RANI PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) The present writ petition has been filed with the assertion that Petitioner Nos. 1 and 2 are legally wedded spouses, having solemnized their marriage on 22/2/2022 in accordance with Hindu customs and rites at the Bandevi Temple, located in District Mau. The petitioners rely on a photograph annexed as Annexure-2 in support of their claim. It is further stated that they have been cohabiting as husband and wife since their marriage. Petitioner No. 1 alleges that she is unable to visit her parental home due to threats to her life from her parents, arrayed as Respondent No. 4. Respondent No. 3 has been arrayed as the father of Petitioner No. 2. Petitioner No. 1 had submitted a complaint to the Superintendent of Police, Azamgarh, but alleges that no security has been provided to her. It is further stated that Petitioner No. 2 resides in Delhi for livelihood. In light of the perceived threat, the petitioners seek a direction from this Court to the Senior Superintendent of Police, Azamgarh, to ensure their safety.

(2.) On 27/4/2024, when the matter was called for hearing, no one appeared on behalf of the petitioners. However, Smt. Rani Pandey appeared in person along with her brother, Shri Radheshyam Pandey, and submitted before the Court that the present petition has been filed by an impersonator without her knowledge or consent, for some ulterior motive. She asserted that she had never visited Prayagraj for the purpose of signing the present petition and denied having signed the petition or the accompanying affidavit. She further submitted that her Aadhaar card had been misused in the process. She stated that she is legally married to one Shri Samrat Pandey and has two children from the said wedlock, aged approximately 6 and 5 years. Due to matrimonial discord and ongoing litigation, she currently resides with her father, Respondent No. 4.

(3.) After hearing Smt. Rani Pandey-the individual on whose behalf the present petition was allegedly filed-a show-cause notice was issued to Advocate Shri Lallan Chaubey (Roll No. A/L0050/2012, Chamber No. 79, Mobile No. 9452340385, R/o 37A/1, Karanpur, Prayagraj), seeking an explanation regarding the circumstances under which the petition came to be filed. The Registrar General of this Court was also directed to conduct a preliminary inquiry and submit a report in sealed cover regarding the circumstances under which the petition was filed and listed.