SANTOSH KUMAR DHRUW Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this writ petition for issuance of writ of habeas corpus directing the official respondents to find out and produce his missing family members i.e. his wife- Aruna Dhruv and two children namely Yuvraj Singh & Praveen Dhruv.

(2.) Respondents have filed their return stating that the police has conducted search in the house of respondent No. 7 but the wife and children of the petitioner were not found therein. It has further been stated that wife of the petitioner namely Aruna Dhruv has instituted a civil suit before the Family Court for judicial separation and for providing compensation and the Family Court, Balod has passed an order dated 7.5.2015 directing the petitioner to pay maintenance amount to his wife & children.

(3.) It is also clear from the record that the petitioner has not lodged any report of missing persons with the State Officials and, as such, there is a dispute between the husband and wife i.e. petitioner and Smt. Aruna Dhruv.