Allahabad High Court
Mohd. Yunus Khan @ Mohd Javed And Another vs State Of U.P. & Ors. on 8 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 11995 of 2010 Petitioner :- Mohd. Yunus Khan @ Mohd Javed And Another Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Md. Imran Khan 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.
List and connect this writ petition along with Criminal Misc.Writ Petition nos.1503 of 2010 and 9906 of 2010 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. Till the next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioners, namely, Mohd. Yunus Khan @ Mohd. Javed and Vinay Chowdhari @ Manoj Sharma,who are involved in case crime no.2450 of 2009, under Section 420 I.P.C, P.S.Dhanaura, District J.P.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 :- 8.7.2010 Asha