Smt. Jyoti And Anr. vs State Of U.P. And 3 Others
2015 Latest Caselaw 2251 ALL

Citation : 2015 Latest Caselaw 2251 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Smt. Jyoti And Anr. vs State Of U.P. And 3 Others on 10 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL No. - 633 of 2015
 

 
Appellant :- Smt. Jyoti And Anr.
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Akhilendra Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

There are absolutely no pleadings, which could have required the Hon'ble Single Judge to interfere in writ jurisdiction in respect of the grievance that the appellant no.1 is being harassed by the private respondents because of his marriage with appellant no.2.

We find no illegality in the order of Hon'ble Single Judge specifically in view of the pleadings.

The appeal is accordingly dismissed.

Order Date :- 10.9.2015

Ashish Pd.

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