Smt. Soni Kumari vs State Of U.P. Thru. Its. Prin. ...
2017 Latest Caselaw 938 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 8251 of 2017
 

 
Petitioner :- Smt. Soni Kumari
 
Respondent :- State Of U.P. Thru. Its. Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Suresh Chandra Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. This petition seeks issuance of a writ in the nature of Mandamus directing respondents not to harass the petitioner without there being a Criminal Case against the petitioner.

2. Shri Fazal Ahamed Khan, learned counsel for the State on the basis of instructions has given a statement that criminal proceedings were initiated. The investigation has been concluded. Final report has been prepared. Under the circumstances at this point in time there is no occasion for the police authority to approach the petitioner.

3. From the above, it is evident that cause of action does not survive.

4. The petition is disposed of.

Order Date :- 19.5.2017

Pachhere/-