Allahabad High Court
Dr. Mukesh Kesarawni vs The State Of U.P on 11 January, 2011
Author: Satyendra Singh Chauhan
Bench: Satyendra Singh Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- U/S 482/378/407 No. - 107 of 2011 Petitioner :- Dr. Mukesh Kesarawni Respondent :- The State Of U.P Petitioner Counsel :- Yogesh Kesarwani Respondent Counsel :- Govt. Advocate Hon'ble Satyendra Singh Chauhan,J.
Heard learned counsel for the petitioner and the learned AGA..
This petition has been filed challenging the summoning order dated 22.10.2008 and for quashing of the charge sheet inter alia on various legal points. It is also submitted that in respect of one incident two F.I.Rs. can not be lodged nor reinvestigation can be made. The matter requries consideration.
Learned AGA is granted four weeks time to file counter affidavit. Thereafter petitioner may file rejoinder affidavit within two weeks. List thereafter.
In the meantime summoning order dated 22.10.2008 passed in Case No.4030 of 2008 (State Vs. Dr.Mukesh Kesarwani) shall remain stayed.
Order Date :- 11.1.2011 BLY