Smt. Rashan Devi vs State Of U.P. And 2 Others
2013 Latest Caselaw 6180 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19135 of 2013
 

 
Petitioner :- Smt. Rashan Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ravindra Prak.Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Surendra Singh,J.

Hon'ble Naheed Ara Moonis,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.3 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit in the meantime. Rejoinder affidavit, if any, may be filed within two weeks thereafter.

List this matter after expiry of the aforesaid period.

Till the next date of listing or till submission of charge sheet under Section 173 Cr.P.C., whichever is earlier, the arrest of the petitioner, namely, Smt. Rashan Devi, who is wanted in Case Crime No.579 of 2013, under Section 3/7 Essential Commodities Act, Police Station Mahuli, District Sant Kabir Nagar, shall remain stayed of course subject to the restraint that the petitioner shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.

Order Date :- 30.9.2013

Mustaqeem.