Manoj Misra, J. - (1.) This matter has been placed before us as a duly numbered writ petition on nomination by the Chief Justice pursuant to the order dated 02.09.2019 passed by the Apex Court in Suo Motu Writ (Crl.) No. 2 of 2019 requesting the Chief Justice of this Court to constitute a Bench to monitor the investigation of the two FIRs, namely, FIR No. 0445, dated 27.08.2019, and FIR No. 0442, dated 25.08.2019, both at P.S. Kotwali, District Shajahanpur, and to pass appropriate orders, if required, with reference to protection to the parents and family members of the victim-girl (herein after referred to as 'Miss A') on assessment of the threat perception.
(2.) Background FACTS GIVING RISE TO THESE PROCEEDINGS:
(3.) A brief narration of the facts giving rise to these proceedings would be apposite.;