Allahabad High Court
Smt. Meena Yadav & Others vs State Of U.P. & Others on 27 January, 2010
Bench: Imtiyaz Murtaza, Naheed Ara Moonis
Court No. - 41 Case :- CRIMINAL MISC. WRIT PETITION No. - 1224 of 2010 Petitioner :- Smt. Meena Yadav & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Ravindra Prakash Srivasta 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.
It is contended by learned counsel for the petitioners that the victim petitioner no.1 is major. She has performed marriage with the petitioner no.2 out of her own free volition. In these circumstances issue notice to respondent no.4 who may file counter affidavit within four weeks. Learned A.G.A. may also file counter affidavit in the meantime. Rejoinder affidavit if any may be filed within two weeks next thereafter.
List this matter after expiry of the aforesaid period . Till next date of listing or till submission of charge sheet whichever is earlier, the arrest of the petitioner, namely, Smt. Meena Yadav, Anil Kumar Yadav, Bharat Kumar Yadav , Malti Devi and Smt. Reeta Yadav who are wanted in Case Crime No. 5010 of 2009, under Sections 363/366/376 I.P.C, P.S. Gaur, District Basti shall remain stayed of course subject to the restraint that the petitioner shall fully cooperate with the investigation and shall appear as and when called upon to assist in the investigation. Order Date :- 27.1.2010 Naim