FAHEEM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This criminal writ petition has been filed under Article 226 of the Constitution of India to issue a writ of certiorari to quash the impugned order dtd. 24/1/2022, passed by the learned Additional District Magistrate (Finance/Revenue), District Udham Singh Nagar, in Case No.51 of 2014, "State vs. Faheem", under Sec. 3 of the Uttar Pradesh Control of Goondas Act, 1970.

(2.) Heard Mr. Anchit Khokher, the learned counsel for the petitioner and Mr. P.S. Uniyal, the learned Brief Holder for the State/respondents.

(3.) The learned counsel appearing for the State submitted that the petitioner can file an appeal before the Commissioner under Sec. 6 of the said Act, 1970.