- (1.) Heard Sri Mohd. Imran Khan, learned counsel for the petitioner, Sri G.P.Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) Learned counsel for the petitioner submits that the petitioner is wife of the victim and her husband has been abducted by respondent no.4, against whom an FIR was lodged by Devar of the petitioner but her husband has not yet been recovered, hence, she has filed the present petition with a prayer directing the respondent no.3 to recover her husband by arresting the named accused persons of case crime No.125 of 2018, under Section 364 I.P.C., P.S. Kydganj, District Allahabad.
(3.) Learned AGA is directed to seek instructions in the matter. The S.S.P., Allahabad shall also file his personal affidavit in the matter.;