TASLIMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner/ applicant and Sri Jayant Singh Tomar, learned A.G.A. for the State.

(2.) The present petition has been filed for quashing of the impugned order dtd. 7/2/2020 passed by the learned 5th Civil Judge (J.D.) / Judicial Magistrate, Gonda on application under Sec. 156 (3) Cr.P.C. and the same has been treated as complaint case and also prayed to direct the opposite party no.3 to lodged the first information report and investigate the matter and recover the daughter of the petitioner, who is missing since 2/11/2019.

(3.) This Court time to time passed the order for apprising the Court regarding investigation conducted by the police after lodging of the F.I.R. In compliance of the order passed, counter affidavit/ supplementary counter affidavit, reply to the rejoinder affidavits have been filed in the present case bringing on record the investigation and the efforts made for searching the daughter of the petitioner which is not traceable yet.