ABHAY PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) ARGUMENT is that petitioners are major and they have married out of their own sweet will and as on today they are living happily. Counsel for the petitioners submits that both petitioners are present in the court and they are stating the same thing. High School certificate of the petitioner no. 2 is annexed. On these facts, this Court is of the view that interest of the petitioners is to be protected. Notices meant for respondents no. 1 to 3 have been accepted by the learned A.G.A. Issue notice to respondent no. 4. Steps will be taken within ten days. List this case in the week commencing 13th July, 2009. Counter affidavit may be filed by the next date. In the meantime it is directed that till the next date of listing or till submission of charge sheet under Section 173 Cr. P.C. whichever is earlier petitioners will not be arrested pursuant to the first information report registered at case crime no. 326 of 2009, under Sections 363, 366, 506 IPC, Police Station Kotwali Nagar (Sadar), district Pratapgarh. However, investigation may go on to which petitioners shall co- operate.