Allahabad High Court
Shafaat Ejaz Siddiqui And Others vs State Of U.P. And Others on 12 May, 2017
Author: Kaushal Jayendra Thaker
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