Ruby Rajbhar And Another vs State Of U.P Through Prin. Secy ...
2022 Latest Caselaw 6416 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 6193 of 2020
 

 
Petitioner :- Ruby Rajbhar And Another
 
Respondent :- State Of U.P Through Prin. Secy Home And Others
 
Counsel for Petitioner :- Anand Prakash Pandey,Dr.Surya Prakash Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

This writ petition has been filed by the petitioner with the following prayers :-

"(i.) Issue a writ, order or direction in the nature of Mandamus commanding and directing the opposite party No.1 and 2 not to create any hindrance in the peaceful matrimonial life of the petitioners in the light of judgment and order passed by Hon'ble Court by order dated 07.07.2006 passed in the writ petition No. (Criminal) 208 of 2004 (Lata Singh Vs. State of U.P. and others).

(ii) Issue a writ, order or direction in the nature of Mandamus commanding and directing the opposite party No.1 and 2 to protect and life and liberty of the petitioners guarantee under Article 21 of the Constitution of India."

It appears that by efflux of time, the instant writ petition has become infructuous.

Accordingly, the present writ petition is dismissed as infructuous.

Interim order, if any, stands vacated.

However, it is open for the petitioner to move an appropriate application within two months from today, if the matter survives.

It is made clear that if any consequential proceedings are initiated in pursuance of the impugned FIR, the parties are at liberty to take recourse to law.

(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.)

Order Date :- 8.7.2022

A.K. Singh