Allahabad High Court
Smt. Rukhsana And Another vs State Of U.P. & Others on 15 March, 2012
Bench: Dharnidhar Jha, Vijay Prakash Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 2778 of 2012 Petitioner :- Smt. Rukhsana And Another Respondent :- State Of U.P. & Others Petitioner Counsel :- Abdul Khalik Respondent Counsel :- Govt. Advocate Hon'ble Dharnidhar Jha,J.
Hon'ble Vijay Prakash Pathak,J.
Heard learned counsel for the petitioners and also learned A.GA. appearing for the State.
We have been taken through the allegations contained in the F.I.R. and the material on record.
Petitioners namely Smt. Rukhsana and Faheem Khan duly identified by their counsel Sri Abdul Khalik are present in the court room. Both are major and have solemnized marriage out of their free will.
Notice has been accepted on behalf of respondent Nos. 1 to 3 by the learned A.G.A.
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.
Steps will be taken within a week.
List this matter after expiry of the aforesaid period.
Till the next date of listing or till submission of the police report whichever is earlier, the arrest of the petitioners, namely, (1) Smt. Rukhsana and (2) Fahem Khan who are involved in Case Crime No.04 of 2012 under sections 363, 366 I. P.C. police station Malpura District Agra, shall remain stayed 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 :- 15.3.2012 skv