Pradhan vs State Of U.P.
2012 Latest Caselaw 557 ALL

Citation : 2012 Latest Caselaw 557 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Pradhan vs State Of U.P. on 20 April, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 1112 of 2012
 

 
Petitioner :- Pradhan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Arvind Kumar Tiwari
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

As per statement of the prosecutrix under Section 164 Cr.P.C., the prosecutrix was taken to Mumbai by the applicant and kept for about two months per force. One day, the prosecutrix borrowed telephone from a passer-by and made a call to her father informing him about her whereabouts.

Respondent-State is required to show to this court the statement of the father of the prosecutrix so as to ascertain whether the above stated narration of the prosecutrix in her statement under Section 164 Cr.P.C. is true or not.

List on 08.5.2012.

Order Date :- 20.4.2012

A.Nigam

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