Umesh Pratap Singh @ Vidhayak ... vs State Of U.P., Thru. Home Deptt., & ...
2011 Latest Caselaw 2372 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- MISC. BENCH No. - 6349 of 2011
 

 
Petitioner :- Umesh Pratap Singh @ Vidhayak Singh & Others
 
Respondent :- State Of U.P., Thru. Home Deptt., & Others
 
Petitioner Counsel :- Surendra Kumar,Nisha Srivastava
 
Respondent Counsel :- G.A.
 

 
Hon'ble Satyendra Singh Chauhan,J.

Hon'ble Vedpal,J.

Heard learned counsel for the petitioners as well as learned AGA.

List on 12th July, 2011 in order to enable learned AGA to seek instructions in the matter.

Submission of learned counsel for the petitioners is that the F.I.R. is a counter-blast to the earlier F.I.R. which was lodged in respect of abduction of the daughter of the petitioner no. 1 and thereafter, present F.I.R. has been lodged in respect of  kidnapping of the boy with whom the girl is alleged to have eloped.

In these circumstances, the arrest of the petitioners in Case Crime No. 118 of 2011 under Sections 364/504/506 registered at Police Station.- Paraspur, Distt.- Gonda, shall remain stayed till the next date of listing.

Order Date :- 29.6.2011

rk/-