Lakhan vs State Of U.P.Thr.Prin.Secy.Home ...
2013 Latest Caselaw 1401 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 
Case :- MISC. BENCH No. - 3477 of 2013
 
Petitioner :- Lakhan
 
Respondent :- State Of U.P.Thr.Prin.Secy.Home Civil Sectt.U.P.Lko.& Others
 
Petitioner Counsel :- Lalji Prasad Shukla-Ii
 
Respondent Counsel :- Govt. Advocate
 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate.

Petitioner, who happens to be father of complainant of NCR no.52/2013 under sections  323,504,506 I.P.C. police station Manpur, district Sitapur has approached this Court,  by means of this petition, with the prayer to the effect that his daughter, who is married to the accused Mahesh, has been made captive by her husband and family members  in their house and she may be released.

Petitioner has preferred a representation to the the Superintendent of Police, Sitapur, on 15.4.13, a copy of which has been annexed as Annexure 2 to the writ petition but to no avail. Learned counsel for the petitioner submits that the petitioner confines the prayer made in the petition to the extent that a direction may be issued to Superintendent of Police, Sitapur to dispose of the representation so preferred by him.

Since the prayer so made is innocuous in nature, we direct the Superintendent of Police, Sitapur to consider and dispose of the representation so preferred by the petitioner dated 15.4.13(annexure 2) by a speaking and reasoned order within  two weeks form the date of production of a copy of this order along with a copy of the said representation before the Superintendent of Police, Sitapur.

Subject to above observations/directions, the writ petition is finally disposed of.

Order Date :- 26.4.2013

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