Chandra Shekhar Verma And Anr. vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2410 ALL

Citation : 2012 Latest Caselaw 2410 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Chandra Shekhar Verma And Anr. vs The State Of U.P Thru Principal ... on 31 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4380 of 2012
 

 
Petitioner :- Chandra Shekhar Verma And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- V.K Shahi
 
Respondent Counsel :- Govt. Advocate,Karunanidhi Yadav
 

 
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,Chandra Shekhar Verma and Ratindra Kishore, who are involved in case crime no. 180 of 2012,under Sections 420/382/386/387/342/467/448/504/506 I.P.C., P.S.- Hazratganj, 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 :- 31.5.2012

S. Kumar