Raghvendra Singh And Another vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1494 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 
Case :- MISC. BENCH No. - 19845 of 2018
 
Petitioner :- Raghvendra Singh And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Dept. And Others
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ajay Pratap Singh, learned counsel for the petitioners as well as the learned Standing Counsel for the State-respondents.

The petitioner vide para-8 of the writ petition has submitted that the Chauki Incharge of Police Chauki-Kaushal Puri, Police Station-Gomti Nagar is interfering in the private dispute. He has specifically made Sri Arvind Kumar Pandey, Chowki Incharge-Kaushal Puri, Police Station-Gomti Nagar, Lucknow as opposite party No.6 in the writ petition.

Let the learned Standing Counsel seek complete instructions in the matter.

List in the next week as fresh.

Order Date :- 12.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Shabihul Hasnain,J.]