Allahabad High Court
Mohd. Rashid And Another vs Union Of India And 4 Others on 8 May, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:98012-DB Court No. - 3 Case :- WRIT - C No. - 14487 of 2023 Petitioner :- Mohd. Rashid And Another Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Saurabh Basu,Haseen Ahmad Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
Heard Shri Haseen Ahmad, learned counsel for the petitioners, Shri Amit Manohar, learned Additional Chief Standing Counsel for the respondents and Shri Pradeep Kumar Maurya, learned Central Government Standing Counsel for the respondent nos.1, 2 and 3.
Learned Central Government Standing Counsel states on instructions that a show cause notice has been issued to the petitioners on 28.02.2023 but the petitioners have not yet submitted reply.
Learned Additional Chief Standing Counsel states on instructions of the respondent no.4. that a Criminal Case No.131 of 2015 under Sections 147, 148, 323, 452, 504 and 506 I.P.C., P.S.- Phoolpur, District- Azamgarh was registered against the petitioners in which Chargesheet No.01 dated 14.01.2016 has already been filed and the case is pending.
Be that as it may, this writ petition is disposed of giving liberty to the petitioners to reply to the show cause notice before the respondent no.2, who shall consider the reply and shall pass an appropriate reasoned order within four weeks from the date of submission of reply alongwith a certified copy of this order.
It is made clear that we have not expressed any opinion on merits of the case of the petitioners.
Order Date :- 8.5.2023 Ankit.