LAWS(KER)-2012-12-13

SUNITHA Vs. DIRECTOR GENERAL OF POLICE

Decided On December 05, 2012
SUNITHA Appellant
V/S
SUPERINTENDENT OF POLICE Respondents

JUDGEMENT

(1.) THIS writ petition under Article 226 is instituted by the petitioner, who is the mother of a minor girl by name Nandini @ Anju, complaining that her daughter was abducted by the 4th respondent with the assistance of the 5th respondent and that she is presently detained illegally by respondents 4 and 5.

(2.) ON considering this writ petition for admission, we on 27/11/2012 passed the following order;

(3.) MR .Rasheed submitted that the allegation of the petitioner that the police is not taking serious action in the matter is not true. On the occurrence being reported initially, crime was registered under Section 57 of the K.P. Act and it was revealed in the investigation that the detenue is a minor girl. The offence under Section 363 of the IPC is also registered. Offence is presently being investigated by the 3rd respondent.