Allahabad High Court
Kailash Vishwakarma vs State Of U.P. And Others on 6 January, 2010
Author: Imtiyaz Murtaza
Bench: Imtiyaz Murtaza
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 26759 of 2009 Petitioner :- Kailash Vishwakarma Respondent :- State Of U.P. And Others Petitioner Counsel :- Vijay Bahadur Maurya Respondent Counsel :- Govt. Advocate,H.P. Dube Hon'ble Imtiyaz Murtaza,J.
Hon'ble Shri Kant Tripathi,J.
Heard learned counsel for the petitioner, learned A.G.A.
for the State and Sri A.P. Pandey holding brief for Sri H.P. Dubey appearing on behalf of U.P. Power Corporation.
We have been taken through the allegations contained in the F.I.R. and the material on record.
It is submitted by learned counsel for the petitioner that the petitioner is ready to make payment of Rs.1,00,000/ within fifteen days from today. Learned counsel for the Power Corporation prays for and is allowed two weeks time to file 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 case after the expiry of the aforesaid period. Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Kailash Vishwakarma, who is wanted in case crime No. 1011 of 2009 under sections 135 of the Electricity Act, P.S. Kotwali City, District Mirzapur, shall remain stayed subject to the condition that the petitioner deposits the above amount within the stipulated period and in case of default, the benefit of this order will not be extended to the petitioner.
However, it is made clear that this order will have no effect on realization of Electricity charges due against the petitioner and the amount so deposited by him will be adjusted at the time of final settlement between the parties.
Order Date :- 6.1.2010 MTA