Putti (In F.I.R. Putti Lal) vs State Of U.P. Thru Prin Secy Home ...
2012 Latest Caselaw 1807 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 3777 of 2012
 

 
Petitioner :- Putti (In F.I.R. Putti Lal)
 
Respondent :- State Of U.P. Thru Prin Secy Home And Others
 
Petitioner Counsel :- Manoj Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,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,Putti,who is involved in case crime no.511/2012 under Sections 3/4 Essential Commodity Act,1955 and Sections 409/419/420/467/468/471 I.P.C. P.S.-Risia, District- Bahraich, 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 :- 16.5.2012

S. Kumar