Allahabad High Court
Kamalwati Devi vs State Of U.P. And 3 Others on 10 June, 2021
Bench: Naheed Ara Moonis, Ajai Tyagi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 1529 of 2021 Petitioner :- Kamalwati Devi Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- D.M.Tripathi Counsel for Respondent :- G.A. Hon'ble Naheed Ara Moonis,J.
Hon'ble Ajai Tyagi,J.
This criminal writ petition has been filed seeking following relief:
"(i) issue a writ, order or direction in the nature of mandamus directing the respondent No.2 not to harass/torture the petitioner and her family members and also direct the respondents not to disturb her peaceful life and liberty."
Learned counsel for the petitioner, at the very outset, submits that the present writ petition has become infructuous and the same may be dismissed as withdrawn.
Accordingly, the writ petition is dismissed as withdrawn.
Order Date :- 10.6.2021 LN Tripathi