Allahabad High Court
Dashrath Singh & Others vs State Of U.P. & Others on 1 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 11476 of 2010 Petitioner :- Dashrath Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Madhusudan Dixit Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,J.
Heard learned counsel for the petitioner 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, Dashrath Singh, Narendra Singh and Pramod Singh, who are involved in case crime no.119 of 2010, under Section 198-A Uttar Pradesh Zamindari Abolition and Land Reforms Act, P.S. Bela, District Auraiya 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 :- 1.7.2010 Asha