCC 692 (Para- 7); (5) State of Haryana and others vs. Bhajan Lal and others: 1992 Supp (1) SCC 335 (Para- 102);
(6) Chilakamarthi Venkateswarlu and Anr. vs. State of Andhra Pradesh and Anr. : (2020) 17 SCC 595, (Para- 22); (7) T.T. Antony vs. State of Kerela : (2001) 6 SCC 181(Para- 17, 18, 19, 20, 25, 27);
(8) Babubhai vs. State of Gujarat: (2010) 12 SCC 254 (Para- 20, 21);
(9) Anju Chaudhary vs. State of U.P. : (2013) 6 SCC 384(Para- 14);
(10) Amitbhai Anichandra Shah vs. C.B.I. : (2013) 6 SCC 348(Para- 58) ;
(11) S.K. Alagh vs. State of U.P. : (2008) 5 SCC 661 (Para- 14, 16, 19);
(12) Aneeta Hada vs. Godfather Travels and Tours Private Limited: (2012) 5 SCC 661 (Para- 58, 59); (13) Sharad Kumar Sanghi vs. Sangita Rane : (2015) 12 SCC 781 (Para- 11, 13);
(14) GHCL Employees Stock Option Trust vs. Kranti Sinha: (2013) 4 SCC 505, (Para- 12, 14, 18, 19); (15) Kranti Kumar vs. State of U.P. : Crl. Misc. Application U/S 482 No. 7050 of 2002 (Allahabad High Court), (Internal Page- 11); (16) Kranti Kumar vs. State of U.P.: Crl. Misc. Application U/S 482 No. 7060 of 2002 (Allahabad High Court) (Internal Page- 7-8); (17) Oanali Ismilji Sadikot vs. State of Gujarat : (2016) SCC OnLine Guj 10055 (Para- 63);
(18) Arnab Ranjan Goswami vs. Union of India : (2020) 14 SCC 51 (Para- 14);
(19) Arnab Ranjan Goswami vs. Union of India : (2020) 14 SCC 12 (Para-37, 61.5);
(20) Amish Devgan vs. Union of India: (2021) 3 SCC 306 (Para- 4,5, 6);
(21) Amish Devgan vs. Union of India: (2021) 1 SCC 1 (Para- 126);
(22) Ketaki Chitale vs. State of Maharashtra: Criminal Misc. Writ Petition No. 1919 of 2022 (Bombay High Court) (Para- 3); (23) Nikhil Shyamrao Bhamare vs. State of Maharashtra, Criminal Misc. Writ Petition No.1821 of 2022 (Bombay High Court), (Para- 3); (24) Umesh Kumar vs. State of Andhra Pradesh : (2013) 10 SCC 591 (Para- 20).
11. Sri Rakesh Dubey, learned counsel for the applicant Mustaq Ahmad Siddiqui in Criminal Misc. Application U/S 482 Nos. 2911 of 2021, 2916 of 2021 and 3039 of 2021 argued :-
(1) That the applicant is a Member/Vice President (Honorary) of Maulana Mohammad Ali Jauhar Society. (2) That he is an advocate by profession and aged about 78 years.
(3) That the trust was established on 24.4.1995 in the name and style of Maulana Mohammad Ali Jauhar Trust. (4) That on 17.1.2005 name was changed to Maulana Mohammad Ali Jauhar Kalyankari Trust.
(5) That the applicant was inducted as Vice President (Honorary) in the year 2004-2005.
(6) That there is a delay of lodging of the F.I.Rs. The alleged incident is of the year 2006 of which First Information Reports have been lodged in the year 2019 which is after a lapse of 13 years. (7) That no date and time of the alleged incident has been mentioned in the F.I.R. The same is vague. (8) That the implication of the applicants is only because of political vendetta. The applicant is not beneficiary of the alleged transactions and no role has been assigned to him. (9) That the society has not been made as an accused which was later on made an accused in the matter. (10) That suits have been filed before Sub Divisional Magistrate, under Section 178 of U.P. Revenue Code, 2000 and as such proper forum would be of getting issues adjudicated before civil court.
