Sonu Paswan vs The State Of U.P And Anr.
2012 Latest Caselaw 1873 ALL

Citation : 2012 Latest Caselaw 1873 ALL
Judgement Date : 17 May, 2012

Allahabad High Court

Sonu Paswan vs The State Of U.P And Anr. on 17 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1705 of 2012
 

 
Petitioner :- Sonu Paswan
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- A.Z Siddiqui
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner is married to Km. Rekha D/o Ram Tahel, respondent no.2. Radiological age of Km. Rekha has bee found to be above 18 years. As per the certificates, however, she is below 18 years. Rekha has been kept in Nari Niketan, which would not be in her interest. As per the statement given by Rekha before the authorities, she apprehends fear from her mother and father. In such circumstances, custody of Rekha is required to be handed over to the petitioner, who is legally married husband, as is evidence from Annexure-5.

Issue notice to the respondent through Chief Judicial Magistrate, Balrampur.

Let Rekha Devi be produced in this court from Nari Niketan, Utraula, District Balrampur, on the next date of listing.

List on 24.5.2012.

Let compliance of this order be made through Registrar of this Court.

Order Date :- 17.5.2012

A.Nigam