HC grants a week’s time to Petitioner for filing reply in case of missing BHU Student [Read Order]

The Allahabad High Court has granted one week's time to the advocate who appeared on the behalf of the petitioner to file reply to the personal affidavit submitted by Mr. Amit Pathak, Senior Superintendent of Police, Varanasi in connection to the case of a missing BHU student who allegedly disappeared from their custody in February, 2020.

The Division Bench comprising of Justice SK Gupta and Justice Shamim Ahmad has taken the record summited by SSP Varanasi who was present in person, and directed him to be present before the Court in person.

Mr. Saurabh Tiwari, counsel on the behalf of the petitioner, had prayed before the Court to grant the time period of one week to file the reply to submission made by SSP, Varanasi.

Last month, the Allahabad High Court has taken cognizance of a letter petition addressed to the Chief Justice of Allahabad High Court by Advocate Mr. Saurabh Tiwari in connection to the case of a missing BHU student who allegedly disappeared from their custody in February, this year.

On the last date of hearing the Court has asked the state respondent for the submission of complete statements of facts in the form of the counter affidavit. To fulfil the direction of the Court the Circle officer, Varanasi has filed an affidavit which disclosed all the steps taken by the police in the present matter.

“Let the Photostat copies of the aforementioned entire documents, which were placed by the A.G.A. on the earlier date in a sealed cover, may be supplied to Mr. Saurabh Tiwari forthwith for perusal” directed the Court.

The Court has listed the matter for next hearing on 22^nd September, 2020.

Case details:

Case: - PUBLIC INTEREST LITIGATION (PIL) No. - 819 of 2020

Petitioner: - Saurabh Tiwari

Respondent: - State of U.P.

Counsel for Petitioner: - In Person

Counsel for Respondent: - C.S.C.

Quorum: Justice SK Gupta and Justice Shamim Ahmad

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