NILOFAR KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed under Article 226 of the Constitution of India by the petitioner seeking following reliefs:-

(2.) In brief, the facts of the case are that the petitioner is mother of Asif Khan who happens to be the husband of Nagma Khan. Admittedly Kalim Khan got murdered on 10/10/2024 in which his wife Nilofar khan and her two sons i.e Asif Khan and Danish Khan along with others have been arraigned as accused and have already been arrested on 11/10/2024, and are lodged in jail in connection with Crime no.440/2024, registered at police station-Neelganga undersections 103(1), 61(2), 3(5), 249, 306 of BNS of 2023/302, 120-B, 34, 212, 381 of theIPC and under Ss. 25 and 27 of the Arms Act.

(3.) Admittedly, Nilofar and her husband own a hotel known as Hotel Blue Star which according to the petitioner was constructed in accordance with law long time back and there are also no tax dues in respect of the same. However, the grievance of the petitioner is that the said hotel has been locked by the Municipal Corporation, Ujjain without any apparent reason and without any authority of law. Thus unlocking of the aforesaid hotel has been sought.