Allahabad High Court
Smt. Pushpa Rani Srivastava vs State Of U.P. & Others on 6 January, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 26099 of 2009 Petitioner :- Smt. Pushpa Rani Srivastava Respondent :- State Of U.P. & Others Petitioner Counsel :- Girjesh Tiwari Respondent Counsel :- Govt. Advocate,S.K. Pandey Hon'ble Imtiyaz Murtaza,J.
Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the petitioner and the learned counsel for the complainant 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.
The learned counsel for the complainant prays for and is granted two weeks time to file counter affidavit. 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, Smt. Pushpa Rani Srivastava,who is involved in case crime no. 899 A, under Sections .419, 420, 467, 468, 471, 409 IPC, P.S. Kotwali Padrauna, District Kushi Nagar 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 :- 6.1.2010 MTA