Salam vs State of U.P.

S. K. Agarwal, J.—Heard learned Counsel for the applicant and learned A.G.A.

It is contended by the learned Counsel for the applicant that this applicant was lifted his house by the police of P.S. Dakshin, District Firozabad, on 2022001. Telegrams were sent to the Senior Officers and the Human Rights Commission on that very day in this connection. Repeated telegrams on 21st, 22nd and 23rd February, 2001 were sent by the relations of the applicant. On 2422001 an application was moved in the Court of Chief Judicial Magistrate on which a report was called from the police of P.S. Dakshin. On 2622001 a report was submitted from P.S. Dakshin that no person by name Salam is in their custody, whereas the record shows that the applicant was taken into custody at 9.00 p.m. on 2522001 by the police of same police station under Section 25 of the Arms Act for possessing a knife unlawfully. These circumstances warrant a clarification from S.H.O., P.S. Dakshin. He is required to file an affidavit clarifying these circumstances. The affidavit must be filed within a week.

List this application on 2352001 as partheard.

Meanwhile through a supplementary affidavit it has been brought to the notice of this Court that the marriage of the younger sister of the applicant is to take place on 175 2001.

In the circumstances, let this applicant, involved in case Crime No. 46 of 2001 under Sections 457/380/411 I.P.C., P.S. South (Dakshin), District Firozabad, be enlarged on 7 days'' parole for participation in the marriage on furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate, Firozabad. The applicant immediately on expiry of 7 days, will surrender. Seven days period shall be counted from the date of his release.