Allahabad High Court
Smt. Kanchan Singh And Another vs State Of U.P. And Others on 12 July, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 12284 of 2010 Petitioner :- Smt. Kanchan Singh And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- V.K.S. Kushwaha Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Hon'ble Naheed Ara Moonis,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.
Victim petitioner no.1 is present in the court and has been identified by her lawyer. It is submitted by the learned counsel for the petitioners that, petitioner no.1 has married with the petitioner no.2 out of her own free will and both the petitioners are major.
Issue notice to respondent no.3 who may file counter affidavit within two weeks. Learned A.G.A. may also file counter affidavit in the meantime. Rejoinder affidavit if any may be filed within one week next thereafter.
List this matter after expiry of the aforesaid period. Till next date of listing, the arrest of the petitioners, namely, Smt. Kanchan Singh and Sudhir Kumar Singh who are wanted in Case Crime No. 423 of 2010, under Sections 363 and 366 I.P.C., P.S. Dildar Nagar, district Ghazipur shall remain stayed of course subject to the restraint that the petitioners shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation. Order Date :- 12.7.2010 Shahnawaz