HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- MISC. BENCH No. - 4862 of 2015 Petitioner :- Ram Shankar Pal Respondent :- State Of U.P Thru Principal Secy., Home Deptt., And Ors. Counsel for Petitioner :- Mohammad Babar Khan Counsel for Respondent :- Govt. Advocate Hon'ble Shabihul Hasnain,J.
Hon'ble Shashi Kant,J.
Heard Sri Mohammad Babar Khan, learned counsel for the petitioner as well as learned A.G.A. for the State of U.P.
This petition has been filed for seeking a writ of Mandamus to command the opposite parties to carry out the investigation of F.I.R. No. 216 of 2015, under Sections 363 and 366 I.P.C.
It is submitted that no action has been taken till date and the girl has not been recovered as yet. Before passing day creates danger in the life of the missing girl. No urgency has been shown by the police. This attitude will bring irreparable loss to the petitioner.
Let Superintendent of Police, Hardoi file a personal affidavit bringing the details of investigation and its progress.
List this matter in the 2nd week of July, 2015.
Order Date :- 5.6.2015 Monika