Allahabad High Court
Dr. Lal Path Labs Pvt. Ltd. & Others vs State Of U.P. & Others on 1 February, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 1422 of 2010 Petitioner :- Dr. Lal Path Labs Pvt. Ltd. & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Vinay Saran Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,J.
Heard learned counsel for the petitioner as well as Sri Piyush Narain appearing on behalf of respondent no.3.
Issue notice to respondent no.3, who may file counter affidavit within four weeks. Respondent nos.1 and 2 may also file counter affidavit within four weeks. Rejoinder affidavit may thereafter be filed within two weeks. List thereafter before appropriate Court.
Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely Dr. Lal, Sushil Kant Bhagirathi, Uday and Vivek Saxena who are involved in case crime no.11 of 2010, under Sections 269, 270, 336, 323, 504, 506, I.P.C. Police Station George Town, district Allahabad 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. The case is released and shall not be treated as tied up or part-heard to this Bench.
Order Date :- 1.2.2010 samz