KUMARI AJRA KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Shri Amit Kumar Singh, learned counsel for the petitioner, Shri Pradeep Kumar Shukla, learned counsel for respondent No.6, Juber Ali, the brother of the petitioner and learned Additional Government Advocate. Km. Ajra Khan has been produced before this Court today in pursuance of our order dated 09.07.2009.

(2.) By means of this writ petition the petitioner has challenged an order dated 09.04.2009 passed by the Sub Divisional Magistrate, Patiali, Kashiram Nagar whereby she was sent to the Nari Niketan, Kanpur Nagar.

(3.) This case was initiated on a report of the LIU, district Kanshiram Nagar dated 05.03.2009 which noted that Km. Ajra Khan had disappeared from her home and her family members were alleging that Rajdeep Pandey and others had taken her away. The LIU report further mentioned that although there was no report at any police station, but as there were rumours of some entanglement of Km. Ajra Khan with Rajdeep Pandey, the matter had acquired communal overtones in Kasba Sidhpura.