IN THE MATTER OF INDRADATT MISHRA Vs. STATE

JUDGEMENT

(1.) This is a revision against an order of the Chief City Magistrate, Hyderabad, rejecting an application for granting copy of a Police case diary. It appears that on 7.4.1973 the petitioner filed a complaint to the police under Sections 363 and 366. Indian Penal Code complaining of kidnapping of his daughter. The case was registered and the Police investigated into the matter. Subsequently the petitioner also filed an application under Section 100 of the Code of Criminal Procedure, making several persons as respondents, for the issue of a search warrant for making search and production of his daughter.