LAKHAN SINGH RAJPUT Vs. STATE OF M P

JUDGEMENT

(1.) Heard.

(2.) It is alleged by the petitioner that his daughter, Kumari Mamta, has been abducted by one Yogesh Pratap Singh on 28-12-2008. A report to this effect has been lodged at Police Station Maharajpura, district Gwalior and police registered an offence under sections 363 and 366 Indian Penal Code at Crime No. 02/09. Yogesh Pratap Singh has been arrested in connection with the aforesaid crime. It is further stated that the daughter of the petitioner has not been traced out so far.

(3.) The respondent/State has filed a reply and pleaded that police after recording the First Information Report tried to search out the daughter of the petitioner. It went to Deendayal Nagar and Adityapuram, Vikrampur and Mau area for search. Thereafter, it also searched the daughter of the petitioner at Dulhapur, P. S. Dehat Kotwali, district Etah. Accused Yogesh Pratap Singh was arrested and produced before the concerned criminal Court. It has further been stated that the date of birth of the daughter of petitioner is 3-12-1990 as per her School Leaving Certificate of High School. The respondent/State further stated that they have tried to search out the daughter of petitioner but she could not be traced.