Mohd.Iliyas vs State Of ...
2014 Latest Caselaw 6335 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7587 of 2014
 

 
Petitioner :- Mohd.Iliyas
 
Respondent :- State Of U.P.Throu.Prin.Secy.(Home) Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- G.P.Mishra
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

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

This petition has been filed by the petitioner Mohd. Iliyas with a prayer that a suitable direction may be issued to authority concerned for ensuring the arrest of the accused respondents and to recover the wife of the petitioner in N.C.R. No. 78 of 2014, P.S. Dhaneypur, District Gonda.

From the perusal of  record it appears that petitioner is first informant of the above mentioned N.C.R. The learned C.J.M. Gonda has passed the order dated 30.7.2014 for doing the investigation of the above mentioned case. 

In such circumstances, we direct that alleged kidnapped woman be recovered as early as possible and after making the recovery the I.O. shall proceed further in accordance with law.

With above observation, this petition is disposed of.

Order Date :- 11.9.2014

RPD