Court No. - 7
Case :- MISC. BENCH No. - 2868 of 2015
Petitioner :- Hari Prasad Gupta Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors. Counsel for Petitioner :- Ganga Singh Counsel for Respondent :- Govt. Advocate
Hon'ble Ajai Lamba,J. Hon'ble Akhtar Husain Khan,J.
(Oral)
1. Complainant has approached this Court with the plea that his daughter went missing on 11th March, 2015. The crime was reported on 16th March, 2015 under Case Crime No. 92 of 2015, under Section 364 IPC., police station Hasanganj, district Lucknow.
2. Contention of learned counsel for the petitioner is that initially the daughter of the petitioner was missing. Subsequently, some information was gathered to indicate involvement of respondents no. 5 to 10 in commission of the offence. The said information was also given to the investigating officer. Till date no effective action has been taken.
3. Senior Superintendent of Police, Lucknow is directed to look into the matter and ensure that investigation of the case is entrusted with an officer who investigates the case effectively and fairly.
4. Let copy of the order be conveyed to the Senior Superintendent of Police, Lucknow by tomorrow by Sri Rajendra Kumar Dwivedi, learned counsel appearing for respondent State.
5. With above directions, the petition is disposed of.
6. We trust that the Senior Superintendent of Police, Lucknow shall take the matter seriously and issue orders in spirit of directions of this Court.
Order Date :- 9.4.2015 anb
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