Shafaat Ejaz Siddiqui And Others vs State Of U.P. And Others
2017 Latest Caselaw 552 ALL

Citation : 2017 Latest Caselaw 552 ALL
Judgement Date : 12 May, 2017

Allahabad High Court

Shafaat Ejaz Siddiqui And Others vs State Of U.P. And Others on 12 May, 2017

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 79 of 2016
 

 
Applicant :- Shafaat Ejaz Siddiqui And Others
 
Opposite Party :- State Of U.P. And Others
 
Counsel for Applicant :- Kunwar Mukul Rakesh,Kunwar Shushant Prakash
 
Counsel for Opposite Party :- Govt. Advocate,Shiv P Shukla
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. State is directed to seek instruction from Senior Superintendent of Police, Lucknow as to what action been taken by him pursuant to complaint made to him which is annexure No. 2 to this petition.

2. List this matter on 30th May, 2017 for the State to respond as to what action, they have been taken.

3. Learned counsel for respondent no. 2 states that no action nor any FIR has been lodged by Police Personal.

Order Date :- 12.5.2017

Mukesh

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