Allahabad High Court
Satya Narain Jain & Another vs State Of U.P. & Others on 2 February, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 1653 of 2010 Petitioner :- Satya Narain Jain & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- Ram Kaushik Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
Heard learned counsel for the petitioners 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 next thereafter.
List this matter after expiry of the aforesaid period along with Criminal Misc. Writ Petition No. 1361 of 2010. Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Satya Narain Jain and Anil Agarwal who are wanted in Case Crime No. 1119 of 2009, under Sections 420, 467, 468 and 471 I.P.C., P.S. Hari Parvat, district Agra 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.
Order Date :- 2.2.2010 Shahnawaz