Ruhi Naqvi vs State Of U.P. & 4 Others
2014 Latest Caselaw 7681 ALL

Citation : 2014 Latest Caselaw 7681 ALL
Judgement Date : 17 October, 2014

Allahabad High Court

Ruhi Naqvi vs State Of U.P. & 4 Others on 17 October, 2014

Bench: Ravindra Singh, Mohd. Tahir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 18929 of 2014
 

 
Petitioner :- Ruhi Naqvi
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Shahab Uddin
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Mohd. Tahir,J.

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

This petition has been filed by the petitioner Ruhi Naqvi with a prayer that a suitable direction may be issued to the respondents police authority to investigate the matter and to recover the abducted girl Ravina Naqvi and procure the arrest of accused persons in accordance with law.

From the perusal of record it reveals that no FIR has been lodged, in such a circumstance, the prayer sought may not be granted.

However, it is directed that in case the petitioner moves application under section 156 ( 3) Cr.P.C., the same shall be heard and disposed of in accordance with law.

With the above direction, this writ petition is finally disposed of.

Order Date :- 17.10.2014