Urmila Yadav & Anr. vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 4014 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7064 of 2014
 

 
Petitioner :- Urmila Yadav & Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 3 Others
 
Counsel for Petitioner :- Awadhesh Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed by the petitioners Urmila Yadav & Anr. with a prayer that a suitable direction may be issued to the authority concerned for no to disturb the peaceful living.

Considering the submissions made by learned counsel for the petitioners that no FIR has been lodged in the present case, it is directed that in case the petitioners are having any grievance with regard to the fair investigation, the same may be raised before S.P. Basti who shall look into the matter and shall ensure the fair investigation of the above mentioned case.

With this direction, this petition is finally disposed of.

Order Date :- 5.8.2014

RPD