Guddu @ Shaym Lal Singh vs State Of U.P.
2012 Latest Caselaw 555 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
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.

Heard the learned counsel for the applicant and the learned A.G.A.

Sri Banshidhar Misra, C.O. Sadar, Mirzapur is present in the court. The alleged kidnapped girl Km. Geeta @ Ritu aged about 12-13 years, who was a student of class VI could not be recovered by the police. It is a very serious matter, but proper efforts have not be made by the Police of district Mirzapur. For this purpose many orders were passed by this court for ensuring the recovery of the alleged kidnapped girl. In such a situation, it is directed that S.P. Mirzapur and the C.O. Sadar Mirzapur shall apper in person before this court on 4.5.2012 to explain as to why the alleged kidnapped girl has not been recovered.

List on 4.5.2012.

Let a copy of this order may be supplied to the learned A.G.A. for compliance.

Order Date :- 20.4.2012

N.A.