He has placed reliance upon the following judgments to buttress his submissions:
(i) Krishna Lal Chawla and others vs. State of U.P. and another : LL2021 SC 145 (Para- 16, 20);
(ii) Mitesh Kumar J. Sha vs. State of Karnataka and others: LL 2021 SC 592 and
(iii) Amish Devgan vs. Union of India: (2021) 1 Supreme Court Cases (Crl.) 32
12. In rebuttal, Sri M.C. Chaturvedi, learned Senior Advocate/ Additional Advocate General, Sri S.K. Pal, learned Government Advocate assisted by Sri Jai Narayan, Sri Abhijit Mukherji, Sri Sanjay Kumar Singh, Sri Ankit Srivastava, learned counsels for the State of U.P., in reply to the submissions of learned counsels for applicants argued :-
(1) That the accused persons are the Members of so-called society. Beneficiary is the society and as such they cannot be said to be not beneficiaries of it. (2) That the status of alleged society is not clear in itself. It is neither a trust as per the Trusts Act, 2019 nor a Society as per the Societies Registration Act, 1860. (3) That the group of association of persons is registered under the Societies Registration Act before Sub Registrar (Society). Each member is accountable and will be a beneficiary of the same. The society is also an accused and a supplementary charge sheet has been submitted for it. (4) That the members of society along with its Chairman are accountable for any act or omission of society. (5) That an affidavit of Nabbu one of the first informants, was given to the Investigating Officer which forms part of case diary. He discloses the names of the accused persons involved in the matter. (6) That in so far as the First Information Report lodged by Revenue Inspector is concerned, the same was lodged by him in his official capacity as he is only concern with revenue part of any transaction. Transactions as enumerated by him in his F.I.R. are with regards to non payment of stamp duty in the transactions. (7) That the other F.I.Rs. have been lodged by the actual victims of the matter who have lost their property due to illegal acts of certain persons. They have their own cause of action and as such the said F.I.Rs. are maintainable. (8) That every F.I.R. is an independent cause of action as there is an individual loss to every person. Due to illegal acts property of the said persons was forcibly taken away. (9) That even apart from the allegation of forcibly taking away of the property, there is allegation of extending threat, keeping the said first informants who are the victims in an illegal captivity and threatening them of involving them in false case of various nature. (10) That the F.I.Rs. are with the same nature of allegations but the offences are different. There is no legal impediment in lodging of the said F.I.Rs. (11) That non issuance of notices under Section 441 Cr.P.C. may be an irregularity but cannot vitiate proceedings. (12) That there is no inordinate delay in lodging of the F.I.Rs. The respective informants who are the victims, were under fear and threat for a long period of time and it was only when they found an impartial atmosphere in the State, they stood up and raised their grievances against the accused persons. (13) That the accused persons have remedy of filing a discharge application by raising all the grounds before the trial court at the appropriate stage which is just and proper remedy available to them. (14) That the First Information Reports are different in themselves inasmuch as the informant is different and also the land in question which is one of the subject matters of dispute, is also different, test of sameness cannot be applied as such in the matter. (15) That all 482 Cr.P.C. applications lack merit and deserve to be dismissed.
