PRAVEEN KUMAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Towards our last order dated 20.1.2014, all the parties are present in Court.

(2.) Ram Surat Singh, the father of prosecutrix, states that he had no idea about the episodes and, in fact, petitioner no.1-Praveen Kumar Singh is villain of the piece, who has enticed away his younger daughter-Smt. Neelam Singh.

(3.) Petitioner Nos. 1 and 2 are required in Case Crime No. 23 of 2013 registered under Sections 366, 376 and 323 IPC at Police Station Mahila Thana, district Lucknow. However, the allegations in respect of petitioner no. 2, the mother of petitioner no. 1, appeared to be only limited to the harassment of prosecutrix. Thus, as per statement of Station Officer, Police Station Mahila Thana Lucknow, Smt. Seema Shukla, petitioner no.2 is said to be involved only in the offence under Section 323 IPC.