RAM KISHAN PAL Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has filed this habeas corpus petition under Article 226 of the Constitution of India for producing the corpus of petitioner's 8 years old daughter Ku. Asha. It is contended in the petition that she was abducted by the respondents and was detained by respondent No. 11 Mahesh Upadhyaya. Anand brother of Ku. Asha was also abducted, but any how he could manage his liberty from the custody of the respondents after eight years.

(2.) THE contention of the State is that after investigation they have found that Ku. Asha is dead and the same is the stand of the learned counsel for respondent No. 11. The death certificate has also been produced by tile State.

(3.) A criminal trial is pending against respondent No. 11 Mahesh Upadhyaya for abduction of Ku. Asha. Learned counsel for the petitioner has also contended that in this trial police has not added some other persons as accused, those who were involved in abduction of Ku. Asha and Anand. If it is so, petitioner is free to take appropriate steps in accordance with law.