Sushila vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 2548 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 10744 of 2013
 

 
Petitioner :- Sushila
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Counsel for Petitioner :- Suresh Chandra Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioner with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation of case crime No. 91 of 2013, under section 364 IPC, P.S. Indira Nagar, District Lucknow and to make the recovery of alleged kidnapped person.

Considering the submission made by learned counsel for the petitioner that in the present case the alleged kidnapped person has not been recovered and the police is not taking any interest for making the recovery of the alleged kidnapped person, it is directed that S.S.P. Lucknow shall look into the matter personally and shall ensure the recovery of alleged kidnapped person. In case the S.S.P. Lucknow does not take any interest, it is open to the petitioner to move a fresh petition before this court.

With this direction, this petition is finally disposed of.

Order Date :- 4.7.2014

RPD