Shiv Devi @ Shiv Rani vs State Of U.P.
2012 Latest Caselaw 5386 ALL

Citation : 2012 Latest Caselaw 5386 ALL
Judgement Date : 31 October, 2012

Allahabad High Court

Shiv Devi @ Shiv Rani vs State Of U.P. on 31 October, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 6769 of 2012
 

 
Petitioner :- Shiv Devi @ Shiv Rani
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sheo Prakash Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the applicant contends that the alleged incident took place on 29.7.2011. F.I.R. was lodged on 11.8.2011. Girl was recovered on 01.9.2011 and is said to be 18 years of age. Applicant was taken in custody on 01.10.2012. Learned counsel contends that arrest of the applicant was stayed till filing of the chargesheet.

The date when chargesheet was filed is not available with either of the counsel.

List after two weeks.

Order Date :- 31.10.2012

A.Nigam

Download the LatestLaws.com Mobile App