MADHU PRIYA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Standing Counsel.

(2.) This writ petition has been filed for a mandamus directing the respondent Nos. 1, 2 and 3, State of U.P. through Home Secretary. The District Magistrate and Senior Superintendent of Police, Basti to protect and safeguard the petitioner's life and liberty, and restraining them as also respondent No. 4 from harassing or victimizing the petitioners.

(3.) In para 4 of the petition it is stated that the petitioner No. 1 Madhu Priya Singh was born on 13.12.1981 and thus she is about 22 years of age. Her High School Certificate showing her date of birth as 13.12.1981 is Annexure 1 to the writ petition. The petitioner No. 1 has done her B.Sc. (Home Science) in 2001, and copy of her mark sheet is Annexure 2 to the petition. She has also done one year's computer course and was working as a Counseller at the Aptech Computer Training Institute, Basti.