Vijai Pal Singh vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 7204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9850 of 2014
 

 
Petitioner :- Vijai Pal Singh
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- G.S Pandey,Poonam Singh
 
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 Vijai Pal Singh with a prayer that a suitable direction may be issued to the authority concerned for ensuring the fair investigation  and to arrest of the accused persons and make the recovery of the alleged kidnapped girl.

From the perusal of the record it appears that the petitioner is first informant of the above mentioned case, it is directed that in case he is having any grievance  the same may be raised before S.P. Sitapur who shall look into the matter and shall ensure the fair investigation of the above mentioned case, in the case alleged kidnapped girl has not been recovered, the same shall be recovered expeditiously without any fail.

With this direction, this petition is finally disposed of.

Order Date :- 26.9.2014

RPD