Allahabad High Court
Savita Devi @ Vijay Laxmi And 2 Others vs Union Of India And 2 Others on 24 June, 2022
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 9248 of 2022 Petitioner :- Savita Devi @ Vijay Laxmi And 2 Others Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Raj Narayan Counsel for Respondent :- A.S.G.I. Hon'ble Siddharth,J.
Heard learned counsel for the parties.
With regard to the relief prayed in this petition, the petitioners have alternative remedy under Section 125 Cr.P.C. against respondent no.3, Surendra Singh Yadav. They may avail the same.
The writ petition is dismissed on the ground of alternative remedy.
Order Date :- 24.6.2022 Ruchi Agrahari