Mohd. Tahir And Anr. vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 6994 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9661 of 2014
 

 
Petitioner :- Mohd. Tahir And Anr.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Gufran Siddiqui
 
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 Mohd. Tahir And Anr. with a prayer that a suitable direction may be issued to the authority concerned for not to creating the hindrance in peace fully enjoying the marriage life.

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 approach the S.P. Faizabad with regard to their grievances, the same shall be considered  ascertaining the fact whether any FIR has been lodged in district Sultanpur and shall pass appropriate orders 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