Allahabad High Court
Kamar Khan & Another vs State Of U.P. & Others on 7 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 11941 of 2010 Petitioner :- Kamar Khan & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- Mazhar Ullah Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,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 petitioners, namely, Kamar Khan and Smt. Chaman Khan,who are involved in case crime no.788 of 2010, under Sections 420,467,468,471 and 216 I.P.C. and 12 Passport and 13,14 Foreign Act, P.S. Kotwali, District Rampur 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 :- 7.7.2010 Asha