Santosh Yadav And 3 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 4819 ALL

Citation : 2014 Latest Caselaw 4819 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Santosh Yadav And 3 Ors. vs State Of U.P. And Another on 22 August, 2014

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 33014 of 2014
 

 
Applicant :- Santosh Yadav And 3 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Manoj Kumar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsels for the parties and perused the record.

Learned counsel for the applicant contended that daughter of opposite party no.2 was married with applicant applicant no.1, with her own will and living as wife. When daughter of opposite party no.2 was declared major and released to go along with applicant as alleged school certificate was disbelieved. Thereafter final report was submitted. Subsequently on protest petition the Magistrate concerned proceeded as complaint case and summoned the applicants.

Issue notice to opposite party no. 2,returnable at an early date.

List after six weeks .

Till the next date of listing, further proceedings in case no. 159 of 2013, arising out of case crime no. 66 of 2011, under Section 363, 366, 120-B, 506 I.P.C. pending in the court of A.C.J.M. Court No.4, Gorakhpur shall remain stayed.

Order Date :- 22.8.2014

AHN