Allahabad High Court
Aslam vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 20 December, 2024
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:85784 Court No. - 12 Case :- CRIMINAL MISC. WRIT PETITION No. - 9757 of 2024 Petitioner :- Aslam Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Home Lko. Counsel for Petitioner :- Smt. Nalini Prakash Jain Counsel for Respondent :- G.A. Hon'ble Saurabh Lavania,J.
Heard Smt. Nalini Prakash Jain, learned counsel for the petitioner, Sri Ajay Kumar Srivastava, learned AGA for the State of U.P. and perused the record.
By means of this petition, the petitioner has sought the following main relief:-
"Issue a writ, order or direction of nature of CERTIORARI thereby quashing the notice issued against the petitioner under Section-3 of Uttar Pradesh Goonda Control Act 1970 dated 03 May 2024, in which case Crime No. 212/2015, under Section-147, 148, 149, 323, 504, 506 Indian Penal Code and 3 (1) (10) SC/ST Act Police Station- Gudamba, Lucknow, Case Crime No- 217/2020 Under Section-323, 504, 506, Indian Penal Code Police Station Gudamba, Lucknow, Case Crime No- 307/2022, Under Section 147, 148, 149, 323, 325, 506, 427, Indian Penal Code, Police Station- Gudamba, Lucknow, Case Crime No-383/2023 310 Section-147, 148, 149, 323, 504, 506 Indian Penal Code, Police Station- Gudamba, Lucknow and Case Crime No-19/2024 Under Section 506, 307, 504, 34 Indian Penal Code, Police Station- Gudamba, Lucknow and beat information Ro. Amar Report: No.- 40 time 14:22 dated 28-02-2024 against the petitioner contained as Annexure No. 1 to this writ petition, in the interest of justice."
Vide order dated 02.12.2024, the Commissioner, Lucknow Division, Lucknow (in short "appellate authority") rejected the Appeal No. 4427/2024 (Aslam 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 02.12.2024 is extracted hereunder:-
"5- ??????? ?? ??????? ?????????? ?? ???? ??? ??? ???? ?????, ???? ????? ?? ??? ???????? ???? ??? ???? ????????? ??? ???????? ?? ????? ?????? ???? ???? ???????? ???? ??? ??????-155(111)/2024 ????-3 ?0???0?????? ???????? ??????? ???? ???????? ????? ???? ???? ??? ????? ??????? ????? ?????? (????? ??? ????????) ???? ?? ???? ?????? 25-10-2024 ?? ??????? ????? ?? ?? ???
??????? ????? ?????? (????? ??? ????????) ???? ?????? ????? ???? ?? ?????? ?? ?????? ?? ?? ?????? ????? ??????-212/2015 ???? 147, 148, 149, 323, 504, 506 ??0?0??0 ? 3(1)(10) ??0??0/??0??0 ???? ???? ????????, ?????? ????? ?????? 217/2020 ????323, 504 ,506 ??0?0??0 ???? ??????? ????, ?????? ????? ?????? 307/2022 ???? 147, 148, 149, 323, 325, 506, 427 ??0?0??0, ?????? ????? ?????? 383/2023 ???? 147, 148, 149, 323, 504, 506 ??0?0??0, ?????? ????? ?????? 19/2024 ???? 506, 307, 504, 34 ??0?0??0???? ???????? ??? ??? ????? ??? ?????? 28-02-2024 ??????? ???? ?? ???? ?? ?????? ????? ???? ???? ???? ???? ?? ???? ?? 04 ??? ?? ???? ?? ???? ????????? ???? ??? ??? ??????? ????? ?????? (????? ??? ????????) ???? ?????? ?????????? ???? ???? ????? ???? ?? ????????? ?? ???? ?? ?????? ???? ?????? ???? ??? ???
????????? ?? ?? ???????? ?????? ?????? ?? ?????? ???? ?????? ???? ??? ?????? ????????? ?? ?? ?? ??? ??? ??? ???? ???? ????? ?? ??? ????? ??????? ????? ?????? (????? ??? ????????) ???? ?????? ????? ???? ??? ???? ????????? ?? ???????? ???
??? ???????? ?? ???? ??? ?????? ???????????? ?? ?????? ?? ?? ????????? ??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 02.12.2024 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/-