LAWS(ALL)-2019-7-419

SANDEEP Vs. STATE OF U.P.

Decided On July 25, 2019
SANDEEP Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned A.G.A. for the respondents 1 to 4; and perused the record.

(2.) This habeas corpus petition has been filed for a direction in the nature of writ of habeas corpus requiring the respondent no.4 to produce the corpus in Court and to set her at liberty.

(3.) A perusal of the record would reveal that the corpus Rekha is victim of a crime which was reported by her mother at P.S. Kanth, District Shahjahanpur on 19.04.2019 and was registered as Case Crime No.234 of 2019, under Sections, 363, 366 IPC against Sandeep (petitioner no.1) and one Brijesh. In the first information report, it was alleged that the corpus, minor daughter of the informant, who is aged 15 years, has been enticed away by the accused persons.