Allahabad High Court
Sumera Bano vs State Of Up And 3 Others on 12 July, 2021
Bench: Pritinker Diwaker, Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 4619 of 2021 Petitioner :- Sumera Bano Respondent :- State Of Up And 3 Others Counsel for Petitioner :- Ashutosh Kumar Pandey Counsel for Respondent :- G.A. Hon'ble Pritinker Diwaker,J.
Hon'ble Gautam Chowdhary,J.
Sri Ashutosh Kumar Pandey, learned counsel for the petitioner and Sri J.K. Upadhyay, learned A.G.A. for the State through video conferencing.
Learned counsel for the petitioner submits that purpose of filing this petition would be served if he is permitted to approach the concerned S.P. i.e. S.P. Ghazipur for redressal of his grievance. He further submits that protective order may also be granted in favour of the petitioner.
State counsel submits that this petition is highly misconceived and has no substance. He, however, has no objection if petitioner approaches the S.P. Ghazipur for redressal of his grievance.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
In the eventuality petitioner approaching S.P. Ghazipur, it is expected from the S.P. to look into the matter and act in accordance with law.
The party shall file computer generated copy of this order downloaded from the official website of High Court Allahabad, self attested by the petitioner along with a self attested identity proof of the said person (s) (preferably Aadhar Card) mentioning the mobile number (s) to which the said Aadhar Card is linked.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 12.7.2021 SK