The Allahabad High Court took suo moto cognizance 'In Re A Case Looking For Justice,' considering the light of those who are not able to find their children.
“Let a copy of the letter dated 01.03.2021 along with annexure be served on Additional Government Advocate during the course of day. List in the week commencing 26.04.2021, as fresh to enable the State to file response and the status report.”
The above order has been passed by Allahabad High Court while dealing with a Public Interest Litigation where in the court has taken suo moto cognizance of plight of a couple namely Narendra Singh and Najma., who were released from imprisonment 5 years after battling a false charge of murder of a five year old boy, not able to find their two children who were sent to protection home.
The Division Bench comprised of Justices Sanjay Yadav and Jayant Banerji has issued notice to the State Government, asking the Additional Government Advocate to file a response an the status report by the next date i.e. 26 th April 2021.
As per the report when Narendra Singh and Najma were arrested, their children were sent to a protection home but now the couple has been unable to find their children and has registered a complaint pertaining to this matter to the concerned SSP.
The present matter has been listed on 26 th April, 2021 by the court for next hearing.
Case Details
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 581 of 2021
Petitioner :- In Re A Case Looking For Justice
Respondent :- State of U.P.
Counsel for Petitioner :- Suo Motu
Counsel for Respondent :- C.S.C.
Bench: Justices Sanjay Yadav and Justice JayaBanerji
Read Order @LatestLaws.com
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