Smt. Misbah @ Farhana And Another vs Shahvej
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Allahabad High Court

Smt. Misbah @ Farhana And Another vs Shahvej on 5 February, 2026

Author: Samit Gopal

Bench: Samit Gopal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:26000
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1053 of 2026   
 
   Smt. Misbah @ Farhana And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Shahvej    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mohd Aamir   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 53
 
   
 
 HON'BLE SAMIT GOPAL, J.      

1. List revised.

2. Heard Sri Mohd. Aamir, learned counsel for the petitioner(s), Sri Ram Prakash Shukla, learned counsel for the State and perused the record.

3. This writ petition under Article 227 of Constitution of India has been filed by the petitioners with the prayer to direct the Principal Judge, Family Court, Ghaziabad to decide the Misc. Case No. 914 of 2024, Misbah vs. Shahvej, under Section 144 B.N.S.S., P.S.- Nandgram, District Ghaziabad, within stipulated period of time.

4. Learned counsel for the petitioners submits that the petitioners are the complainant of the case instituted by them under Section 144 B.N.S.S. which is stated to be pending since 04.10.2024 and as such appropriate directions be issued for deciding the same within stipulated period of time.

5. Needless to state, looking to the nature of the matter the said application under Section 144 B.N.S.S. needs to be decided expeditiously.

6. The petitioners shall file an application within two weeks before the court concerned with the prayer to expedite the same on which the court concerned shall consider the same for expeditious disposal of the matter and pass appropriate orders.

7. The petition stands disposed of.

8. Pending application(s), if any, shall stand disposed of.

(Samit Gopal,J.)

February 5, 2026

Naresh