Smt. Neelam Devi And Another vs State Of U.P. Thru. Prin. Secy. ...
2016 Latest Caselaw 4586 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 17197 of 2016
 

 
Petitioner :- Smt. Neelam Devi And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. And Ors.
 
Counsel for Petitioner :- Hom Narayan Awasthi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ravindra Nath Mishra-II,J.

(Oral)

1. This petition seeks issuance of a writ in the nature of Mandamus directing respondents not to harass the petitioners and not to interfere in peaceful married life of the petitioners.

2. It has been pleaded that petitioners got married against the wishes of respondent No.4. Under the circumstances, respondent No.4 through police personnel is harassing the petitioners.

3. Learned counsel appearing for the respondents-State has given statement on behalf of the police agency that unless criminal proceedings are initiated, the petitioners will not be approached by the police agency.

4. Considering the above noted statement given on behalf of the police agency, learned counsel appearing for the petitioners states that let this petition be disposed of.

5. The petition is disposed of.

Order Date :- 27.7.2016

MVS Chauhan/-