HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 4183 of 2012 Petitioner :- Smt. Meera Saxena And Ors. Respondent :- Principal Secy., Home U.P Sectt., Lucknow And Ors. Petitioner Counsel :- Aslam Javed Siddiqui,Gufran Jamshed,Kanchan Verma Respondent Counsel :- Govt. Advocate,Rakesh Kumar Mishra Hon'ble Imtiyaz Murtaza,J.
Hon'ble Vishnu Chandra Gupta,J.
Heard learned counsel for the petitioner and also learned A.G.A. appearing for the State.
We have been taken through the allegations contained in the F.I.R. and the material on record.
Issue notice to respondent no.3, who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period.
Rejoinder affidavit may thereafter be filed within two weeks.
List this matter after expiry of the aforesaid period.
Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely,Smt. Meera Saxena, Kukmari Priti Saxena, Kumari Kirti Saxena, Sonu Saxena, Monu Saxena, Montu Saxena, Vijay Saxena and Sanjay,who are involved in case crime no. 1142 of 2011, Under Sections 419, 420, 467, 468, 471 and 379 I.P.C., P.S.-Kotwali Nagar,District-Gonda, shall remain stayed of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.
Order Date :- 29.5.2012 S. Kumar