Ranjana Verma And Another vs State Of U.P. Thru Prin Secy Home ...
2012 Latest Caselaw 1820 ALL

Citation : 2012 Latest Caselaw 1820 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Ranjana Verma And Another vs State Of U.P. Thru Prin Secy Home ... on 16 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 3766 of 2012
 

 
Petitioner :- Ranjana Verma And Another
 
Respondent :- State Of U.P. Thru Prin Secy Home And Others
 
Petitioner Counsel :- Karm Veer Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

By means of this petition the petitioners have prayed for restraining the opposite party No. 4 not to interfere in to peaceful married life of the petitioners and not to harass the petitioners and any family members of the petitioner No. 2.

The writ petition is premature.

It is accordingly dismissed.

Order Date :- 16.5.2012

S. Kumar

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