Somendra Mehta And 2 Others vs State Of U.P. And 2 Others
2018 Latest Caselaw 1626 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 19408 of 2018
 

 
Petitioner :- Somendra Mehta And 2 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anoop Trivedi
 
Counsel for Respondent :- G.A.,Sharique Ahmed
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Sri Sikandar B. Kochar has filed vakalatnama on behalf of the respondent no. 3 which is taken on record.

Heard Sri Anoop Trivedi, learned counsel for the petitioners, Sri Sikandar B. Kochar and Sri Sharique Ahmed, learned counsel for the respondent no.3, 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 Sharique Ahmed 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.128 of 2018 under sections 406, 409, 420, 467, 468, 471 and 120B I.P.C., police station Swaroop Nagar, District Kanpur 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

AU