Gaya Prasad Mishra And Anr. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 3305 ALL

Citation : 2013 Latest Caselaw 3305 ALL
Judgement Date : 18 June, 2013

Allahabad High Court

Gaya Prasad Mishra And Anr. vs The State Of U.P Thru Principal ... on 18 June, 2013

Bench: Shri Narayan Shukla, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5173 of 2013
 

 
Petitioner :- Gaya Prasad Mishra And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Jagat Narain Dixit,Suneel Kumar Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

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

Notices on behalf of opposite party nos.1 and 2 have been accepted by the learned Chief Standing Counsel.

Issue notice to opposite party no.3.

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

List thereafter.

Meanwhile, as an interim measure, it is provided that the petitioners, namely Gaya Prasad Mishra and Balram Awasthi shall not be arrested in Case Crime No.370 of 2013 under Sections 376/506 I.P.C., Police Station Furshatganj, District Amethi, till filing of police report under Section 173(2) of the Code of Criminal Procedure.

Order Date :- 18.6.2013

A.Nigam