Smt. Pooja Sharma And Another vs State Of U.P. And 3 Others
2018 Latest Caselaw 2384 ALL

Citation : 2018 Latest Caselaw 2384 ALL
Judgement Date : 7 September, 2018

Allahabad High Court

Smt. Pooja Sharma And Another vs State Of U.P. And 3 Others on 7 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 22736 of 2018
 

 
Petitioner :- Smt. Pooja Sharma And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Santosh Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Recall Application No. 2 of 2018).

In this matter the petitioners had sought protection.

If the girl is a minor, it cannot be said that there is a fraud. The Aadhar cards were already on record. If the father of girl feels that there is a fraud committed, he may file a police complaint.

With these observations, this recall application is dismissed.

Order Date :- 7.9.2018

Mukesh

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