RAKESH SABBARWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. Parikshit Saini, Advocate, present for the petitioner.

(2.) Mr. D.K. Sharma, Additional Advocate General with Mr. B.M.Pingal, Brief Holder, present for the State/respondent nos.1 to 4.

(3.) The son of the present petitioner was allegedly kidnapped in the year 2012 and there was a demand of ransom. All the same, no arrest was being made and the son of the present petitioner has not been recovered, as yet, in spite of the First Information Report, which was lodged by the petitioner on 15.08.2012.