Allahabad High Court
Gurbachan Singh Kapoor And Others vs State Of U.P. And Others on 4 January, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 26572 of 2009 Petitioner :- Gurbachan Singh Kapoor And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- S.M. Asghar,V.M. Zaidi Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Shri Kant Tripathi,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 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, Gurbchan Singh Kapoor, N.K. Raizada, R.K. Mishra and Rahim Seikh,who are involved in case crime no.1124 of 2009 under Section 406 I.P.C., P.S. Civil Lines, 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 :- 4.1.2010 MTA