PRABHU LAL Vs. STATE

JUDGEMENT

(1.) PRESENT petition has been filed by one Shri Prabhu Lal, who claims himself to be the brother in law of Shri Durga Prasad. Brother and sister of Durga Prasad have been arrayed as respondents No.4 and 5 in the petition.

(2.) THE facts which have been stated in this petition are that there was some matrimonial dispute between the sister of the petitioner and her husband which was amicably resolved with the intervention of elderly people and other well wishers of both the parties. It has also been averred that respondents No.4 and 5 have an evil eye on the property of the father in law of the petitioner's sister, namely, Smt. Gomti Devi. Another averment which has been made is that respondents No.4 and 5 used to harass the sister of the petitioner, they used to beat her and unnecessarily interfere in her marital life and, further the respondents No.4 and 5 intend to grab the property of the father in law of the petitioner's sister. The petitioner's sister is stated to have lodged a complaint with Police Station Shakarpur against the family members of respondents No.4 pursuant to which an FIR was registered under Sections 498A/406/34 IPC. This FIR was quashed by the court. The petitioner then goes on to state that a complaint dated 06.05.2013 has been lodged with respondent No.2, but no action has been taken by the police to search the whereabouts of Shri Durga Prasad, husband of the petitioner's sister and the petitioner has been running from pillar to post. He has visited local police station to find the whereabouts of Shri Durga Prasad, but all in vain.

(3.) WE are informed by the learned counsel for the petitioner that this matter was marked to him by the Legal Services Authority. We notice that the petition is devoid of any dates as to when the matrimonial dispute between the petitioner's sister and her husband had taken place, when the matter was amicably resolved, when the respondents No.4 and 5 harassed his sister and when she has lodged a complaint and since when the husband of the petitioner's sister is missing. This, in our view, is a clever attempt to mislead this court to issue notice in such a matter.