Allahabad High Court
Pradeep Kumar @ Teetoo Yadav And Others vs State Of U.P. & Others on 6 August, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 46466 of 2010 Petitioner :- Pradeep Kumar @ Teetoo Yadav And Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Satyam Singh,Shiv Nath Singh Respondent Counsel :- C. S. C. Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
By means of the instant writ petition petitioners have prayed for protection of their lives.
For the redressal of their grievance petitioners may approach the S.S.P. Auraiya who shall take steps on the application of the petitioners and pass appropriate order for the security and safety of the petitioner and his family members.
Petitioner is also at liberty to lodge any criminal complaint or file FIR whichever is required under the law to the Police and in case of refusal may make appropriate court of criminal law by way of applications under section 155 or 156 of the Criminal Procedure Code.
It is made clear that in the event of any FIR has been lodged, it will be open for the police authorities to proceed in accordance with law.
With the aforesaid direction the writ petition is disposed of finally.
Order Date :- 6.8.2010 ssm