- (1.) BY the Court.— Heard Shri Amit Kumar Singh, learned counsel for the petitioner, Shri Pradeep Kumar Shukla, learned counsel for respondent No. 6, Juber All, the brother of the petitioner and learned Additional Government Advocate. Km. Ajra Khan has been produced before this Court today in pursuance of our order dated 9.7.2009.
(2.) BY means of this writ petition the petitioner has challenged an order dated 9.4.2009 passed by the Sub Divisional Magistrate, Patiali, Kashiram Nagar whereby she was sent to the Nari Niketan, Kanpur Nagar. This case was initiated on a report of the LIU, district Kanshiram Nagar dated 5.3.2009 which noted that Km. Ajra Khan had disappeared from her home and her family members were alleging that Rajdeep Pandey and others had taken her away. The LIU report further mentioned that although there was no report at any police station, but as there were rumours of some entanglement of Km. Ajra Khan with Rajdeep Pandey, the matter had acquired communal overtones in Kasba Sidhpura.
(3.) AJRA was produced before the SDM on 9.4.2009, along with a report of the S.O., P.S. Siddhpura. In the report, it was stated that Km. Ajra Khan had herself contacted the police station and pointed out that she had done her M.A. and she was major, her date of birth being 10.5.1982. As her family members were ill treating her she wanted to live independently and to earn her own livelihood. She denied any relationship with Rajdeep. She also made some allegation against her brother Zubair Ali and stated she was not willing to go to her house and that Rajdeep should not be harassed on that count.;