Allahabad High Court
Zaki Ur Rahman Siddiqui vs State Of U.P. And Another on 24 November, 2020
Author: Suneet Kumar
Bench: Suneet Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 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. Hon'ble Suneet Kumar,J.
Heard Shri N.I. Jafri, learned Senior Counsel assisted by Shri Sadaful Islam Jafri, learned counsel for the applicant and Shri Vinod Diwakar, learned Additional Advocate General assisted by Shri Jai Narain and Abhijeet Mukharjee, learned Government Advocates appearing for the State.
Learned Senior Counsel submits that applicant is not named in the F.I.R.; none of the witnesses have taken his name; applicant being member of the general body of the society has been made an accused.
Submission requires consideration.
Learned counsel for the State prays for and is granted four weeks' time to file counter affidavit.
List this case on 12 January 2021.
Till then, no coercive action shall taken against the applicant pursuant to Session Case No. 112 of 2020 (State vs. Tanzeen Fatma and others) arising out of Case Crime No. 237 of 2019 under Section 447, 420, 120B IPC, P.S. Azeem Nagar, District Rampur, pending before Special Judge (MP/MLA)/Additional Sessions Judge, Rampur.
Order Date :- 24.11.2020 S.Prakash