Sanjay Kumar Gupta Alias Sanjay ... vs State Of U.P. And 2 Others
2018 Latest Caselaw 1625 ALL

Citation : 2018 Latest Caselaw 1625 ALL
Judgement Date : 20 July, 2018

Allahabad High Court

Sanjay Kumar Gupta Alias Sanjay ... vs State Of U.P. And 2 Others on 20 July, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19411 of 2018
 

 
Petitioner :- Sanjay Kumar Gupta Alias Sanjay Gupta
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Amrish Sahai
 
Counsel for Respondent :- G.A.,Jitendra Kumar Shishodia
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Amrish Sahai, learned counsel for the petitioners, Sri N.K. Verma, learned AGA for the State and perused the impugned F.I.R. as well as material brought on record.

Learned A.G.A. has accepted notice on behalf of the respondent nos. 1 and 2 while Sri Jitendra Kumar Shishodia has accepted notice on behalf of respondent no. 3.

Each of the respondent is granted four weeks time to file counter affidavit.

Rejoinder affidavit, if any, may also be filed within two weeks thereafter.

List after six weeks.

Till the next date of listing or till submission of police report under section 173 (2) Cr.P.C. whichever is earlier, the arrest of the petitioners in case crime no.501 of 2018 under sections 420, 467, 468, 471 I.P.C., police station Noida Sector-49, District Gautambudh Nagar shall remain stayed of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation.

(Dinesh Kumar Singh-I, J.) (Ramesh Sinha, J.)

Order Date :- 20.7.2018