Allahabad High Court
Smt. Sudha Singh & Others vs State Of U.P. & Others on 27 January, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 984 of 2010 Petitioner :- Smt. Sudha Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sujeet Kumar Singh Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,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.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 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, Smt. Sudha Singh, Shamsher Singh, Smt. Seema and Smt. Reena who are involved in case crime no. 370 of 2009 under Sections 498A/323/ and 506 IPC, and 3/4 D.P.Act P.S. Kotwali district Fatehgarh. 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 :- 27.1.2010 samz