Ajay Kumar Pandey And Anr. vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2317 ALL

Citation : 2012 Latest Caselaw 2317 ALL
Judgement Date : 29 May, 2012

Allahabad High Court

Ajay Kumar Pandey And Anr. vs The State Of U.P Thru Principal ... 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. - 4201 of 2012
 

 
Petitioner :- Ajay Kumar Pandey And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- Bahar Ali
 
Respondent Counsel :- Govt. Advocate,Pradeep Kr Singh
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

As prayed, connect with Writ petition No. 3995 of 2012. The case of the petitioners is similar to that of co-accused Hari Mohan Goshwami and distinguishable from co-accused Harishankar.

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.4, 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,Ajay Kumar Pandey and Vinod Kumar Saroj, who are involved in case crime no.83 of 2012, under Section 409, P.S.-Baghrai, District-Pratapgarh, 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