ANKITA MISHRA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mohammad Khalid, learned counsel for the petitioners, Shri Pankaj Kumar Rai, learned Standing Counsel. None appear on behalf of respondent no.4.

(2.) Though there was a specific direction of the Court for personal presence of petitioners before the Court today but it is informed by learned counsel for the petitioners that today in connivance with respondent no.4 more than 20 miscreants have surrounded his chambers and forcefully abducted petitioner no.1- Smt. Ankita Mishra from his chamber.

(3.) Under the circumstances, petitioners could not appear before the Court today.