Allahabad High Court
Vishnu Yadav vs State Of U.P. Thru. Prin. Secy. Home Lko. ... on 20 December, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:86121 Court No. - 12 Case :- CRIMINAL MISC. WRIT PETITION No. - 9969 of 2024 Petitioner :- Vishnu Yadav Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And 2 Others Counsel for Petitioner :- Sanjay Shanker Pandey,Rina Pandey Counsel for Respondent :- G.A. Hon'ble Saurabh Lavania,J.
Heard learned counsel for the petitioner, learned AGA for the State of U.P. and perused the record.
By means of this petition, the petitioner has sought the following main reliefs:-
"(i) This Hon'ble Court may graciously be pleased to issue a writ of Certiorari to quash the externment order dated 25.09.2024 passed in Case No.111(27)/2024, in re; State of U.P. Vs. Vishnu Yadav, District-Lucknow, by Joint Police Commissioner (Law & order) under section 3 of the Uttar Pradesh Control of Goondas Act 1970 contained in Annexure No. 1 to the writ petition.
(ii) This Hon'ble Court may graciously be pleased to issue a writ of Certiorari to quash the order dated 13.11.2024 passed in in Misc case no 01/2024 by Joint Police Commissioner (Law & order) under section 9 of the Uttar Pradesh Control of Goondas Act 1970, contained in Annexure No. 2 to the writ petition.
(iii) This Hon'ble Court may graciously be pleased to issue a writ of Certiorari to quash the appellate order dated 21.11.2024, dismissing the petitioner's appeal case 4737/2024 no by Divisional Commissioner, Lucknow under section 6 of the Uttar Pradesh Control of Goondas Act 1970 contained in Annexure No. 3 to the writ petition.
(iv) To declare that the invocation of the Uttar Pradesh control of goondas act against the petitioner, based on insufficient evidence, is arbitrary, illegal and unconstitutional."
Vide order dated 21.11.2024, the Commissioner, Lucknow Division, Lucknow (in short "appellate authority") rejected the Appeal No. 4737/2024 (Vishnu Yadav vs. State of U.P.) filed under Section 6 of U.P. Control of Goondas Act, 1970 (in short "Act of 1970"). The relevant portion of the order dated 21.11.2024 is extracted hereunder:-
"??? ???????? ?????? ????? ???? ?? ?????? ?? ?????? ?? ?? ?????? ????? ??????-??0?0??0 280/2023 ???? 323, 504, 506 ??0??0??0, ?????? ????? ?????? 183/2023 ???? 147, 323, 504, 427,506 ??0??0??0, ?????? ????? ?????? 288/2023 ???? 323, 452, 504, 506 ??0??0??0,?????? ????? ?????? 879/2020 ???? 147, 323, 504, 506, 427 ??0??0??0, ?????? ????? ??????-474/2015 ????-452, 323, 506 ??0??0??0, ??? ????? ??? ??????-40 ?????? 17-3-2024, ?????????? ????????? ????-107/116 ?0???0??0 ?????? 19-07-2023, ?????????? ????????? ????-151, 107, 116 ?0???0??0 ?????? 03-11-2023 ???? ????? ??? ???????, ???? ??????? ???? ???
???????? ??? ?????? ?????? 1359 ?? 2001 ????????? ???? ???? ???? ??????????? ??????????? ? ???? ??? ??0 ???? ???????? ???????? ?????? ????? ?????? ?????? 27-3-2001 ??? ?? ????????? ?????????? ???? ??? ?? ?? ?????? ???????? ??????? ?? ????????? ???? ??????? ?????? ?? ???? ?????? ???? ?? ??????? ???? ??? ????? ??????? ??? ???? ???, ????? ?? ? ???? ?? ???? ???? ?? ??? ?? ??????? ???? ??????? ?????? ??????? ????? ??? ???????? ??? ??????? ???? ?? ???? ???? ?? ???? ??? ???????? ?????? ?? ??????? ???? ??? ?? ?? ???? ????????? ?? ?????????? ?? ????? ????? ???? ?? ?0???0?????? ???????? ??????? ?? ???????? ???? ??? ???
????????? ?? ?? ?????? ???????? ?????? ?????? ?? ?????? ???? ?????? ???? ??? ?????? ????????? ?? ?? ?? ??? ??? ??? ???? ???? ????? ?? ??? ????? ??? ???????? ?????? ????? ???? ??? ???? ????????? ?? ???????? ???
??????? ????? ?????? (????? ??? ????????) ???? ?????? ????? ???? ??? ?????? ???????????? ?? ?????? ?? ??? ?? ?? ????????? ?? ?? ????? ??????? ?????? ??? ????????? ??0?0??0 ?? ?????? 16, 17 ??? 22 ?? ???? ??????? ????? ????? ???? ?? ??????? ??? ??????? ????? ?????? (????? ??? ????????) ???? ?? ????????? ?? ?????? ?? ?????? ???? ???? ???? ?????? ?? ???? ????? ???? ?? ?????? ??? ????? ?????? ???? ??? ???? ??????? ??? ????? ???? ?? ???? ?????? ???? ????? ???
6- ??????? ??????? ?? ?????? ??? ???? ??????? ??? ????? ???? ?? ???? ?????? ?? ???? ??? ???? ?? ?? ????? ??? ???????? ?? ???? ????? ??? ?????? ????????? ?? ???????? ?? ???????? ????? ????? ???"
Upon due consideration of the aforesaid and also the grounds taken in the memo of appeal, copy of which placed before this Court is taken on record, this Court is of the view that the order dated 21.11.2024 is liable to be interfered with, as the same has not been passed after considering the grounds taken in the appeal and being so, the impugned order is not a reasoned and speaking order. It is accordingly set-aside. The matter is remanded back to the authority concerned for decision afresh as per law including the law settled in the judgment(s) passed by this Court in the case of Imran Alias Abdul Quddus Khan vs. State of U.P. and others; 2000 Cri. L.J. 1328, Lalani Pandey @ Vijay Shaker Pandey vs. State of U.P. and others; [2011(1) JIC 503 (All)(LB)] and Umar @ Mohd Umair vs. State of U.P. and another; [2024(3) JIC 316 (All)], expeditiously.
The instant petition is allowed in above terms.
Order Date :- 20.12.2024 Arun/-