Bhooma Chand @ Navneet @ Bheema ... vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2331 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4190 of 2012
 

 
Petitioner :- Bhooma Chand @ Navneet @ Bheema Nand And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Sunil Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Victim petitioner No. 2 is present in the court, who is identified by his learned counsel.

It is submitted by learned counsel for the petitioner that she is major and has already submitted a paper in this regard.

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 petitioners, namely,Bhooma Chand @ Navneet @ Bjee,a Mamd and Nidhi Shukla, who are involved in case crime no. 152 of 2012 under Sections 363 and 366 I.P.C.,P.S. - Pihani, District -Hardoi, 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