He has placed reliance upon the following judgments to buttress his submissions:
(1) Babubhai Jamuna Bhai Patel vs. State of Gujarat: (2010) 12 SCC 254, (Para- 21);
(2) Barendra Kumar Ghosh vs. Emperor: AIR 1925 PC 1(C) (Para-26);
(3) M/S Neharika Infrastructure Pvt. Ltd. vs. State of Maharastra: (2021) SCC OnLine SC 315, para- 23(iv)(xiii); (4) Jagmohan Singh vs. Vimlesh Kumar and others: (2022) LiveLaw (SC) 546, (Page- 61, 61);
(5) Ramveer Upadhyay and another vs. State of U.P. and another: (2022) LiveLaw (SC) 396, (Para - 30, 39); (6) Chilakamarthi Venkateswarlu and another vs. State of Andhra Pradesh and another: Criminal Appeal No. 1082 of 2019 (arising out of SLP (Crl.) No. 10762 of 2018, decided on 31.7.2019, (Para- 18, 23); (7) Kaptan Singh vs. State of U.P. and others: AIR 2021 SC 3931 (Para- 9.1, 9.2);
(8) State of Odisha vs. Pratima Mohanty : (2021) SCC OnLine SC 1222, (Para- 6.2., 9);
(9) Priti Saraf and others vs. State of NCT of Delhi and others: AIR 2021 SC 1531, (Para- 28, 32); (10) Anil vs. State of U.P. and another: Criminal Misc. Application U/S 482 Cr.P.C. No. 6504 of 2021, dated 30.6.2021 (Para- 28); (11) Wasiullah and another vs. State of U.P. and others: 2021(1) All. LJ 42;
(12) Pankaj Tyagi vs. State of U.P. and another : 2022 SCC OnLine All 163 (Application U/S 482 No. 1395 of 2022, dated 16.3.2022); (13) Asha Ranjan vs. State of Bihar and others: (2017) 4 SCC 397, (Para- 54-63);
(14) Surender Kaushik and others vs. State of U.P. and others: (2013) 5 SCC 148;
(15) Lalman and others vs. State of U.P. and others: (2021) ILR 2 All 167;
(16) Beekki Verma vs. State of U.P. and others: 2021 (5) ADJ 351.
13. After having heard learned counsels for the parties and perusing the records it emerges that the applicants in the above mentioned 482 Cr.P.C. petitions except for Aley Hasan Khan who was the then Circle Officer (City), Rampur and a Police Officer and later on was the Chief Security Officer of the University, are the office bearers of the Society/Trust. In so far as Aley Hasan Khan is concerned, he is named in the F.I.R. and there are allegations of his threatening the first informants (except for the first informant of Case Crime No. 224 of 2019), keeping them in confinement illegally, assaulting them, threatening them of being involved in cases of charas and smack if they do not execute sale deeds of their respective lands in favour of the University and then taking forcible possession of their land. In so far as the other applicants are concerned, they are the office bearers of the Society/Trust. The society has also been charge sheeted. The First Information Report of Case Crime No. 224 of 2019 was lodged by Manoj Kumar, Revenue Inspector, Area Khaud, Tehsil Sadar, Rampur. After registration of the same, several complaints were made by various persons being the owners of their respective land making complaint of taking of their land forcibly by abducting them, physically assaulting them and threatening them of dire consequences. The other First Information Reports level allegations to the effect that the respective first informants were threatened, illegally confined, pressurized to execute sale deeds in favour of the University, threatened of being involved in cases of charas and smack, were assaulted and then their lands were forcibly taken from them. The matter was investigated by the police and charge sheets in all of them were submitted. The complaints were made by different persons which were registered as separate cases. It was only then that every aggrieved person came forward and opened up with regards to the manner in which his land has been forcibly taken from him illegally.
14. The allegations in the First Information Reports reveal as to how the respective first informants were abducted, assaulted, threatened and their land was forcibly taken from them by coercion and not following the due process of law. The said acts were of different dates, time, place of abduction and manner of activities. In totality, the allegations were common but the dates and identification of land taken forcibly are different. The first informants who are the victims will be having different sets of witnesses to support and substantiate their allegations for the offences alleged. Therefore, it cannot be said that for the same act multiple First Information Reports have been lodged.
15. The crime committed against each individual for his land, his abduction and threatening is an altogether separate offence. The first informants are different in each and every matter and the identification of land is different in each and every case.
16. The situation would have been different if in all the cases, though they look the same would have complained about an incident at the same time and place with the same property in question in all of them. The reports narrate of different incidents of different dates and time involving different victims and different land though the accused in all the matters are common including the applicant. With different dates, time, identification of land and victims, the contention of the learned counsel for the applicant regarding the same being hit by the doctrine of sameness is unacceptable.
17. The judgments relied by the learned counsels for the respective applicants are distinguishable on facts of each case as in the said cases a solitary case had multiple First Information Reports lodged for it. As already observed, in the cases in hand, the incident is not solitary. It has every aspect in it different except for the modus- operandi to be identical in some cases. Therefore, every victim who was subjected to different acts constituting an offence, has raised his grievance and the incidents in each case are of different dates, time covering different piece of land. Therefore, registration of different First Information Reports, in the peculiar facts of the case, cannot be said to be at fault and cannot be set at naught. The accused will have to defend himself in each and every case independently against the individual respective victims. Merely by not giving a notice under Section 441 Cr.P.C. will not be a ground to quash the entire prosecution case as various other offences are disclosed from the reading of the first information report itself and the evidence collected during investigation.
