Santosh Kesarwani & 3 Others vs State Of U.P. & 2 Others
2014 Latest Caselaw 5347 ALL

Citation : 2014 Latest Caselaw 5347 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Santosh Kesarwani & 3 Others vs State Of U.P. & 2 Others on 28 August, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 45044 of 2014
 

 
Petitioner :- Santosh Kesarwani & 3 Others
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Patanjali Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

The petitioners are claiming police protection.

There appears to be a private dispute within within family itself and cases are being registered. There does not appear to be an apparent threat perception and imminent danger to the life of the petitioners so as to warrant exercise of our powers under Article 226 of the Constitution of India. In case there is such apprehension to the petitioners, it is open for the petitioners to apply for protection provided under the Government Order dated 9th May, 2014.

We are not inclined to entertain this writ petition at this stage and it is accordingly dismissed.

Order Date :- 28.8.2014

SKS

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Santosh Kesarwani & 3 Others vs State Of U.P. & 2 Others
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