Mahesh Chandra Soni vs The State Of U.P And Anr.
2012 Latest Caselaw 2159 ALL

Citation : 2012 Latest Caselaw 2159 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Mahesh Chandra Soni vs The State Of U.P And Anr. on 24 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1803 of 2012
 

 
Petitioner :- Mahesh Chandra Soni
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Shiv Pal Singh,Rupesh Kumar Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

This petition is directed against the order dated 09.11.2011 vide which the alleged victim of rape namely Parul Singh has been lodged in Protection Home, because she refused to accompany her parents. The petition also challenges the order dated 18.10.2011, Annexure-2.

Learned counsel for the petitioner has drawn attention of the court towards Annexure-4 at page 20, i.e. statement of the prosecutrix, which is to the effect that she got married to the petitioner and had physical relations with him of her own freewill.

Considering the stand of the prosecutrix and assertion on the part of the petitioner that prosecutrix has attained the age of majority, issue notice to respondent no.2 through Chief Judicial Magistrate, Hardoi, for 06.6.2012.

Let the prosecutrix namely Parul Singh be produced from the Government Protection Home (Women), Prag Narain Road, Lucknow, on the next date of listing.

Order Date :- 24.5.2012

A.Nigam