18. It has been held by the Apex Court in the cases of R.P. Kapur Vs. State of Punjab : AIR 1960 SC 866; State of Haryana and Ors. Vs. Bhajan Lal and Others : 1992 Supp (1) SCC 335; State of Bihar Vs. P. P. Sharma : 1992 Supp (1) SCC 222; Trisuns Chemical Industry Vs. Rajesh Agarwal and Ors. : (1999) 8 SCC 686; M. Krishnan Vs. Vijay Singh & Anr. : (2001) 8 SCC 645; Zandu Pharmaceuticals Works Ltd. Vs. Mohammd Shariful Haque : (2005) 1 SCC 122; M. N. Ojha Vs. Alok Kumar Srivastava : (2009) 9 SCC 682; Joseph Salvaraj A. Vs. State of Gujarat and Ors. : (2011) 7 SCC 59; Arun Bhandari Vs. State of Uttar Pradesh and Ors. : (2013) 2 SCC 801; Md. Allauddin Khan Vs. State of Bihar : (2019) 6 SCC 107; Anand Kumar Mohatta and Anr. Vs. State (NCT of Delhi), Department of Home and Anr. : (2019) 11 SCC 706; Rajeev Kourav Vs. Balasaheb & others : (2020) 3 SCC 317; Nallapareddy Sridhar Reddy Vs. The State of Andhra Pradesh : (2020) 12 SCC 467, that exercise of inherent power of the High Court under Section 482 of the Code of Criminal Procedure is an exceptional one. Great care should be taken by the High Court before embarking to scrutinize the complaint/FIR/charge-sheet in deciding whether the rarest of the rare case is made out to scuttle the prosecution in its inception.
19. Further in the case of Priti Saraf & anr. Vs. State of NCT of Delhi & anr. : Criminal Appeal No(s). 296 of 2021 [Arising out of SLP(Crl.) No(s). 6364 of 2019] (judgment dated March 10, 2021) : 2021 SCC Online SC 206 the Apex Court while considering the powers under Section 482 Cr.P.C. has held as follows:
"23. It being a settled principle of law that to exercise powers under Section 482 CrPC, the complaint in its entirety shall have to be examined on the basis of the allegation made in the complaint/FIR/charge-sheet and the High Court at that stage was not under an obligation to go into the matter or examine its correctness. Whatever appears on the face of the complaint/FIR/charge-sheet shall be taken into consideration without any critical examination of the same. The offence ought to appear ex facie on the complaint/FIR/charge-sheet and other documentary evidence, if any, on record.
24. The question which is raised for consideration is that in what circumstances and categories of cases, a criminal proceeding may be quashed either in exercise of the extraordinary powers of the High Court under Article 226 of the Constitution, or in the exercise of the inherent powers of the High Court under Section 482 CrPC. This has often been hotly debated before this Court and various High Courts. Though in a series of decisions, this question has been answered on several occasions by this Court, yet the same still comes up for consideration and is seriously debated.
25. In this backdrop, the scope and ambit of the inherent jurisdiction of the High Court under Section 482 CrPC has been examined in the judgment of this Court in State of Haryana and Others Vs. Bhajan Lal and Others, (1992 Suppl (1) SCC 335). The relevant para is mentioned hereunder:-
"102. In the backdrop of the interpretation of the various relevant provisions of the Code under Chapter XIV and of the principles of law enunciated by this Court in a series of decisions relating to the exercise of the extraordinary power under Article 226 or the inherent powers under Section 482 of the Code which we have extracted and reproduced above, we give the following categories of cases by way of illustration wherein such power could be exercised either to prevent abuse of the process of any court or otherwise to secure the ends of justice, though it may not be possible to lay down any precise, clearly defined and sufficiently channelised and inflexible guidelines or rigid formulae and to give an exhaustive list of myriad kinds of cases wherein such power should be exercised.
