Aprajita Gupta & Anr. vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 5037 ALL

Citation : 2014 Latest Caselaw 5037 ALL
Judgement Date : 26 August, 2014

Allahabad High Court

Aprajita Gupta & Anr. vs State Of U.P. Thru. Prin. Secy., ... on 26 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8003 of 2014
 

 
Petitioner :- Aprajita Gupta & Anr.
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 3 Others
 
Counsel for Petitioner :- Rupani Mishra,Amar Deep Gupta
 
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 Aprajita Gupta & Anr. with a prayer that a suitable direction may be issued to the authority concerned for not to interfere in the peaceful living.

Considering the facts that in the present case no FIR has been lodged, it is directed that in case the petitioners are having any grievance, the same may be raised before S.S.P. Lucknow who shall look into the matter so that injustice may not done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 26.8.2014

RPD