Sunil Kumar Valmiki And Another vs State Of U.P. Thru Prin Secy Deptt ...
2012 Latest Caselaw 2141 ALL

Citation : 2012 Latest Caselaw 2141 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Sunil Kumar Valmiki And Another vs State Of U.P. Thru Prin Secy Deptt ... on 24 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4047 of 2012
 

 
Petitioner :- Sunil Kumar Valmiki And Another
 
Respondent :- State Of U.P. Thru Prin Secy Deptt Of Home And Others
 
Petitioner Counsel :- Mayankar Singh
 
Respondent Counsel :- Govt Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners 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, Sunil Kumar Valmiki and Vijay Kumar, who are involved in case crime no. C-174 under Sections 420, 467, 468, 471, 504 & 506 I.P.C. P.S.-Kotwalinagar, District-Gonda, 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 :- 24.5.2012

S. Kumar