Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRL.) NO.16 OF 2013
SALMA & ANR. ... PETITIONER(S)
VS.
STATE OF U.P. & ORS. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. After hearing the learned counsel for the
petitioners and perusing the record, we note the fact that
four First Information Reports have been filed by the
petitioners.
JUDGMENT
2. It has been submitted by the learned counsel for the
petitioners that the petitioners have threat to their
lives.
3. If the petitioners have any grievance, they should
approach the concerned Authority and if there is any threat
to their lives, they may approach the Superintendent of
Police, Meerut so that they can be given proper protection,
if the said officer thinks it necessary.
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4. It is also the grievance of the petitioners that
their son Nazim has been missing since 2007.
5. It would be open to the petitioners to approach the
High Court by way of Habeas Corpus petition and if they
approach the High Court, we are sure that the High Court
will look into it.
6. With the above observations, the writ petition is
disposed of. Pending application, if any, stands disposed
of.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
th
7 September, 2015.
JUDGMENT
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