ROOP KUMAR OJHA Vs. STATE OF M.P

JUDGEMENT

(1.) BY filing this petition under Article 226 of the Constitution, the petitioner has prayed for a writ in the nature of habeas corpus seeking direction for police authorities to recover the corpus from private respondents herein. It is stated that petitioner's sister Saraswati aged about 17 years is under wrongful confinement of the private respondents herein.

(2.) BY filing progress report, it is stated that the statements of certain persons were recorded and corpus Sarswati is not found in the possession of the private respondents.

(3.) IN the opinion of this Court, the petition is very sketchy. There are no details as to from when the corpus is in wrongful confinement of the private respondents. Other necessary details are also not pleaded in the petition. This Court in (Ramkishan Pal Vs. State of M.P. and others, 2006 4 MPLJ 343) has taken a view that under this jurisdiction a summery enquiry can be made. No roving or detailed enquiry can be made. The official respondents have already conducted the said enquiry and found that corpus is not in the possession of the private respondents. In a recent judgment (Lakhan Singh Rajput Vs. State of M.P. and Others, 2011 4 MPLJ 609), the Division Bench of this Court directed the police authorities to publish photo, give advertisement in media for recovery of the corpus. The relevant portion of the said judgment reads as under : -