VIJAI KUMAR VERMA Vs. STATE OF UTTAR PRADESH
LAWS(ALL)-2002-7-85
HIGH COURT OF ALLAHABAD
Decided on July 29,2002

VIJAI KUMAR VERMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Learned Government Counsel may file counter affidavit within a month.
(2.) Issue notice to respondent No. 4 returnable at an early date.
(3.) Until further order of this Court we stay the arrest of the petitioner in Case Crime No. 214 of 2001, under Sections 409, 420, 468, 467 and 471, I.P.C. Police Station Sadar Bazar, District Mathura but the investigation may go on.;


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