SUALIHA Vs. STATE OF U P

JUDGEMENT

(1.) We have heard both the sides in Chambers and the petitioner- Smt. Sualiha, is before us.

(2.) The petitioner- Smt. Sualiha seeks a direction to the Chief Judicial Magistrate, Saharanpur for recording her statement under Section 164 Criminal Procedure Code and for that purpose, seeks a direction to the Deputy Inspector General of Police, Allahabad for giving proper protection to the petitioner for the above purposes. What in effect, appears to us from the above is that the petitioner wants police protection for going to Saharanpur so that she may get her statement under Section 164 Criminal Procedure Code recorded by the Chief Judicial Magistrate, Saharanpur.

(3.) The case is under Sections 364-A and 506 Indian Penal Code vide Case Crime No. 3 of 2012 instituted by police station Mahila Thana, District Saharanpur and the allegation is that one Vivek Singh after having played a trick had called the petitioner to his office. She went to the office of Vivek Singh, but she did not return. Initially, a missing report was lodged, but subsequently a full fledged F.I.R.was got lodged by the father of the petitioner with the allegation that the above named Vivek Singh and his father had abducted the petitioner and when he contacted them, they assured him that the petitioner will return back within 24 hours.