Shashi Kant Jaiswal vs State Of U.P. Thru. Secy. Home And ...
2017 Latest Caselaw 934 ALL

Citation : 2017 Latest Caselaw 934 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Shashi Kant Jaiswal vs State Of U.P. Thru. Secy. Home And ... on 19 May, 2017

Bench: Ajai Lamba, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 10999 of 2017
 

 
Petitioner :- Shashi Kant Jaiswal
 
Respondent :- State Of U.P. Thru. Secy. Home And Ors
 
Counsel for Petitioner :- Riyaz Ahmad
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. This petition seeks issuance of a writ in the nature of Mandamus directing respondents to provide police protection against criminal and Gundas elements, to the sister of the petitioner.

2. We find that no document has been placed on record which would indicate that the petitioner or his sister is a victim of any offence or a witness who is required to depose in a sensitive case.

3.Considering the totality of facts and circumstances of the case we are unable to issue a writ to provide personal protection to the sister of the petitioner.

4. Dismissed.

Order Date :- 19.5.2017

Pachhere/-