Arun Kumar And Anr. vs State Of U.P Thru Principal Secy., ...
2013 Latest Caselaw 5534 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 7846 of 2013
 

 
Petitioner :- Arun Kumar And Anr.
 
Respondent :- State Of U.P Thru Principal Secy., Home Lucknow And 3 Ors.
 
Counsel for Petitioner :- A.K Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,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, Bharti alias Rinki is present in the Court and has been identified by her counsel.

It is submitted by learned counsel for the petitioners that petitioner no.2-Bharti alias Rinki has married with petitioner no.1-Arun Kumar out of her own free will and both are major.

Issue notice to respondent no.4 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 who are involved in case crime no. 12 of 2013, under Sections 364 and 506 IPC and later on converted under Sections 363, 366 I.P.C., P.S. Jalalpur, District Ambedkar Nagar shall remain stayed.

Order Date :- 6.9.2013

Sanjay