SUNITA SANJAY RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Not on board. Taken on board.

(2.) Heard learned APP and learned Advocate for the petitioner. Perused the record and papers.

(3.) Record shows that petitioner namely Sunita Sanjay Rathod approached Chikalthana Police Station on 12/8/2023 for lodging FIR on account of her daughter namely Vaishnavi going missing and in consequence to it, Chikalthana Police Station registered Crime bearing no.0329 of 2023 for offence under Sec. 363 of the Indian Penal Code. Copy of the FIR is also placed on record. It seems that getting dissatisfied by no progress in investigation, petitioner, biological mother Sunita moved this Court by filing Criminal Writ Petition No.1559 of 2023 i.e. by way of Habeas Corpus petition seeking direction to Police authorities i.e. respondents herein. Papers show that since filing of Criminal Writ Petition on 13/10/2023, matter was posted on several dates.