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with malafide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused and with a view to spite him due to private and personal grudge."
26. This Court has clarified the broad contours and parameters in laying down the guidelines which have to be kept in mind by the High Courts while exercising inherent powers under Section 482 CrPC. The aforesaid principles laid down by this Court are illustrative and not exhaustive. Nevertheless, it throws light on the circumstances and the situation which is to be kept in mind when the High Court exercises its inherent powers under Section 482 CrPC.
27. It has been further elucidated recently by this Court in Arnab Manoranjan Goswami Vs. State of Maharashtra and Others, 2020 SCC Online SC 964 where jurisdiction of the High Court under Article 226 of the Constitution of India and Section 482 CrPC has been analyzed at great length.
28. It is thus settled that the exercise of inherent power of the High Court is an extraordinary power which has to be exercised with great care and circumspection before embarking to scrutinize the complaint/FIR/charge-sheet in deciding whether the case is the rarest of rare case, to scuttle the prosecution at its inception."
20. In the case of Ramveer Upadhyay Vs. State of U.P. : 2002 SCC Online SC 484 the Apex Court has held in paragraphs 27, 38 and 39 that quashing of a criminal case by exercising jurisdiction under Section 482 Cr.P.C. should be done in exceptional cases only. It was further held that criminal proceedings cannot be nipped in the bud. Paragraphs 27, 38 and 39 are quoted herein:
"27. Even though, the inherent power of the High Court under Section 482 of the Cr.P.C., to interfere with criminal proceedings is wide, such power has to be exercised with circumspection, in exceptional cases. Jurisdiction under Section 482 of the Cr.P.C is not to be exercised for the asking.
38. Ends of justice would be better served if valuable time of the Court is spent on hearing appeals rather than entertaining petitions under Section 482 at an interlocutory stage which might ultimately result in miscarriage of justice as held in Hamida v. Rashid @ Rasheed and Others, (2008) 1 SCC 474.
39. In our considered opinion criminal proceedings cannot be nipped in the bud by exercise of jurisdiction under Section 482 of the Cr.P.C. only because the complaint has been lodged by a political rival. It is possible that a false complaint may have been lodged at the behest of a political opponent. However, such possibility would not justify interference under Section 482 of the Cr.P.C. to quash the criminal proceedings. As observed above, the possibility of retaliation on the part of the petitioners by the acts alleged, after closure of the earlier criminal case cannot be ruled out. The allegations in the complaint constitute offence under the Atrocities Act. Whether the allegations are true or untrue, would have to be decided in the trial. In exercise of power under Section 482 of the Cr.P.C., the Court does not examine the correctness of the allegations in a complaint except in exceptionally rare cases where it is patently clear that the allegations are frivolous or do not disclose any offence. The Complaint Case No.19/2018 is not such a case which should be quashed at the inception itself without further Trial. The High Court rightly dismissed the application under Section 482 of the Cr.P.C."
21. Further in the case of Daxaben Vs. State of Gujarat : 2022 SCC Online SC 936 in para 49 the Apex Court has held as under:
"49. In exercise of power under section 482 of the Cr.P.C., 1973 the Court does not examine the correctness of the allegation in the complaint except in exceptionally rare cases where it is patently clear that the allegations are frivolous or do not disclose any offence."
22. Thus, it is trite law that at the stage of quashing only the material of the prosecution has to be seen and the court cannot delve into the defence of the accused and then proceed to examine the matter on its merit by weighing the evidence so produced. The disputed questions of facts of the case cannot be adjudged and adjudicated at this stage while exercising powers under Section 482 Cr.P.C. and only the prima facie prosecution case has to be looked into as it is. Evidence needs to be led to substantiate the defence of the accused. The accused can raise their grievances while claiming discharge at the appropriate stage before the trial court.
23. Looking to the facts of the case, the prima facie allegation against the applicants and the law well settled as stated above, no case for interference is made out.
24. Accordingly, the present 77 Criminal Misc. Applications U/S 482 Cr.P.C. are dismissed. (Samit Gopal,J.) Order Date :- 30.9.2022 Naresh