REGENT COMPUTRONICS PVT. LTD.

Akanksha Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PRIYAPREET KAUR AND OTHERS VS. STATE OF PUNJAB AND OTHERS [REFERRED TO]
GIAN DEVI VS. SUPERINTENDENT NARI NIKETAN DELHI [REFERRED TO]
MUNICIPAL COMMITTEE AMRITSAR VS. HAZARA SINGH [REFERRED TO]
BADRI PRASAD VS. DEPUTY DIRECTOR OF CONSOLIDATION [REFERRED TO]
STATE OF PUNJAB VS. GURDIAL SINGH [REFERRED TO]
DIRECTOR OF SETTLEMENTS A P VS. M R APPARAO [REFERRED TO]
K K BHALLA VS. STATE OF M P [REFERRED TO]
LATA SINGH VS. STATE OF U P [REFERRED TO]
DIVISIONAL MANAGER ARAVALI GOLF CLUB VS. CHANDER HASS [REFERRED TO]
TULSA VS. DURGHATIYA [REFERRED TO]
S KHUSHBOO VS. KANNIAMMAL [REFERRED TO]
D VELUSAMY VS. D PATCHAIAMMAL [REFERRED TO]
BHAGWAN DASS VS. STATE NCT OF DELHI [REFERRED TO]
UMMU SABEENA VS. STATE OF KERALA [REFERRED TO]
PAYAL SHARMA VS. SUPERINTENDENT NARI NIKETAN KALINDRI VIHAR AGRA [REFERRED TO]
DEEPIKA VS. STATE OF U.P. [REFERRED TO]
INDRA SARMA VS. V.K.V.SARMA [REFERRED TO]
DHANNULAL AND ORS. VS. GANESHRAM AND ORS. [REFERRED TO]
SHANTI FRAGRANCES VS. UNION OF INDIA AND ORS [REFERRED TO]
SONI GERRY VS. GERRY DOUGLAS [REFERRED TO]
COMMON CAUSE (A REGD. SOCIETY) VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
SHAFIN JAHAN VS. ASOKAN K.M. & ORS. [REFERRED TO]
NANDAKUMAR & ANR. VS. STATE OF KERALA & ORS. [REFERRED TO]
KAMINI DEVI AND ORS. VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Swetashwa Agarwal, learned Senior Counsel, appeared as Amicus Curiae and assisted by Sri Subir Lal, Shri Sausthav Guha, Sri Dhanraj Singh Yadav, Sri Ajay Kumar and Sri Abhay Kumar Shukla, learned counsels appearing on behalf of the petitioners and Sri Yogesh Kumar, Sri Pramit Kumar Pal and Sri Suresh Babu, learned Standing Counsels for the State of U.P., in all the writ petitions.

(2.) By means of the present writ petition, the petitioners have prayed for a writ in the nature of mandamus directing the respondents not to interfere in their peaceful life and also for a direction to provide protection.

(3.) A large number of petitions are being filed in this Court wherein the petitioners have decided to stay together in a live-in relationship and they claimed that they have an apprehension of life threat from the private respondents and the Police of concerned Districts have been approached by them, but no heed was paid, therefore, they have approached this Court by way of filing these writ petitions. In all the writ petitions, the petitioners have prayed that the Police of their District be directed to provide protection from private respondents as well as other family members/relatives/associates of the private respondents from causing any harm to the petitioners.

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AKANKSHA Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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