Anil Raizada vs State Of U.P. & Others
2011 Latest Caselaw 6035 ALL

Citation : 2011 Latest Caselaw 6035 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

Anil Raizada vs State Of U.P. & Others on 22 November, 2011

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21976 of 2011
 

 
Petitioner :- Anil Raizada
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- N.S. Chahar
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,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.3 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 petitioner, namely, Anil Raizada,who is involved in case crime no.465 of 2011under Sections 420, 406, 467, 468, 471 I.P.C, P.S. Shahpur, District Muzaffarnagar 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 :- 22.11.2011

Shahnaz