RAJU SINGH Vs. STATE OF M P

JUDGEMENT

(1.) BY filing this Habeas Corpus Petition, the petitioner submits that his daughter Varsha (15 years old) is in the wrongful custody of the respondents No.4 to 8 and they be directed to produce and hand over the corpus to the petitioner.

(2.) IN the progress reports filed by official respondents, they have stated in specific that they have made all the possible efforts to search the corpus and the efforts are still continuing to search her. Along with the progress report, the respondents have filed relevant documents. It is contended that the corpus was not found in the custody of respondents No.4 to 7 and police is in search of the corpus. It is contended that the corpus was searched at various places including at Indergargh, Seondha, Jetpura, Bhind, Bhopal, Ahmedabad etc.

(3.) RESPONDENT No.6 has filed his short reply and stated that he is not involved in the matter in any manner and he has not been named even in the first information report lodged by the petitioner.