Km. Savita (Minor) vs State Of U.P. Thru Secy. And 5 ...
2016 Latest Caselaw 3900 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 25136 of 2015
 

 
Petitioner :- Km. Savita (Minor)
 
Respondent :- State Of U.P. Thru Secy. And 5 Others
 
Counsel for Petitioner :- Mahendra Nath Pandey
 
Counsel for Respondent :- Govt.Advocate
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner and learned A.G.A for the Sate are present.

The Investigating Officer - Surendra Rao is present in person.

Compliance report has been submitted, which is taken on record.

From the report it can be said that certain efforts are being made, but it seems that no concrete effort has been taken. In the circumstances, the S.S.P. Mainpuri, is directed to take account of the matter and he will submit his affidavit regarding status of the case as well as the efforts made in this regard. He is also directed to monitor the case personally and compliance report regarding that be submitted on the next date of listing.

List this matter on 10th August, 2016.

Order Date :- 05.07.2016.

Vinod.