FIROJ MALIK Vs. STATE OF U.P.
LAWS(ALL)-2025-1-13
HIGH COURT OF ALLAHABAD
Decided on January 21,2025

Firoj Malik Appellant
VERSUS
STATE OF U.P. Respondents


Referred Judgements :-

SWADESI COTTON MILLS ETC. ETC. V. UNION OF INDIA [REFERRED TO]
A K GOPALAN VS. STATE OF MADRAS OPPOSITE PARTY; UNION OF INDIA [REFERRED TO]
MANGILAL VS. STATE OF MADHYA PRADESH [REFERRED TO]


JUDGEMENT

SIDDHARTH,J. - (1.)Heard Sri J.B. Singh and Sri Rajiv Lochan Shukla, learned counsel for the petitioner; Ms. Manju Thakur, learned A.G.A.-1 for the State-respondents and perused the material on record.
(2.)The petitioners in Criminal Misc. Writ Petition No. 4818 of 2022 (Firoz Malik), in Criminal Misc. Writ Petition No. 4820 of 2022 (Sajid Malik), and Criminal Misc. Writ Petition No. 4870 of 2022 (Imran Malik) are sons of Nizam Malik, the petitioner, in Criminal Misc. Writ Petition No. 3586 of 2022. History sheets have been opened against all of them on the basis of implication in common cases. Hence the above noted writ petitions preferred by three sons and their father named above are being decided by this common judgement.
(3.)The above noted writ petitions have been filed by all the petitioners praying for quashing the impugned order dtd. 16/6/2021 passed by respondent no.3, Deputy Commissioner of Police, Greater Noida, District Gautam Budh Nagar, whereby approval for opening history sheet of Category-B against the petitioners has been granted. Further prayer has been made for directing the respondents to stop surveillance of the petitioners in pursuance of the aforesaid order passed by respondent no.3.


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