Four days of alleged detention, ₹14 lakh jewellery allegedly looted: Allahabad HC orders SP probe, CCTV preservation at Unnao Police Station

Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers.

Allahabad High Court: In a criminal miscellaneous writ petition alleging illegal detention and loot by police personnel and Opposite Party 7, the Division Bench of Rajnish Kumar and Babita Rani, JJ., directed the Superintendent of Police, Unnao to conduct an inquiry into the allegations, examine and preserve the CCTV footage of Police Station Hasanganj for the relevant period, and produce the same before the Court along with the inquiry report.

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The petitioner alleged that he was illegally detained at Police Station Hasanganj, District Unnao, from 27 July 2026—30 July 2026, without any prosecution being initiated against him. He further alleged that police personnel and Opposite Party 7 looted jewellery worth ₹ 14 lakhs, cash of ₹35,000, 2 mobile phones and approximately 15 cartridges. He therefore approached the Court seeking preservation and production of the CCTV footage of Police Station Hasanganj, for the period from 27 July 2026—30 July 2026.

The Court observed that the matter required consideration and issued notice to Opposite Parties 6 and 7. The Additional Government Advocate (AGA) was granted 3 weeks time to file a counter-affidavit, with 1 week thereafter for filing rejoinder-affidavit, if any.

The Court directed the Superintendent of Police, Unnao to inquire into the allegations and examine the CCTV footage of Police Station Hasanganj for the period from 27 July 2026—30 July 2026. The said CCTV footage was also directed to be preserved and produced before the Court along with the inquiry report, to be annexed with the counter-affidavit.

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The Court further directed that in case any incriminating material was found against any police personnel, appropriate action should be taken against such erring police personnel by the Superintendent of Police, Unnao.

Accordingly, the matter was directed to be listed thereafter.

[Ram Kumar v. State of U.P., CRLP No. 8566 of 2026, decided on 25-8-2026]

Advocates who appeared in this case:

For the petitioner: O.P. Tiwari, Beer Prakash, Pavan Kumar, Sunil Kumar Bajpai

For the respondent: G.A.