Smt. Kailash Rani & Others vs State Of U.P. & Others
2011 Latest Caselaw 1341 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 7226 of 2011
 

 
Petitioner :- Smt. Kailash Rani & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sumit Daga
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vineet Saran,J.

Hon'ble Surendra Singh,J.

Heard learned counsel for the petitioners as well as learned A.G.A. for the State-respondents and have perused the record.

The grievance of the petitioners is that the local police is harassing the petitioners in order to favour Sri Anil Ahuja, respondent no.4, and pressurise the petitioners to compromise the dispute with the respondent no.4. Regarding such grievance the petitioner no.3 has already filed a representation before the Senior Superintendent of Police, Saharanpur, respondent no.2, on 12.4.2011.

Considering the facts and circumstances of this case, this writ petition is disposed of with the direction that in case if with regard to grievances made in this writ petition the petitioners file a fresh comprehensive representation before the said respondent no.2 Senior Superintendent of Police, Saharanpur, respondent no.2, along with a certified copy of this order, the same shall be considered and decided by the respondent no.2, in accordance with law, and if necessary after giving opportunity of hearing to the petitioners as well as respondent no.4, as expeditiously as possible, preferably within a period of four weeks from the date of filing of such representation.

With the aforesaid observation/direction, this writ petition is finally disposed of.

Order Date :- 25.4.2011

dps

(Surendra Singh, J) (Vineet Saran, J)