Smt. Lal Mani & Another vs State Of U.P. & Others
2011 Latest Caselaw 6033 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21959 of 2011
 

 
Petitioner :- Smt. Lal Mani & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- J.B. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

List and connect with Crl.Misc. Writ Petition No.14584 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 expiry of the aforesaid period.

Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Smt Lal Mani and Arun Kumar, who are involved in case crime no.748 of 2008 under Sections 419, 420, 120-B, 506 I.P.C at P.S.Sigra, District Varanasi 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.

22.11.2011/Shahnaz