Smt. Kamini Devi And Anr. vs The State Of U.P Thru Secy., Home ...
2013 Latest Caselaw 1258 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 2456 of 2013
 

 
Petitioner :- Smt. Kamini Devi And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- Gauri Shankar Maurya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned State Counsel.

By means of this petition, the petitioners have prayed for issuance of a writ of mandamus directing the opposite parties not to harass the petitioners and other family members and relatives of petitioner no.2.

In compliance of the earlier order passed by this Court, Station House Officer, police station Machhreta, district Sitapur, namely, Sri Phool Chand is present.  He states that at no point of time, the petitioners or family members of petitioners were harassed by the police personnel nor they are wanted in any case at police station Machhreta.

In view of the above, no further order is required to be passed in the petition. The petition is,accordingly, disposed of finally.

Order Date :- 24.4.2013

kvg/-