Raj Pal Singh And Another vs State Of U.P. And Others
2011 Latest Caselaw 5202 ALL

Citation : 2011 Latest Caselaw 5202 ALL
Judgement Date : 18 October, 2011

Allahabad High Court

Raj Pal Singh And Another vs State Of U.P. And Others on 18 October, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 60046 of 2011
 

 
Petitioner :- Raj Pal Singh And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gutam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners states that the petitioners are Constables. It is the responsibility of the Station House Officer of the police station to arrest any person or to relieve any person. The constable only acts on the direction of the S.H.O. and has no role to act independently in arresting any person or leaving any person.

The submission of the learned counsel for the petitioner has substance.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the operation of the order dated 17.9.2011 shall remain stayed. However, the authority concerned is directed to conclude the inquiry expeditiously.

Order Date :- 18.10.2011