RIYAZ AHMED, S/O. USMAN SAB Vs. THE STATE OF KARNATAKA REP. BY ITS UNDER SECRETARY, DEPARTMENT OF HOME, VIDHANA SOUDHA, BANGALORE AND OTHERS

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India is by the father who had suspected or doubted that his minor daughter by name Shahina Taj aged about thirteen years is in the illegal custody of the third respondent, both being residents of Srinivaspur. Mulbagal Taluk, Kolar District and the third respondent being a person who carries on the profession of hair cutting.

(2.) WHILE there are several versions about the manner in which the petitioner's daughter has gone missing, a missing complaint has been registered at Srinivaspur Police Station on 9.1.2011 lodged by the petitioner and thereafter yet another complaint has been registered under section 368A IPC on 12.1.2011.

(3.) ON issue of notice, respondents 1 and 2 - State and Police Inspector are represented by Sri. H.S. Chandramouli, learned SPP. Respondents 3, 4 and 5 are neither before the court ner are represented.