Mohd. Sakir Khan And Anr. vs State Of U.P Thru Principal Secy., ...
2013 Latest Caselaw 5773 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 7584 of 2013
 

 
Petitioner :- Mohd. Sakir Khan And Anr.
 
Respondent :- State Of U.P Thru Principal Secy., Home Lucknow And 3 Ors.
 
Counsel for Petitioner :- Om Prakash Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Ashok Srivastava,J.

Connect it with Writ Petition No.7737 of 2013. 

Shri  Manoj Kumar Singh has accepted notice on behalf of respondent no.4.

Counter affidavit may be filed within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List this matter after expiry of the aforesaid period alongwith the connected petition. 

Till the next date of listing or till submission of a charge sheet whichever is earlier, the arrest of the petitioners in Case Crime No.1097 of 2013, under sections 363, 366 I.P.C., P.S. Kotwali Nagar, District Bahraich shall remain stayed, of course, subject to the condition that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation. 

Order Date :- 12.9.2013

R.U.