M.C.Jain, J. - (1.) We have heard Shri Gaurav Kakkar, learned Counsel for the petitioner and Shri Arvind Tripathi, learned A.G.A. for the respondents.
(2.) The petitioner Kali Charan Verma is the father of one Narendra Singh, who allegedly went to Jyotiba Phule Nagar, leaving his house in the morning of 7.11.2000 but did not come back till late night. On enquiry, the petitioner and his daughter-in-law received information from some person of neighbourhood that Narendra Singh was taken in police custody by the police of P.S. Gairaula. Narendra Singh's wife filed Habeas Corpus Petition No. 17257 of 2001 in which the following order was passed on 1.2.2002: Heard Shri Gaurav Kakkar, learned Counsel for the petitioner and learned Standing Counsel. The grievance of the petitioner is that her husband is missing from 7.11.2000 and her apprehension is that he has been taken away by the police of police station Gajraula, District Jyotiba Phule Nagar and possibly killed in a false encounter. Counter affidavit has been filed by the concerned authority stating that they have not taken the petitioner's husband. We dispose of this writ petition with a direction to the S.P. Jyotiba Phule Nagar to get the matter thoroughly investigated and take appropriate action in accordance with law.
(3.) Now through this writ petition, a prayer has been made to issue a writ in the nature of mandamus directing the respondents to produce the petitioner's son Narendra Singh before this Court and to submit a detailed investigation report h connection with the investigation conducted in compliance of this Court's order dated 1.2.2002 (annexure 4 to the writ petition) referred to above. A compensation of Rs. 5 Lacs has also been claimed from the respondents.;