Ahmad Azmi And Others v. State Of U.P And Others

G. Malaviya and B.K Sharma, JJ.:— In compliance of the order dated 19.12.97 Ahmad Azmi, Smt. Hemlata Singh and Anas Azmi petitioners are present in Court. The Court is informed that Ahmad and Smt. Hemlata Singh have since been blessed with a daughter and are living with her peacefully and happily. Ahmad Azmi and Smt. Hemlata Singh have informed the Court that Ahmad Azmi has to go to Saudi Arabia in connection with his employment and that it is not possible for Smt. Hemlata Singh to go with her husband Ahmad Azmi at this juncture as she has no passport and visa for going to Saudi Arabia. However, it is stated that if circumstances permit and the passport and visa are available, for which they shall make efforts, Smt. Hemlata Singh may also go to Saudi Arabia. Ahmad Azmi also states that he intends that after serving in Saudi Arabia for a couple of years, he will come back to India and shall start his own business. An affidavit has been filed by Anas Azmi, petitioner No. 3, stating that after his retirement from service he is now residing at his permanent house address Mohalla Rahmat Nagar, Azamgarh, that the address of Ahmad Azmi, petitioner No. 1, at Saudi Arabia is “Ahmad Azmi, C/o Mujahid Khan, Post Box No. 396, Alhasa, Alhafoof, Saudia Arabia”. Anas Azmi has assured the Court that, he will take full care of Smt. Hemlata Singh, who is living with him and that he shall keep the parents of petitioner No. 2 (Smt. Hemlata Singh) informed about the whereabouts of Smt. Hemlata Singh and shall always permit them to come and meet her.

2. In view of the situation mentioned herein-before now nothing remains to be done in the writ petition.

3. In view of what has been mentioned herein-before, this writ petition is allowed. The first information report relating to Case Crime No. 16 of 1997 under Section 363 and 366 I.P.C Police Station Kotwali, Deoria, is hereby quashed. No one shall in future affect the peaceful living of Ahmed Azmi with Smt. Hemlata Singh unless Smt. Hemlata Singh herself expresses her desire that she is not being provided alt the comfort and protection as has been contemplated by the order of this Court.

Petition Allowed.