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Raju and others vs State of U.P. and others

Allahabad High Court · Decided on 27 July 2010 · Citation: (2010) 07 AHC CK 0266

HON’BLE JUDGES
Imtiyaz Murtaza, J and Naheed Ara Moonis, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226 · Penal Code, 1860 (IPC) — Section 366
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous W.P. No. 13339 of 2010
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Judgment

7 paragraphs · 173 words

Imtiyaz Murtaza and Naheed Ara Moonis, JJ.—List and connect along with Criminal Misc. Writ Petition No. 12108 of 2010.

2.

Heard learned Counsel for the petitioners 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 in the meantime. Rejoinder affidavit if any may be filed within two weeks next thereafter.

List this matter after expiry of the aforesaid period.

3.

Till next date of listing or till submission of chargesheet whichever is earlier, the arrest of the petitioners, namely, Raju, Smt. Kamlesh, Prakash and Framed who are wanted in Case Crime No. 766 of 2010, under section 366 I.P.C., P.S. Kavi Nagar, District Ghaziabad 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 tb assist in the investigation.

Stay Granted.