Allahabad High Court
Vijender Singh & Others vs State Of U.P. & Others on 22 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 13030 of 2010 Petitioner :- Vijender Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- V. Singh 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 this matter after the expiry of the aforesaid period. Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Vijender Singh, Kalyan Singh and Vinod Singh who are wanted in case crime No. 314 of 2010 under sections 406, 504, 506 I.P.C. P.S. Khair District Aligarh 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 :- 22.7.2010 o.k.