VINOD PATIDAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above cases were heard analogously together and a common order is being passed. The facts of W.P. No.2245/2012 are being narrated as under :

(2.) THE petitioner before this court, who is resident of Mhow District Indore has filed the present petition being aggrieved by the notice issued by National Investigating Agency (hereinafter referred to as "NIA") directing the petitioner to appear before NIA for the purposes of answering certain questions relating to a crime registered at Crime No.02/2011 at Police Station, National Investigation Agency, Hyderabad.

(3.) HEARD the learned counsel for the parties and perused the record.