Khushnuma Parveen And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Khushnuma Parveen And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 31 October, 2025

Author: Rajnish Kumar

Bench: Rajnish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:68276-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. WRIT PETITION No. - 3910 of 2024   
 
   Khushnuma Parveen And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Prin. Secy. Deptt. Of Home Civil Secrt. Lko. And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Abdul Alim Khan   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 10
 
   
 
 HON'BLE RAJNISH KUMAR, J.  

HON'BLE ZAFEER AHMAD, J.

1. Case called out.

2. No one is present on behalf of the petitioners nor any request for adjournment or pass over has been made whereas learned A.G.A. for the State is present.

3. On 04.06.2024, this Court had passed the following order:-

"Heard learned counsel for the petitioner as well as the learned A.G.A. for the State-respondents.

The petitioners approached this Court seeking protection in peaceful living at the behest of the State-respondents and the respondent no. 4.

The submission of learned counsel for the petitioners is that the petitioners are major in age and they are voluntarily married as per the personal law, a copy of the Nikahnama has been brought on record as Annexure No. 4. The examination form of the petitioner has also been brought on record as Annexure No. 1 indicating the date of birth of the petitioner no. 1 which is 10th July, 2001, however, no further documents have been brought on record to establish the said fact.

Considering the aforesaid facts and circumstances, the Court directs the learned counsel for the petitioner to bring on record the marriage certificate duly registered as per the law within a period of two weeks.

Let the notice be issued to the respondents within a period of one week.

List this matter in the month of August, 2024.

It is made clear that the petitioners shall not be arrested till the next date of listing in terms of the judgment rendered by the Hon'ble Apex Court in the case of Lata Singh Vs. State of U.P. and Another, 2006 (5) SCC 475. "

4. Learned A.G.A., on the basis of instructions dated 07.01.2025 received from Sri Ayodhya Singh, Sub Inspector, Police Station Dargahsharif, District Bahraich, submits that only missing report was lodged and the petitioners are not being harassed in any manner by the police. The said instructions are taken on record.

5. Since no one is present on behalf of the petitioners, it appears that the petitioners are not interested in pursuing the matter.

6. Dismissed accordingly. 7. Interim order, if any, stands vacated.

(Zafeer Ahmad,J.) (Rajnish Kumar,J.)

October 31, 2025

Saurabh