Hariom Gautam @ Hariram Gautam vs State Of U.P. And Others
2011 Latest Caselaw 2580 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 12114 of 2011
 

 
Petitioner :- Hariom Gautam @ Hariram Gautam
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Rajeev Kumar Upadhyay
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Shyam Shankar Tiwari,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 the expiry of the aforesaid period.

Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Hariom Gautam alias Hariram Gautam  who is wanted in case crime No. 298 of 2011   under sections 420, 218 I.P.C. P.S. Uttar   District Firozabad  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 :- 7.7.2011

o.k.