Durgesh & Ors. vs The State Of U.P Thru Secy., Civil ...
2012 Latest Caselaw 2306 ALL

Citation : 2012 Latest Caselaw 2306 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Durgesh & Ors. vs The State Of U.P Thru Secy., Civil ... on 29 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4196 of 2012
 

 
Petitioner :- Durgesh & Ors.
 
Respondent :- The State Of U.P Thru Secy., Civil Sectt. Govt. Of Up & Ors.
 
Petitioner Counsel :- K.K. Singh,Ritesh Kumar Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

As prayed, connect with Writ Petition No. 3743 of 2012.

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 petitioner, namely,Durgesh, Ajay Kumar, Raghav Ram and Alok, who are involved in case crime no.300 of 2012, under Sections .419, 420, 467, 468, 471 and 406 I.P.C. P.S.-Kotwali Nagar, District-Barabanki, 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 :- 29.5.2012

S. Kumar