Desh Raj Sharma vs State Of U.P.Throu Prin.Secy. ...
2014 Latest Caselaw 3201 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Recall Application No. 76385 of 2013
 
IN
 

 
Case :- MISC. BENCH No. - 9398 of 2012
 

 
Petitioner :- Desh Raj Sharma
 
Respondent :- State Of U.P.Throu Prin.Secy. Home Civil Sectt.Lko.& Ors.
 
Counsel for Petitioner :- Vivek Pandey,D.P.Gupta,Ramendra Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

Sufficient cause has been shown by learned counsel for the petitioner for recalling the order dated 24.7.2013, therefore, the order dated 24.7.2013 is recalled.

The petition be restored to its original number.

Accordingly this application is allowed.

Order Date :- 15.7.2014

RPD/Recall Application

Case :- MISC. BENCH No. - 9398 of 2012

Petitioner :- Desh Raj Sharma

Respondent :- State Of U.P.Throu Prin.Secy. Home Civil Sectt.Lko.& Ors.

Counsel for Petitioner :- Vivek Pandey,D.P.Gupta,Ramendra Mishra

Counsel for Respondent :- G.A.

Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed with a prayer that a suitable direction may be issued to the police authority concerned to recover the alleged kidnapped girl in case crime No. 285 of 2011 under sections 363, 366 IPC, P.S. Kotwali, District Sitapur.

Considering the submission made by learned counsel for the petitioner that in the present case charge sheet has been submitted and both the accused persons have been released on bail but the alleged kidnapped girl Sangeeta has not been recovered. It is very serious matter, therefore, we are directing the S.P. Sitapur to ensure the recovery of the alleged kidnapped girl preferably withina period of four months from today. In case the alleged kidnapped girl is not recovered, it shall be open to the petitoner to move a fresh petition.

Accordingly this petition is is disposed of.

Order Date :- 15.7.2014

RPD/W.P.