Allahabad High Court
Imtiyaz Ahmed vs State Of U.P. & Others on 10 May, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 7732 of 2010 Petitioner :- Imtiyaz Ahmed Respondent :- State Of U.P. & Others Petitioner Counsel :- Virendra Singh Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
Heard, learned counsel for the petitioner and also the learned AGA appearing for the State.
It is submitted by the learned counsel for the petitioner is the owner of Truck No.U.P.72M 9756 and the main allegations are against the driver of the aforesaid truck and the case of the petitioner is distinguishable with the case of the driver.
List after two weeks. In the meantime the learned AGA shall file counter affidavit.
Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Imtiyaz Ahmed, who is wanted in Case Crime No.902 of 2009, under Section 406, 171-F IPC, P.S. Zafrabad, District Jaunpur 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 :- 10.5.2010 Mustaqeem.