Allahabad High Court
Dhruv Mohan Sawhney & Others vs State Of U.P. & Others on 2 February, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 1588 of 2010 Petitioner :- Dhruv Mohan Sawhney & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Diptiman Singh,S.D. Singh Respondent Counsel :- Govt. Advocate,Ravindra Singh 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.
The caveator is allowed two weeks time to file counter affidavit. Rejoinder affidavit if any may be filed within one week next thereafter. List this matter after expiry of the aforesaid period along with Criminal Misc. Writ Petition No. 1586 of 2010.
Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Dhruv Mohan Sawhney, Tarun Sawhney, Nikhil Sawhney, Anil Kumar Tanwar, Deena Nath Mishra and Atul Agarwal who are wanted in Case Crime No. 76 of 2010, under Section 3/7 of Essential Commodities Act, 1955 read with Sections 120B and 760 IPC, P.S. Khatauli district Muzaffar Nagar 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 :- 2.2.2010 Shahnawaz