Afzaal Ahmad & 2 Others vs State Of U.P. Thru. Prin. Secy., ...
2014 Latest Caselaw 5348 ALL

Citation : 2014 Latest Caselaw 5348 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Afzaal Ahmad & 2 Others vs State Of U.P. Thru. Prin. Secy., ... on 28 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 8119 of 2014
 

 
Petitioner :- Afzaal Ahmad & 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy., Home & 4 Others
 
Counsel for Petitioner :- Farooq Ahmad
 
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 Afzaal Ahmad & 2 Others with a prayer that a suitable direction may be issued to the local police not to disturb and has the petitioners and his family members.

Considering the facts and circumstances of the case, it is directed that in case he is having any grievance, the same may be raised before S.S.P. Lucknow who shall look into the matter so that injustice may not be done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 28.8.2014

RPD