Smt. Baby vs State Of U.P. And 3 Others
2017 Latest Caselaw 5532 ALL

Citation : 2017 Latest Caselaw 5532 ALL
Judgement Date : 13 October, 2017

Allahabad High Court

Smt. Baby vs State Of U.P. And 3 Others on 13 October, 2017

Bench: Vipin Sinha, J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22413 of 2017
 

 
Petitioner :- Smt. Baby
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- P.K. Singh,Suraj Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Hon'ble J.J. Munir,J.

Heard learned counsel for the petitioner.

Learned A.G.A. has accepted notice on behalf of respondent nos. 1 to 3.

Issue notice to respondent no. 4, returnable at an early date. Steps to be taken within three weeks.

It has been submitted that in spite of the FIR being lodged on 6.4.2017 with regard to the missing of the minor girl, namely, Sandhya Bharti, the police authority is not recovering the minor girl.

Learned A.G.A. prays for and is granted two weeks' time to seek instruction.

List on 7.11.2017 at the top of the list.

Order Date :- 13.10.2017

Anand

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