GAJENDRA SINGH CHANDEL Vs. STATE OF M.P.

JUDGEMENT

(1.) In this writ petition, the petitioner who happens to be father has sought a writ of habeas corpus to the respondents to trace out his missing daughter Ku. Geeta, aged 17 years and to produce her before this Court. It is stated that she is missing since 1/8/2017.

(2.) After notice was issued on 12/12/2017, the State was directed to submit status report and produce the missing daughter of the petitioner if possible. Thereafter case was listed from time to time and several proceedings were recorded by this court which indicate that despite making all out efforts by the police including arrest of the respondent No.4-Jitendra the daughter of the petitioner is not being traced out. The State by way of an affidavit of the I.G. Gwalior Zone filed on 7/8/2018 further discloses that Special Investigation Team of Cyber Cell has been constituted to search the missing daughter and all sincere efforts are being made to trace out the corpus.

(3.) From perusal of the averments of the petition it is clear that it is not a case of wrongful confinement/detention.