Richa Joshi And Another vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 1636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 23191 of 2012
 

 
Petitioner :- Richa Joshi And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Pankaj Kumar Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Het Singh Yadav,J.

Learned standing counsel has accepted notices on behalf of respondents no. 1 to 4.

Issue notice to the respondent no.5. fixing 16.7.2012. Steps be taken within a week.

The respondents may file counter affidavit by the next date fixed.

Learned counsel for the petitioner submits that both petitioners are major and they have married on their own free will. In support of her age, the petitioner no.1 has filed the High School Certificate according to which she is more than 21 years of age.

Learned counsel for the petitioners has offered that the petitioner no. 2, Raju alias Rajeev Kumar is ready to deposit a sum of Rs. 50,000/- in the name of Petitioner no. 1 (Richa Joshi) in  fixed deposit of a nationalised bank with the condition that the said amount shall not be encashed before three years except with the permission of the Court. The deposit shall be made by the petitioner no. 2 in the name of petitioner no.1 in a Nationalised Bank with the aforesaid condition as noted above within one month from today. The petitioner shall file the photostat copy of the fix deposit the receipt by the next date fixed.

List on 16.7.2012.

Till the next date of listing, unless any F.I.R. has been lodged against the petitioners it is expected that no coercive action shall be taken against the petitioners.

Order Date :- 11.5.2012

R

( Het Singh Yadav,J. ) ( Vineet Saran,J. )