Allahabad High Court
Arab Singh & Others vs State Of U.P. & Others on 21 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 12797 of 2010 Petitioner :- Arab Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Shri Ram Rawat,Giri Ram Rawat Respondent Counsel :- Govt. Advocate,D.S. Pandey 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.
Learned counsel for the complainant prays for and is allowed two weeks' time for filing counter affidavit. . Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within one week.
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, Arab Singh, Amar Singh, Nem Singh, Pramod, Netrapal @ Nexa, Loharanna, Rajeev Kumar and Sanjay Kumar Singh, who are involved in case crime no.271 of 2010, under Sections 147,148,149,323,504,506,452,379 I.P.C. and Section 3(1) 10 of S.C. & S.T. Act, P.S. Achhanera, District Agra 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 :- 21.7.2010 Asha