- (1.) Leave granted.
(2.) State of Uttar Pradesh has come up in the appeal before us, being aggrieved by the directions issued by the High Court of Judicature at Allahabad that Inspector General of Police (I.G. Police) (Law and Order), State of U.P., Lucknow, to hold the camp sitting at Allahabad for three days (between 10 A.M. to 4 P.M.) and to hold a camp sitting at Police station Dhoomanganj on 7.12.2017; and to hold the camp sitting at police station Khuldabad on 8.12.2017. The Senior Superintendent of Police (SSP), Allahabad has been directed to be present on the aforesaid police stations alongwith I.G. Police ( Law and Order)State of U.P., Lucknow on the aforesaid dates.
(3.) The High Court has noted the law and order situation while issuing the said directions. Certain general observations have been made with respect to various FIRs pending investigation and missing of the children especially young girls, who have been forced into sex racket. Direction No.2 has also been issued that the I.G. Police (Law and Order), State of U.P., Lucknow will be accessible to the general members of the public residing in both the aforesaid police stations on the certain dates mentioned aforesaid. Other directions have been issued of the publication of notice with respect to the sitting of the I.G. Police (Law and Order), State of U.P., Lucknow, on the aforesaid police stations on the certain dates. Other ancillary directions have been issued in paras 2,3,4 and 5 to the I.G. Police (Law and Order), State of U.P., Lucknow.;