Arti Devi vs The State Of U.P And Anr.
2012 Latest Caselaw 2423 ALL

Citation : 2012 Latest Caselaw 2423 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Arti Devi vs The State Of U.P And Anr. on 31 May, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1894 of 2012
 

 
Petitioner :- Arti Devi
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- P.K Jaiswal
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that the petitioner has been made a victim in Case Crime No.105 of 2012 under Sections 363/366 I.P.C. In fact, no offence has been committed by Suryabali, husband of the petitioner-accused. The petitioner got married to the said person of her own freewill and accord.

Issue notice to respondent no.2 through Chief Judicial Magistrate, Shravasti, for 14.8.2012.

Let this case be listed alongwith Criminal Misc. Case (u/s 482 Cr.P.C.) No.1157/12.

Order Date :- 31.5.2012

A.Nigam

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