KHOKAN JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) We have heard Mr. Ayan Poddar, learned counsel appearing for the petitioner and Mr. Amitesh Banerjee, learned senior counsel appearing for the State respondents.

(2.) The petitioner is before this Court stating that his minor daughter aged about 17 years has been abducted by the 4th respondent, who has been actively assisted by the respondent nos.5 to 7, who are none other than the father, mother and brother of the 4th respondent. A complaint was lodged and FIR has been registered on 21/2/2022 for offences under Ss. 363/365/34 of the Indian Penal Code in Patashpur P.S. Case No.96 of 2022. The complaint of the petitioner is that there is no progress in the matter and the where abouts of the petitioner's minor daughter is not known.

(3.) The learned senior counsel appearing for the State respondents submits that soon after the FIR was registered, effective steps were taken by the respondent police, statements have been recorded from various persons under Sec. 161 of the Code of Criminal Procedure, documents were seized, raids have been conducted, photographs have been published in the media and all earnest steps have been taken. Further, the learned senior counsel submits that the respondent nos.4 to 7 are absconding and not available in the village and effective steps have been taken by the respondent police to trace the missing minor girl.