Allahabad High Court
Rohit Srivastava & Others vs State Of U.P. & Others on 29 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 13651 of 2010 Petitioner :- Rohit Srivastava & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sheshadri Trivedi,Satish Trivedi 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.
Sri Prashant Malhotra, advocate is the caveator is in this case. He 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, Rohit Srivastava, Mohit Srivastava, Rahul Srivastava and Awadh Kishori, who are involved in case crime no.961 of 2010, under Sections 452,323 and 506 I.P.C., P.S.Jalaun, District Jalaun 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 :- 29.7.2010 Asha