Ram Nath & Others vs State Of U.P. & Others
2011 Latest Caselaw 5772 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21733 of 2011
 

 
Petitioner :- Ram Nath & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.P. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Satyendra Singh Chauhan,J.

List and connect with Crl. Misc. Writ Petition No.20935 of 2011.

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. 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 petitioners, namely,  Ram Nath, Jeetu, Bhoori Singh  who are wanted in case crime No. 270 of 2011 under sections 363, 366, 504, 506, I.P.C at P.S. Etmadpur  District Agra 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 :- 15.11.2011

Shahnaz