ALSIA PARDHI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition seeking a writ of Habeas Corpus for production of the petitioner's niece (sister's daughter) Ku. Rajnandini daughter of Ankit Pardhi aged 14 years.

(2.) It is stated that Rajnandini has been missing from the fish market at Betul since 4 O'clock in the evening of 10.2.2011 from where it is alleged that she was kidnapped by the officers of the forest department of Betul Range. It is also stated that the petitioner has also filed a report before Police Station Kotwali, Betul on 13.2.2011 but no action has been taken by the police authorities.

(3.) The respondents have clearly stated that a missing person report has been registered at Police Station Kotwali, Betul, however in the said report no allegation against any of the forest officers have been made by the complainant Ankit Pardhi. It is brought on record that subsequently the petitioner filed another report on 13.2.2011 and 14.2.2011 wherein the present story was for the first time set up before the authorities. The respondents have further stated that after registering the missing persons case the police has made all efforts to trace out the girl but she has not been located as yet inspite of the fact that her photographs have been displayed on Doordarshan as well as published in the Gazetted, etc.