Beenu vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 4940 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3579 of 2022
 

 
Petitioner :- Beenu
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Others
 
Counsel for Petitioner :- Anil Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Saroj Yadav,J.

None appears on behalf of the petitioner to press this petition.

Shri Arunendra, learned A.G.A. is present.

This writ petition has been filed by the petitioner -Beenu, seeking a writ of mandamus directing the opposite parties particularly opposite party no.2 and to register the F.I.R. against opposite party no.4 to 7 in the light of the judgement in Lalita Kumari Vs. Government of U.P. : AIR 2014 SC 187.

Learned A.G.A. has pointed out that the controversy involved in the present writ petition, has already been decided by this Court in similar matter in Misc. Bench No.24492 of 2020 : Waseem Haider Vs. State of U.P. Through Principal Secretary, Home Others vide judgment and order dated 14.12.2020 dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.

Accordingly, the present writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before appropriate Forum.

.

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

Order Date :- 3.6.2022

Shukla