Hemant Kumar Kaushik And Another vs State Of U.P. Thru Secy. And 3 ...
2013 Latest Caselaw 7374 ALL

Citation : 2013 Latest Caselaw 7374 ALL
Judgement Date : 10 December, 2013

Allahabad High Court

Hemant Kumar Kaushik And Another vs State Of U.P. Thru Secy. And 3 ... on 10 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 44125 of 2013
 

 
Petitioner :- Hemant Kumar Kaushik And Another
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Sandhya Singh,Hemlata Pandey
 
Counsel for Respondent :- C.S.C.,N.N. Mishra,Rajesh Kumar Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

If any nuisance is being created by private persons by unlawfully obstructing free passage, the petitioner may seek recourse to the provisions of the Cr.P.C.

The writ petition is dismissed with the aforesaid observations.

Order Date :- 10.12.2013

Priyanka

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