Smt.Harwati And Another vs State Of U.P. And 3 Others
2023 Latest Caselaw 33582 ALL

Allahabad High Court

Smt.Harwati And Another vs State Of U.P. And 3 Others on 1 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:229028
 
Court No. - 81
 

 
Case :- WRIT - C No. - 39308 of 2023
 

 
Petitioner :- Smt.Harwati And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Subhash Chandra Mishra
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Prashant Kumar,J.
 

1. Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents.

2. Present petition has been filed by the petitioners claiming protection of their lives and liberty as they are living together in live-in-relationship. The averments made in the petition are supported by the joint affidavit of the petitioners. Further, it is stated that private respondent and other family members have got annoyed and there is serious danger to the lives of the petitioners as they are being threatened and harassed.

3. Learned Standing Counsel pointed out that petitioner no.1 is already married to respondent no.4 and no documents of dissolution of marriage is filed, therefore, the case is squarely covered with the judgment of this Court passed in Asha Devi & Anr. Vs. State of U.P. and Ors. passed in Writ-C No.18743 of 2020.

4. Since the petitioner no.1 is already marred to respondent no.4, therefore, the matter is squarely covered with the judgment of this Court passed in Asha Devi & Anr. Vs. State of U.P. and Ors (supra) and petitioners are not entitled for any protection.

5. In view of above, the writ petition is dismissed.

Order Date :- 1.12.2023

S.P.