Allahabad High Court
Rohtas & Others vs State Of U.P. & Others on 15 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 12508 of 2010 Petitioner :- Rohtas & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sanjay Mishra 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.4 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. Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Rohtas, Devendra, Charan Singh, Om Prakash, Kunwar Pal, Itwari, Jaswant and Rahul who are wanted in Case Crime No. 350 of 2010, under Sections 147, 148, 149, 506 and 504 I.P.C. and Section 3 (1) X SC/St Act, P.S. Khair, district Aligarh 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 :- 15.7.2010 Shahnawaz