- (1.) We have heard the learned counsel for the petitioner and learned AGA for respondents no. 1 to 3 and perused the petition and its enclosures.
(2.) The petitioner has invoked the extra ordinary jurisdiction of the Court under Article 226 of Indian Constitution to seek the following reliefs: i) A writ, order or direction in the nature of Mandamus directing the respondents 2 and 3 to recover the respondent no. 8 from the custody of the respondents 4 and 7 forthwith and to take suitable action in accordance with law; ii) A writ, order or direction in the nature of Mandamus directing the respondent 2 and 3 to take action in accordance with law in pursuant to the FIR dated 17.5.2014 registered as Case Crime no. 395 of 2014 u/s 363, 366 IPC P. S. Tajganj District-Agra and to ensure fair and proper investigation. iii) Any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case."
(3.) Learned AGA has raised question about the maintainability of the petition.;