Allahabad High Court
Rambha Devi vs State Of U.P. And 4 Others on 20 August, 2024
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:133397-DB Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 10718 of 2024 Petitioner :- Rambha Devi Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Deepak Kumar Singh,Vikrant Pratap Singh Counsel for Respondent :- G.A. Hon'ble Vivek Kumar Birla,J.
Hon'ble Arun Kumar Singh Deshwal,J.
1. Present petition has been filed seeking following reliefs:-
"(a) Issue a suitable writ, order or direction in the ntaure of mandamus directing the state respondents to register the FIR against Surendra Bhora and Rajesh resident of Govindgarh, Punjab for the murder of Petitioner's Husband namely Amitabh @ Amitabh Bachhan.
(b) Issue a suitable writ, order or direction in the nature of mandamus directing the State respondents to register the Zero FIR Report against Surendra Bhora and Rajesh Resident of Govindgarh, for the murder of petitioner's Husband.
(c) Issue a suitable writ, order or direction in the nature of mandamus directing the State respondents to lodge the Zero F.I.R. and same is investigated by any Central Investigating Agency.
(d) Issue a suitable writ, order or direction in the nature of mandamus directing the state respondents to do fair investigation to determine the real cause of death of the petitioner's husband.
(e) Issue any other suitable writ, order or directing which this Hon'ble Court deems fit and proper in the ends of justice and in the circumstances of the case may very kindly be granted to the petitioner in addition to or substitution for the reliefs claimed."
2. Vide order dated 26.07.2024 learned AGA was granted time to seek instructions in the matter. Today, on instructions he submits that in the present case on 11.08.2024 Zero FIR being 11-A/2024 at 05.19 pm, P.S. Kaptanganj, District Kushinagar has been registered as such the present writ petition has become infructuous.
3. In view of above, the writ petition is dismissed as having become infructuous.
Order Date :- 20.8.2024 Nitendra