Nafisa And Others vs State Of U.P. And Others
2011 Latest Caselaw 5099 ALL

Citation : 2011 Latest Caselaw 5099 ALL
Judgement Date : 13 October, 2011

Allahabad High Court

Nafisa And Others vs State Of U.P. And Others on 13 October, 2011

Bench: Amar Saran, Kalimullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 18589 of 2011
 

 
Petitioner :- Nafisa And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ayank Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Amar Saran,J.

Hon'ble Kalimullah Khan,J.

Heard learned counsel for the petitioners and the learned A.G.A.

It is submitted by learned counsel for the petitioners that the FIR in this case was lodged on 29.8.2011 after four years for the incident which took place on 24.7.2007 and for the same, single blow contusion has been utilized.

In this view of the matter, issue notice to respondent no. 3.

State and respondent no. 3 may file counter affidavit within four weeks. Rejoinder affidavit,if any, may be filed within two weeks thereafter.

List thereafter before the appropriate bench.

Till the next date of listing or till submission of police report, under Section 173(2) Cr.P.C whichever is earlier, the arrest of the petitioners in case crime No. 344 of 2011, under Section 147, 148, 149, 323, 452, 307, 504, 506 IPC, P.S. Sardhana, district Meerut, shall remain stayed provided they cooperate with the investigation.

Order Date :- 13.10.2011

sfa/