UDAY UMESH LALIT, J. - (1.) Leave granted.
(2.) This appeal arises out of order dated 07.11.2019 passed by the High Court[1] in Criminal Miscellaneous Application No.39538 of 2019. [1] High Court of Judicature at Allahabad
(3.) On 25.08.2019, the father of the Appellant lodged a Complaint with Police Station Kotwali, District Shahjahanpur that he had seen a video of the Appellant on her Facebook account alleging that Respondent No.2 and some others had sexually exploited the Appellant and many other girls; that the Appellant was not contactable; that he was apprehending danger to the Appellant; and that prompt action be taken in the matter.;