LAXMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a petition preferred under Article 226 of the Constitution of India seeking writ of habeas corpus or any other appropriate writ preferred by the petitioner - father being aggrieved by his young daughter aged 16 years having been abducted by the convict by luring her with an intent to commit the offence of rape etc.

(2.) The aggrieved petitioner - father filed a complaint of missing of his daughter whose birth date is 09.04.2003, which eventually was converted into FIR with Panchkoshi B- Division Police Station, Jamnagar for the offences punishable under Sections 363, 366 etc. of the Indian Penal Code . No fruitful results have been achieved and therefore, on 18.09.2020, this Court issued notice where the Superintendent of Police, Jamnagar has been asked to oversee the inquiry and he himself was required to submit a report.

(3.) On 01.10.2020 the Superintendent of Police, Jamnagar tendered a report providing a chronological detail as to how the steps were made to trace the corpus. He sought ten days' time to find her out.