HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 54 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19191 of 2010 Petitioner :- Guddu @ Shaym Lal Singh Respondent :- State Of U.P. Petitioner Counsel :- Ramanuj Tripathi,O.P.Shukla,Sriprakash Dwivedi Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Sri K. Satya Narayana, Superintendent of Police, Mirzapur and Sri Radhey Shyam Rai, Investigating Officer of this Case are present in Court today, but it is most unfortunate that the kidnapped girl has yet not been recovered.
The team constituted by Superintendent of Police, Mirzapur do not give any positive result.
The Superintendent of Police, Mirzapur states that a new team would be constituted.
Accordingly, it is directed that the Superintendent of Police, Mirzapur must constitute a new team and shall take appropriate action against those officials who are investigating the present case so that the kidnapped girl is recovered.
Learned A.G.A. prays for and is granted three weeks' time for recovery of the kidnapped girl.
List on 18th April, 2011.
On that date the I.O. shall appear in person.
Order Date :- 18.3.2011 Naresh