Ram Abhilash And Others vs State Of U.P. Thru Secy Home And ...
2012 Latest Caselaw 2509 ALL

Citation : 2012 Latest Caselaw 2509 ALL
Judgement Date : 14 June, 2012

Allahabad High Court

Ram Abhilash And Others vs State Of U.P. Thru Secy Home And ... on 14 June, 2012

Bench: Shri Narayan Shukla, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4827 of 2012
 

 
Petitioner :- Ram Abhilash And Others
 
Respondent :- State Of U.P. Thru Secy Home And Others
 
Petitioner Counsel :- Brijesh Kumar Yadav
 
Respondent Counsel :- Govt. Advacate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Mahendra Dayal,J.

Notices on behalf of opposite parties 1, 2 and 3 have been accepted by learned Government Advocate.

Issue notice to opposite party No.4.

Four weeks' time as prayed by learned Additional Government Advocate is allowed to file the counter affidavit.

List thereafter.

In the mean time, as an interim measure, it is provided that the petitioner shall not be arrested in Case Crime No.201 of 2012, under Sections 2/3 Prevention of Damage to Public Property Act, Police Station Peeparpur, District C.S.M. Nagar till filing of the police report under Section 173(2) of Cr.P.C.

Order Date :- 14.6.2012

A.Nigam