Umashankar Shukla vs State Of U.P. Through Its Secy. ...
2012 Latest Caselaw 2411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4379 of 2012
 

 
Petitioner :- Umashankar Shukla
 
Respondent :- State Of U.P. Through Its Secy. Deptt. Of Home & Ors.
 
Petitioner Counsel :- Alok Kr. Misra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioner 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,Umashankar Shukla, who is involved in case crime no.1125 of 2011, under Sections 419, 420, 467, 468, 471, 504, 506 and 323  I.P.C. P.S.-Kotwali Nagar, 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 :- 31.5.2012

S. Kumar