Abhilekh Srivastava vs State Of U.P. Through Prin. Secy. ...
2013 Latest Caselaw 3299 ALL

Citation : 2013 Latest Caselaw 3299 ALL
Judgement Date : 17 June, 2013

Allahabad High Court

Abhilekh Srivastava vs State Of U.P. Through Prin. Secy. ... on 17 June, 2013

Bench: Shri Narayan Shukla, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5126 of 2013
 

 
Petitioner :- Abhilekh Srivastava
 
Respondent :- State Of U.P. Through Prin. Secy. Home Lko. & Ors.
 
Counsel for Petitioner :- Brijesh Kumar Yadav
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Issue notice to private respondent.

Four weeks' time as prayed by learned A.G.A. is allowed to file counter affidavit.

List thereafter.

Meanwhile, as an interim measure, it is provided that the petitioner, namely, Abhilekh Srivastava shall not be arrested in case crime no. 254 of 2013, under Sections 408/420 I.P.C., police Station Hazratganj, District Lucknow, till filing of the police report under Section 173(2) of the Criminal Procedure Code.

Order Date :- 17.6.2013

A.Nigam

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