Smt. Beenu Singh And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 6951 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9640 of 2014
 

 
Petitioner :- Smt. Beenu Singh And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Dr. Manoj Dubey,Roopani Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed by the petitioners Smt. Beenu Singh And Anr. 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 submission made by learned counsel for the petitioners that in the present case no FIR has been lodged, it is directed that in case the petitioners is having any grievance the same may be raised before S.P. Gonda, who shall look into the matter in accordance with law so that injustice may not be done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 24.9.2014

RPD