Allahabad High Court
Naveen Chand Jain vs State Of U.P. And Others on 5 January, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 26805 of 2009 Petitioner :- Naveen Chand Jain Respondent :- State Of U.P. And Others Petitioner Counsel :- Kamini Pandey,Ajay Dubey Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Shri Kant Tripathi,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 along with the criminal misc. writ petition no. 25999 and 25770 of 2009 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 petitioner, namely, Naveen Chand Jain,who is involved in case crime no. 938 of 2009 under Sections 420, 447, 448, 506, 504 IPC and section 3 (1) X of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities ) Act, P.S. Etmadadaulla, District Agra 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 :- 5.1.2010 MTA