Santosh Sharma And Another vs State Of U.P.Through Principal ...
2012 Latest Caselaw 1835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 3776 of 2012
 

 
Petitioner :- Santosh Sharma And Another
 
Respondent :- State Of U.P.Through Principal Secy. Home Affairs & Ors.
 
Petitioner Counsel :- Lalit Kishore Pandey
 
Respondent Counsel :- Govt.Advocate,R.P.Dwivedi
 

 
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 petitioners, namely, Santosh Sharma and R.S. Sharma (Ramji Saran Sharma), who are involved in case crime no..160 of 2012 under Sections  406, 420, 467, 504 and 506 of I.P.C. and under section 138  of Negotiable Instruments Act P.S.- Krishna Nagar,  District- Lucknow, shall remain stayed of course subject to the restraint that the petitioners 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