Dinesh Kumar vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Dinesh Kumar vs State Of U.P. Thru. Prin. Secy. Home ... on 26 June, 2025

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:36508-DB
 

 
Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5439 of 2025
 

 
Petitioner :- Dinesh Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. And 3 Others
 
Counsel for Petitioner :- Shiv Kumar Yadav,Mata Prasad Chaturvedi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.
 

Hon'ble Kshitij Shailendra,J.

1. Heard learned counsel for the petitioner and learned AGA for the State-respondents.

2. The present petition has been filed seeking a writ of mandamus commanding the opposite party nos.2 and 3 to register the casein the light of Lalita Kumari Vs. Government of U.P. and others: (2014) 2 SCC 1.

3. Considering the fact that the application dated 09.06.2025 has already been filed by the petitioner, the petition is disposed of directing the police authorities to take appropriate decision on the said application in the light of judgment of Supreme Court in Lalita Kumari (supra) within a period of two months.

Order Date :- 26.6.2025

AKShukla/-

(Kshitij Shailendra, J) (Pankaj Bhatia, J)