Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION (CRL.) NO. 152 OF 2006
MANDEEP DEVI ... APPELLANT(S)
:VERSUS:
STATE OF UTTARANCHAL AND ORS. ... RESPONDENT(S)
O R D E R
This petition under Article 32 of the Constitution of India has been filed,
inter alia, for quashing a criminal proceeding arising out of a criminal case registered
as Case Crime No. 417/2006, at P.S. Udham Singh Nagar, Uttarakhand, against the
husband of the petitioner and her relatives.
It is stated before us by the learned counsel for the State that a writ petition
for the aforementioned purpose has already been filed before the Uttarakhand High
Court. We are, therefore, not inclined to quash the proceedings.
However, we may place on record that the learned counsel for the petitioner
submitted that there is a possibility that the father of the petitioner would amicably
settle the dispute between the parties, as the petitioner has given birth to a child on
5.10.2006.
-2-
We would further observe that in the event there is any threat or danger to
the lives of the petitioner or her husband, they may file an appropriate application
before the Superintendent of Police, West Champaran, Bihar, who, we are sure,
would take appropriate action as may be found to be necessary in the facts and
circumstances of the case.
The writ petition is dismissed with the aforementioned observation and
direction.
...........................J
(S.B. SINHA)
...........................J
(Dr. MUKUNDAKAM SHARMA)
NEW DELHI,
JANUARY 9, 2009.