MOHIT AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Contention is that petitioners are in live in relationship and have already been granted protection by this Court in Criminal Misc. Writ Petition No.30859 of 2021 vide order dtd. 6/12/2021 and the subsequent lodgement of F.I.R. by the husband violates the constitutional protection available to the petitioners as also the order passed by this Court.

(2.) Matter requires consideration.

(3.) Notice on behalf of respondent nos.1 to 4 has been accepted by learned A.G.A, where as Sri Sanjay Ojha, Advocate has appeared for respondent no.5.