Sushma Gupta And Another vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 6003 ALL

Citation : 2012 Latest Caselaw 6003 ALL
Judgement Date : 11 December, 2012

Allahabad High Court

Sushma Gupta And Another vs State Of U.P. Thru Secy. And Others on 11 December, 2012

Bench: Laxmi Kanta Mohapatra, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 64204 of 2012
 

 
Petitioner :- Sushma Gupta And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- O.P. Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Laxmi Kanta Mohapatra,J.

Hon'ble Mrs. Sunita Agarwal,J.

Heard learned counsel for the petitioners and the learned counsel for the State.

Prayer in the writ petition is for grant of protection on the allegation that the petitioners are being harassed and threatened by the respondent No. 3.

The petitioners have neither approached the local police nor the concerned Superintendent of Police.

We, therefore, decline to entertain the writ petition. If the petitioners are so advised, they may approach the local Station House Officer or the Superintendent of Police for the relief claimed.

Order Date :- 11.12.2012

Arun K. Singh