Gopal Narain Agarwal vs State Of U.P. & Others
2011 Latest Caselaw 5901 ALL

Citation : 2011 Latest Caselaw 5901 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Gopal Narain Agarwal vs State Of U.P. & Others on 17 November, 2011

Bench: Imtiyaz Murtaza, Jayashree Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21792 of 2011
 

 
Petitioner :- Gopal Narain Agarwal
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajiv Gupta,Dileep Kumar,Rajrshi Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Mrs. Jayashree Tiwari,J.

List after two weeks to enable the learned A.G.A to file counter affidavit.

Rejoinder affidavit may be filed within one week thereafter.

List this matter after expiry of the aforesaid period.

In the meantime, the arrest of the petitioner, namely, Gopal Narain Agarwal who is involved in case crime no. 2859 of 2011 under Section 3/5 of the Explosive Substance Act, P.S. Kotwali Farrukhabad, District Farrukhabad shall remain stayed.

Order Date :- 17.11.2011

Shahnaz

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