Smt. Sapna & Another vs State Of U.P. & Others
2011 Latest Caselaw 6098 ALL

Citation : 2011 Latest Caselaw 6098 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Smt. Sapna & Another vs State Of U.P. & Others on 23 November, 2011

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22060 of 2011
 

 
Petitioner :- Smt. Sapna & Another
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rupak Chaubey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

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.

The victim petitioner no.1 is present in the Court and has been identified by her counsel.

It is submitted by learned counsel for the petitioners that she has married with petitioner no.2 out of her own free will and both are major.

Issue notice to respondent no.3 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavfit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.

List this matter after expiry of the aforesaid period.

Till the next date of listing, the arrest of the petitioners, namely, Smt. Sapna and Sri Ajay Kumar Rajbhar who are involved in case crime no. 87 of 2011 under Sections 363, 366, 506 I.P.C at P.S. Lohta, District Varanasi, shall remain stayed.

Order Date :- 23.11.2011

Shahnaz