Vijay And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 5349 ALL

Citation : 2014 Latest Caselaw 5349 ALL
Judgement Date : 28 August, 2014

Allahabad High Court

Vijay And Anr. vs The State Of U.P Thru Secy., Home ... 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. - 8163 of 2014
 

 
Petitioner :- Vijay And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Mukesh Kumar Tewari
 
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 with a prayer that not to interfere in the peaceful living the petitioners.

From the perusal of the record it appears that in the present case no FIR has been registered, it is directed that in case he is having any grievance, the same may be raised before S.P. Barabanki who shall look into the matter so that injustice may not be done with the petitioner.

With this direction, this petition is finally disposed of.

Order Date :- 28.8.2014

RPD