MADHURI KATAK Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) SRI .H.S.Chandra Mouli, learned State Public Prosecutor is present before the Court.

(2.) FOURTH respondent - Smt. Faruk Kaiser Sultana is also kept present by respondent No.3.

(3.) PETITIONER 's brother's child Kum. Usha @ Bidhusi was under the care and custody of the petitioner. According to her, in the year 2006, the petitioner requested the fourth respondent to keep the child with her in order to give better education to the child. According to her, the fourth respondent is involved in several social activities and heading several organizations for poor children. On the assurance given by the fourth respondent, the child was given to the custody of the fourth respondent in the year 2004. On 31.1.2006, it is learnt by the petitioner through the fourth respondent that the minor child Kum.Usha @ Bidhusi is missing from her custody. Thereafter, a complaint was lodged before Wilson Garden Police on 1.2.2006 to trace the missing child and again one more complaint was lodged on 4.11.2011 and in spite of lodging several complaints, there was no proper response from the Wilson Garden police. They have failed to trace the missing child. Doubting the conduct of the fourth respondent, the present petition is filed for issue of writ of habeas corpus to direct the respondents to trace the minor child Kum.Usha @ Bidhusi and produce before the Court.