Allahabad High Court
Maulvi Iftekhar Husain @ Mazhar Mahrufi vs State Of U.P. & Others on 7 January, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 119 of 2010 Petitioner :- Maulvi Iftekhar Husain @ Mazhar Mahrufi Respondent :- State Of U.P. & Others Petitioner Counsel :- Praveen Kr. Giri Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Shri Kant Tripathi,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 within the same period. Rejoinder affidavit may thereafter be filed within two weeks.
List this matter after expiry of the aforesaid period.
Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Maulvi Iftekhar Husain alias Mazhar Mahrufi, who is involved in case crime no. 2148 of 2009 under Sections 419, 420 IPC, P.S. Kopaganj, District Mau, 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 :- 7.1.2010 RKSh