Aradhana Sharma And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 3303 ALL

Citation : 2014 Latest Caselaw 3303 ALL
Judgement Date : 17 July, 2014

Allahabad High Court

Aradhana Sharma 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. - 3030 of 2013
 

 
Petitioner :- Aradhana Sharma And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Vidya Bhushan 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 not to interfere in their peaceful life.

Consideration the submission made by learned counsel for the petitioners, it is directed that in case the FIR has not been registered and petitioners approach the S.P. Sultanpur, it is directed that S.P. Sultanpur shall look into the matter so that injustice may not be done to the petitoners.

With this direction, this petition is finally disposed of.

Order Date :- 17.7.2014

RPD