IMTIYAZ MURTAZA, NAHEED ARA MOONIS, J. - (1.) 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. Till next date of listing or till sub­mission of charge-sheet 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.;