Allahabad High Court: In a public interest litigation (‘PIL’) filed seeking a direction to the Union to make a law/act for protection of men from illegal prosecution and other harassment by women, the Division Bench of Arun Bhansali, CJ., and Kshitij Shailendra, J., rejected the PIL, holding that except for reference to certain news items, wholly cursory averments were made. Thus, no case was made out in the petition for entertaining it as a PIL.
[Chandrama Vishvakarma v. Union of India, 2025 SCC OnLine All 6572, decided on 24-09-2025]
Advocates who appeared in this case:
For the petitioner: A.K. Maurya I
For the respondent: A.S.G.I., Jagdish Pathak (S.C.), and Shiv Kumar Pal