LALITA KUMARI Vs. GOVERNMENT OF U P

JUDGEMENT

(1.) Exemption allowed.

(2.) Heard learned counsel appearing on behalf of the petitioner.

(3.) The grievance in the present writ petition is that the occurrence had taken place in the month of May and, in that very month, on 11.05.2008, the written report was submitted by the petitioner before the officer in charge of the police station concerned, who sat tight over the matter. Thereafter, when the Superintendent of Police was moved, a first information report (for short "FIR") was registered. Even thereafter, steps were not taken either for apprehending the accused or recovery of the minor girl child.