Smt.Binda And Another vs State Of U.P. And Others
2012 Latest Caselaw 2876 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 33223 of 2012
 

 
Petitioner :- Smt.Binda And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Awadhesh Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Ram Surat Ram (Maurya),J.

The contention of the petitioners is that petitioner no.1 is an illiterate lady and  has no proof of her age at present. In paragraph 11 of the writ petition it has been stated that the petitioners apprehends their honour killing since it is an intercaste marriage and the girl belongs to the Scheduled Caste.  In order to prevent honour killing we deem it fit and proper to keep this petition pending.

We also direct the Chief Medical Officer, Allahabad to get the petitioner no.1 medically examined for determine her age. The petitioners shall pay the applicable charges for the medical examination.

Issue notice to the respondent no.4 by registered post fixing 13th August, 2012.  Put up as fresh  on 13th August, 2012. Till then the respondents shall not harass the petitioners.

Order Date :- 13.7.2012

mt