Smt. Sumanjeet Kaur And Another vs State Of U.P. And 3 Others
2016 Latest Caselaw 4871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - C No. - 36026 of 2016
 

 
Petitioner :- Smt. Sumanjeet Kaur And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Awadh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

This petition has been filed for a direction upon the respondents not to interfere with the life and liberty of the petitioners, consequent upon solemnization of marriage by them.

Learned Standing Counsel for the respondent nos.1, 2 and 3 points out that a First Information Report has been lodged in the matter as Case Crime No. 500 of 2016 under sections 363, 366 ,504 and 352 I.P.C., Police Station Vilaspur  District Rampur which is pending.

In view of the fact that a First Information Report has been lodged in the matter, remedy of the petitioners lies before appropriate forum for protection qua First Information Report, in accordance with law, and filing of the present petition is not the appropriate remedy.

Subject to the aforesaid observations, the writ petition is, accordingly, dismissed.

Order Date :- 4.8.2016

n.u.