MEENU KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India, seeking mainly the following relief(s):-

(2.) Mr. Neeraj Gupta, learned Senior Advocate, assisted by Mr. Ajeet Jaswal, Advocate, for the petitioner, has submitted that the petitioner is the legally wedded wife of respondent No.4. However, during his subsistence of marriage with the petitioner, respondent No.4, is alleging that he has performed marriage with respondent No.5. Inquiry with regard to the complaint moved by the petitioner is pending with the official respondent(s), but the same has not been concluded till date.

(3.) Mr. Shashi Shirshoo, learned Central Government Counsel, on the other hand, has submitted that the inquiry proceedings were forwarded to the competent authority, but it has been ordered that the same may be processed after criminal case filed by the petitioner under Ss. 494 and 495 of the Indian Penal Code, is finally disposed of by the competent authority.