Tabassum And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 2469 ALL

Citation : 2014 Latest Caselaw 2469 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Tabassum And Anr. vs The State Of U.P Thru Principal ... 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. - 5588 of 2014
 

 
Petitioner :- Tabassum And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Amit Awasthi,Amar Jit Singh Bisen
 
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 Tabassum And Anr. with a prayer that suitable direction may be issued to the authority concerned to provide proper protection and security to the life and liberty of the petitioners.

Considering the facts, 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 in accordance with law.

Accordingly this petition is disposed of.

Order Date :- 3.7.2014

RPD