Anjesh Yadav vs State Of Up And 2 Others
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Allahabad High Court

Anjesh Yadav vs State Of Up And 2 Others on 20 May, 2024

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:90300-DB
 
Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3564 of 2024
 

 
Petitioner :- Anjesh Yadav
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Dinesh Yadav,Mahesh Kumar Yadav,Pradeep Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Siddharth,J.
 

Hon'ble Surendra Singh-I,J.

1. The petition has been filed praying for tracing the father of the petitioner who is missing since 28.07.2023.

2. Counter affidavit has been filed stating that investigation is in progress.

3. The petition is disposed of with the direction that the police shall investigate the matter conclusively and submit a report within a period of 60 days from today. In case, the report is not filed, the petitioner is at liberty to approach the Magistrate concerned for fair investigation in view of the judgment of the Hon'ble Apex Court in the case of Sakiri Vasu Vs. State of U.P. LAWS(SC)-2007-12-69.

Order Date :- 20.5.2024

Pratima

(Surendra Singh-I,J.) (Siddharth,J.)