Prem Nath vs District Magistrate. Sultanpur ...
2014 Latest Caselaw 4203 ALL

Citation : 2014 Latest Caselaw 4203 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Prem Nath vs District Magistrate. Sultanpur ... on 8 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7291 of 2014
 

 
Petitioner :- Prem Nath
 
Respondent :- District Magistrate. Sultanpur And Ors.
 
Counsel for Petitioner :- Hanumant Lal Yadav,Vidya Bhushan Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner Prem Nath with a prayer that a suitable direction may be issued to the O.P. No. 2 to restrain the O.P. No. 3 not to harass and torture to the petitioner on the instigation of the O.P. No. 4 to 6 without any valid reason.

This petition is misconceived.

Accordingly it is dismissed.

Order Date :- 8.8.2014

RPD

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