Ruby Modi And Anr. vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 2496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 15651 of 2017
 

 
Petitioner :- Ruby Modi And Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Pankaj Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard Sri P.K.Singh, learned counsel for the petitioners, Sri R.K. Dwivedi, learned AGA for the State and perused the record.

This petition has been filed by the petitioners with a prayer to direct the State authorities/ opp. party nos. 2 and 3 to ensure the protection of life and liberty of petitioners from opp. party no.4 and ensure the peaceful living of petitioners in District Lucknow.

Learned counsel for the petitioners submits that no F.I.R. has been registered against the petitioner no.2 and petitioners have come up before this Court with prayer for granting some protection to them as petitioner no.1 who is major girl has eloped with the petitioner no.2 and is living with him.

As it is admitted to learned counsel for the parties that till date no FIR has been lodged against the petitioner no.1, hence, the present petition for the aforesaid relief by the petitioners is not maintainable. Accordingly, the present writ petition is dismissed.

It is made clear that the petitioners are at liberty to avail appropriate remedy before appropriate forum available under law.

(Mrs. Rekha Dikshit, J.) (Ramesh Sinha, J.)

Order Date :- 18.7.2017/NS