Smt. Afsana & Another vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 2463 ALL

Citation : 2014 Latest Caselaw 2463 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Smt. Afsana & Another vs State Of U.P. Thru. Its Prin. Secy. ... on 3 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 5562 of 2014
 

 
Petitioner :- Smt. Afsana & Another
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Home Deptt. & Ors.
 
Counsel for Petitioner :- Syed Shabih Haider
 
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 Smt. Afsana & Another with a prayer that a suitable direction may be issued to the authority concerned not to interfere in the peaceful living of the petitioners and their family members may not be harassed.

Considering the facts, it is directed that in this case no FIR has been registered, it is directed that in case the petitioners appear before the S.S.P. Bahraich with regard to to their grievance, the same shall be considered, so that injustice may not be done to any of the party.

Accordingly this petition is disposed of.

Order Date :- 3.7.2014

RPD