Ram Swaroop vs State Of U.P. And Another
2011 Latest Caselaw 3288 ALL

Citation : 2011 Latest Caselaw 3288 ALL
Judgement Date : 29 July, 2011

Allahabad High Court

Ram Swaroop vs State Of U.P. And Another on 29 July, 2011

Bench: Satyendra Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- U/S 482/378/407 No. - 2560 of 2010
 

 
Petitioner :- Ram Swaroop
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- H.B. Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Satyendra Singh Chauhan,J.

Heard learned counsel for the petitioner and the learned AGA.

Counter affidavit filed today is taken on record.

Perused the order dated 13.5.2010 passed by the learned A.S.J., Rae Bareli and find no illegality in the same. The allegation has been made against the prosecutrix that she has given birth to a female child. No such prayer has been made in the application. The said fact which the petitioner wants to know by the cross examination can not come from the cross examination of the complainant.

The petition is dismissed.

Order Date :- 29.7.2011

BLY

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