KIRAN THAKARE AND ANOTHER Vs. STATE OF MAH

JUDGEMENT

(1.) This petition was filed by the parents of a minor girl, whose identity is not disclosed in this order and she is being referred to as 'the minor girl', seeking direction against respondent no.2 - Commissioner of Police, Akola to produce the victim girl before this Court since the victim girl went missing from 05.09.2019.

(2.) The record shows that various orders are passed in this petition on earlier occasion and the affidavits were also filed.

(3.) Today, in the morning session when this petition was taken up for consideration, learned Additional Public Prosecutor Mr. Pathan tendered an affidavit on behalf of respondent no.3 - Police Station Officer, Police Station, Civil Lines, Akola city, Akola stating therein that the minor is traced out and she is produced before the Court. The petitioners, who are the parents of the minor girl, were also present in the Court hall. They identified the girl which was produced before the Court as the minor and their daughter. The affidavit of respondent no.3 is showing that the statement of the minor was recorded by the Child Welfare Committee, Akola so also under Section 164 of the Code of Criminal Procedure by the learned Magistrate, which shows that the said minor is not ready to go along with her parents.