Satyendra Kumar Pathak And Anr. vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 2170 ALL

Citation : 2012 Latest Caselaw 2170 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Satyendra Kumar Pathak And Anr. vs The State Of U.P Thru Secy., Home ... on 24 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4026 of 2012
 

 
Petitioner :- Satyendra Kumar Pathak And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Affairs Lucknow And Ors.
 
Petitioner Counsel :- Vinod Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and also learned A.G.A. appearing for the State.

We have been taken through the allegations contained in the F.I.R. and the material on record.

The victim petitioner no.2 is present in the Court and has been identified by her counsel.

It is submitted by learned counsel for the petitioners that she has married with petitioner no.1 out of her own free will and both are major.

Issue notice to respondent nos. 4, 5 and 6 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit within the same period. Rejoinder affidavit may thereafter be filed within two weeks.

List this matter after expiry of the aforesaid period.

Till the next date of listing, the arrest of the petitioners, namely, Satyendra Kumar Pathak and Ranjana Dubey, who are involved in case crime no..485 of 2012 under Sections 366 P.S. Inayat Nagar, District Faizabad shall remain stayed.

Order Date :- 24.5.2012

S. Kumar