Chandramani Rai vs State Of U.P. And 3 Others
2014 Latest Caselaw 7020 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 17203 of 2014
 

 
Petitioner :- Chandramani Rai
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Mangala Prasad Rai,Anjani Kumar Rai
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Devendra Pratap Singh,J.

Hon'ble Anant Kumar,J.

Learned AGA has accepted notice on behalf of the respondent nos.1 to 3.

Issue notice to respondent no.4 by Registered A.D. Post returnable by the next date. Steps to be taken within a week.

All may file their counter affidavits by the next date.

List this matter after six weeks.

Apart from other arguments, it is urged that it is a pure commercial dispute between the parties.

Accordingly, till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely Chandramani Rai, who is involved in case crime no. 774 of 2014, under Sections 419, 420, 406 and 506  IPC  P.S. Phephana, District Ballia  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 :- 25.9.2014

AU

Case :- CRIMINAL MISC. WRIT PETITION No. - 17203 of 2014

Petitioner :- Chandramani Rai

Respondent :- State Of U.P. And 3 Others

Counsel for Petitioner :- Mangala Prasad Rai,Anjani Kumar Rai

Counsel for Respondent :- Govt.Advocate

Hon'ble Devendra Pratap Singh,J.

Hon'ble Anant Kumar,J.

For orders, see our order of date passed on writ petition. 

Order Date :- 25.9.2014

AU