Satya Bhama Singh And Another vs State Of U.P. Thru Secy. And Others
2013 Latest Caselaw 204 ALL

Citation : 2013 Latest Caselaw 204 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

Satya Bhama Singh And Another vs State Of U.P. Thru Secy. And Others on 2 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - C No. - 15374 of 2013
 

 
Petitioner :- Satya Bhama Singh And Another
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- H.K. Yadav,Smt. Sushma Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioners is that petitioner no. 1 is living with petitioner no. 2 peacefully but the respondent no. 5, who is mother of petitioner no. 1, is threatening and harassing for which the petitioners are seeking security.

As per the roaster, this Court has only jurisdiction to consider the case of providing security to the married couple. It is not a case of married couple and, therefore, it is not cognizable by this Bench.

Put up day after tomorrow as fresh before the appropriate Bench.

Order Date :- 2.4.2013

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