Smt. Saumya Tiwari And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3280 ALL

Citation : 2014 Latest Caselaw 3280 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Smt. Saumya Tiwari And Anr. vs The State Of U.P Thru Principal ... on 17 July, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6074 of 2014
 

 
Petitioner :- Smt. Saumya Tiwari And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Sanjeev Pandey
 
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 with a prayer that a suitable direction may be issued to the authority concerned for not to interfere in the peaceful life of the petitioners.

Considering the submission made by learned counsel for the petitioners that in the present case no FIR has been registered, it is directed that in case the petitioners appear before the S.P. Hardoi with regard to his grievance, the same shall be looked by the S.P. concerned so that injustice may not be done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 17.7.2014

RPD