R. M. Chauhan, J. - (1.) SRI Arun Sinha, learned Advocate has filed Vakalatnama on behalf of the petitioner. Supplementary affidavit filed is taken on record. Argument is that petitioner no. 1 was allotted fair price shop in the year 2003 and in 2008 it was surrendered and then fresh application was filed by the petitioner's son and also the son of respondent no. 3 in which son of respondent no. 3 could get allotment in his favour upon which petitioner side made a complaint to the respondent no. 2 that son of respondent no. 3 is not resident of that circle as his name is not in voter list upon which an enquiry has been directed and thereafter an application under Section 156 (3) Cr. P.C. has been filed with a charge that name of the petitioner no. 1 is not Munni Devi but she is Ram Kumari Singh which is apparently false as the documents shows name of Munni Devi which has the photograph and the High School Certificate etc. also corroborates these facts. Be as it may, matter needs investigation and the petitioners are entitled to protection. Notices meant for respondents no. 1 and 2 have been accepted by the learned A.G.A. Issue notice to respondent no. 3. Steps will be taken within ten days. List this case in the week commencing 13th July, 2009. Counter affidavit may be filed by the next date. In the meantime it is directed that till the next date of listing or till submission of charge sheet under Section 173 Cr. P.C. whichever is earlier petitioners will not be arrested pursuant to the first information report registered at case crime no. 270 of 2009, under Sections 467, 468, 420 IPC, Police Station Imliya Sultanpur, district Sitapur. However, investigation may go on to which petitioners shall co-operate.;