Allahabad High Court
Alka Singh vs State Of U.P. Through Secretary on 12 April, 2022
Author: Umesh Kumar
Bench: Umesh Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 82 Case :- WRIT - C No. - 2358 of 2022 Petitioner :- Alka Singh Respondent :- State Of U.P. Through Secretary Counsel for Petitioner :- Yashwant Pratap Singh Counsel for Respondent :- C.S.C.,Rampyare Lal Srivastava,Subash Chandra Srivastava Hon'ble Umesh Kumar,J.
None present for the petitioners. However, learned counsel for respondent no.4/father of petitioner no.1 is present.
Learned counsel for respondent no.4 submits that the that petitioner no.1 is minor; that present petition has been filed by petitioner no.2 by procuring forged documents, that F.I.R. has been already been lodged in the matter. It is further submitted that a Habeas Corpus Writ Petition No. 36 of 2022 (Alka Singh (Minor) Vs. State of U.P. and 5 Others) has already been filed on behalf of petitioner no.1 which is still pending.
Considering the arguments advanced by learned counsel for respondent no.4 as well as from perusal of record, I find that the petitioners have not come before this Court with clean hands. Therefore, the present petition is liable to be dismissed.
Accordingly, present petition is dismissed.
Order Date :- 12.4.2022 S.Verma