MAHAMMAD ZUBER MIRJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner is a father who has approached this Court by way of this petition under Article 226 of the Constitution of India seeking his daughter to be produced from the illegal custody of respondent nos. 3 to 5 with the following prayers:-

(2.) The brief facts which let to this petition are as follows:-

(3.) The affidavit on behalf of the Investigating Officer has come on record according to which various steps have been taken, however, the corpus has not been traced. The attempts have been made to publish the news in an electronic and print media but, no fruitful results have been found. The police authority have also tried to monitor the social media accounts like Facebook, Instagram etc. however, no activities could be traced. Different game parlours were also tried to trace the girl and all tireless attempts fail.