Ram Naresh vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 7228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9852 of 2014
 

 
Petitioner :- Ram Naresh
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Srees Kumar Srivastava
 
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 Ram Naresh with a prayer that a suitable direction may be issued to the authority concerned to take immediate steps for recovering the abducted minor daughter  and to take action against the accused person in FIR of case crime no.  885 of 2010 under sections 363, 366 IPC, P.S. Safipur, District Unnao.

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 the petitioner approaches the S.P. Unnao for recovering the daughter the S.P. Unnao shall look into the matter  and ensure the recovery of alleged kidnapped girl and shall  also take steps against the accused persons.

With this direction, this petition is finally disposed of.

Order Date :- 26.9.2014

RPD