SALAM Vs. STATE OF U P

JUDGEMENT

(1.) S. K. Agarwal, J. Heard learned Counsel for the applicant and learned A. G. A.

(2.) IT is contended by the learned Counsel for the applicant that this ap plicant was lifted his house by the police of P. S. Dakshin, District Firozabad, on 20-2-2001. Telegrams were sent to the Senior Officers and the Human Rights Commis sion on that very day in this connection. Repeated telegrams on 21st, 22nd and 23rd February, 2001 were sent by the rela tions of the applicant. On 24-2-2001 an application was moved in the Court of Chief Judicial Magistrate on which a report was called from the police of P. S. Dakshin. On 26-2-2001 a report was sub mitted from P. S. Dakshin that no person by name Salam is in their custody, whereas the record shows that the applicant was taken into custody at 9. 00 p. m. on 25-2- 2001 by the police of same police station under Section 25 of the Arms Act for pos sessing a knife unlawfully. These cir cumstances warrant a clarification from S. H. O. , P. S. Dakshin. He is required to file an affidavit clarifying these circumstances. The affidavit must be filed within a week.

(3.) IN the circumstances, let this ap plicant, involved in case Crime No. 46 of 2001 under Sections 457/380/411 I. P. C. , P. S. South (Dakshin), District Firozabad, be enlarged on 7 days' parole for par ticipation in the marriage on furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate, Firozabad. The applicant immediately on expiry of 7 days, will surrender. Seven days period shall be counted from the date of his release. .