SUNITA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shyam Shankar Mishra, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioners seeking protection of their lives and liberties as they are major and by way of this writ petition, the petitioners has prayed for following reliefs :

(3.) Facts and chronology of events show that the petitioner No.1, Smt. Sunita Devi, was married with respondent No.3, Ranveer Singh as per her own version in Annexure No.1 on 6/5/2010 and there are children born out of the said wedlock. Her husband is serving in poultry form. It is her version that she was being harassed as he had come into contact with bad elements and used to come home only at midnight. When she complained to her parents, they scolded him, thereafter, the situation was pacified for some months but, again he started doing the same. On 7/9/2021, he came with his friends and wanted her to have illicit relations with his friends which she refused and at night, when her husband and children were sleeping, she left the matrimonial home. This all has been stated in the complaint dtd. 1/9/2021 written to Superintendent of Police, Etawah.