Roshini Tewari And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 4230 ALL

Citation : 2014 Latest Caselaw 4230 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Roshini Tewari And Anr. vs The State Of U.P Thru Secy., Home ... 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. - 7312 of 2014
 

 
Petitioner :- Roshini Tewari And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Shariq Khan
 
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 Roshini Tewari And Anr. with a prayer that a suitable direction may be issued to the authority concerned for not to disturb and create any hindrance in the happy matrimonial life of the petitioners

Considering the submission made by learned A.G.A. that in the present case a missing report has been registered, it is directed that in case the petitioners are having any grievance, the same may be raised before S.S.P. Faizabad who shall look into the matter in accordance with law.

With this direction, this petition is finally disposed of.

Order Date :- 8.8.2014

RPD