Smt. Priyanka Singh & Anr. vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 3295 ALL

Citation : 2014 Latest Caselaw 3295 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Smt. Priyanka Singh & Anr. vs State Of U.P., Thru. Prin. Secy., ... 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. - 6070 of 2014
 

 
Petitioner :- Smt. Priyanka Singh & Anr.
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 2 Others
 
Counsel for Petitioner :- Shishir Pradhan
 
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 not to interfere in the peaceful living of the petitioners.

Considering the facts that in the present case no FIR has been registered, it is directed that in case the petitioners appear before the S.S.P. Lucknow, who shall ensure from District Sonbhadra and Ghazipur with regard to the lodging of the FIR, in case no FIR has been lodged in this matter, he shall provide the protection to the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 17.7.2014

RPD