Dhanpat Ray And Anr. vs State Of U.P. And Others
2011 Latest Caselaw 3390 ALL

Citation : 2011 Latest Caselaw 3390 ALL
Judgement Date : 2 August, 2011

Allahabad High Court

Dhanpat Ray And Anr. vs State Of U.P. And Others on 2 August, 2011

Bench: Sheo Kumar Singh, Surendra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14651 of 2011
 

 
Petitioner :- Dhanpat Ray And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- V.S. Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Surendra Singh,J.

Heard learned counsel for the petitioners 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 in the meantime. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter after expiry of the aforesaid period.

Till the next date of listing or till submission of charge sheet under Section 173 Cr.P.C., whichever is earlier, the arrest of the petitioners, namely, Dhanpat Ray and Hemwati. , who are wanted in case crime no. 992 of 2011, under sections 406 IPC , Police Station Nawabganj, District Bareilly, 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 :- 2.8.2011

Sachdeva