Kumari Jyoti Through Her Father ... vs State Of U.P.Throu Secy.Deptt.Of ...
2013 Latest Caselaw 1516 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- HABEAS CORPUS No. - 149 of 2013
 

 
Petitioner :- Kumari Jyoti Through Her Father Rajesh Kumar Shastri
 
Respondent :- State Of U.P.Throu Secy.Deptt.Of Home Civil Sectt.Lko.& Ors.
 
Petitioner Counsel :- Virendra Mishra
 
Respondent Counsel :- Govt.Advocate
 
Hon'ble Ajai Lamba,J. 

1. Before proceeding further in this petition for issuance of a writ in the nature of habeas corpus, it would be appropriate to seek a report from the Station House Officer, P.S. Maharaj Ganj, District Raebareli, in context of the progress made during investigation in Case Crime No.294 of 2013 under Sections 363/366 I.P.C., P.S. Maharajganj, District Rae Bareli.

2. Sri Faisal Ahmad Khan, learned Government Advocate, is directed to seek instructions, positively by the next date of hearing.

3. List on 10.5.2013,

4. Let the investigating officer also appear in court indicating progress in investigation for recovery of the alleged detenue Kumari Jyoti.

Order Date :- 30.4.2013

A.Nigam