Smt. Soni Pal And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 7158 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9847 of 2014
 

 
Petitioner :- Smt. Soni Pal And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- R.C Rastogi
 
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. Soni Pal 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 fact that in the present case no FIR has been lodged, it is directed that in case the petitioners approaches the S.P. Lucknow with regard the grievance, the same shall be considered ascertaining the fact that any FIR has been  lodged in district Unnao in this regard and shall pass appropriate order so that injustice may not be done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 26.9.2014

RPD