Anoop Kumar Jaiswal vs State Of U.P.Through Secy. Home ...
2012 Latest Caselaw 1567 ALL

Citation : 2012 Latest Caselaw 1567 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Anoop Kumar Jaiswal vs State Of U.P.Through Secy. Home ... on 10 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2719 of 2012
 

 
Petitioner :- Anoop Kumar Jaiswal
 
Respondent :- State Of U.P.Through Secy. Home U.P.Lucknow And Others
 
Petitioner Counsel :- Rahul Singh Rana
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

One week further time is allowed to file affidavit in terms of earlier order with regard to alleged threat perception.

So far as the threat to the petitioner's life and liberty is concerned, the District Magistrate/Senior Superintendent of Police, Raebareli are directed to look into it and ensure that no physical harm is caused to the petitioner by anti-social elements.

Order Date :- 10.5.2012

kkb/

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