YAGYA NARAYAN Vs. STATE OF M P

JUDGEMENT

(1.) This petition for issuance of writ of Habeas Corpus, has been filed by Yagya Narayan Dwivedi, alleging that his niece Ms.Sushma Dwivedi has been illegally detained by respondent no5 Neeraj Shukla. An FIR Annexure P-1 was also lodged in this regard on 23.1.2011, but it is alleged that no action was taken by the Police in this regard.

(2.) On 9.3.2011 we directed respondent no.3 to produce the corpus of Ms.Sushma Dwivedi before this Court, but the aforesaid order could not be complied with in spite of getting adjournments on 23.3.2011 & 18.4.2011. ON 25.4.2011 a request was made by Shri Sidharth Datt, counsel appearing for the girl that Ms.Sushma Dwivedi is present in the Court and this case may be taken up in supplementary list. His prayer was accepted and case was listed in supplementary list on 26.4.2011. ON the aforesaid date as the petitioner and his counsel were not present, so the case was adjourned for today and the State was directed to intimate in respect of availability of Ms.Sushma Dwivedi to the petitioner. Today the petitioner has caused appearance.

(3.) On enquiry it is stated by Shri R.P.Tiwari that an offence on the report Annexure P-1 has been registered under section 363 & 366 of I.P.C.