HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 4233 of 2012 Petitioner :- Chandrika Respondent :- State Of U.P. Through The Prin. Secy. Home & Ors. Petitioner Counsel :- G.K. Pandey Respondent Counsel :- Govt. Advocate 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.4, 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,Chandrika, who is involved in case crime no.443, under Sections 304/201 I.P.C. P.S.-Bihar, District- Unnao, shall remain stayed of course subject to the restraint that the petitioner 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