Allahabad High Court
Maqsood Ali Shah And Others vs State Of U.P. & Ors. on 20 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 12825 of 2010 Petitioner :- Maqsood Ali Shah And Others Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Dr. G.S.D. 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 within the same period. Rejoinder affidavit may thereafter be filed within two weeks. List and connect this matter alongwith crl. misc. writ petition no. 12069 of 2010.
Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Maqsood Ali Shah, Nanhi Begum, Dilwari Begum and Mumtaz Begum who are wanted in case crime No. 606 of 2010 under sections 3/4 of Dowry Prohibitoin Act and 504 I.P.C. P.S. Bisalpur District Pilibhit 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 :- 20.7.2010 o.k.