MAHA SINGH Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Article 226 of the Constitution of India praying for a writ of habeas corpus to locate his daughter, who went missing on 27.10.2014.

(2.) An FIR No.457 dated 27.10.2014 was lodged at Police Station Matlauda under section 346 IPC. Petitioner, who was complainant, stated that marriage of his daughter was solemnized with one Sunil Kumar Phulia on 19.11.2006 at Panipat. At about 7.00 A.M., complainant received a message from mobile No.9315840023 belonging to Poonam Rani on his mobile No.9696319574. Message was in following terms:-

(3.) Thereafter, petitioner tried to contact Poonam Rani but her phone was switched off. He also tried to contact her husband namely, Sunil Kumar and father-in-law Prithvi Singh, but their phones were also switched off. He reported the matter to the control room of the police. After 21/2 hours, they reached the Thermal Police Post, where they came to know that Poonam Rani had not taken her mobile and left the children at home. Her in-laws were not able to provide any satisfactory explanation for disappearance of Poonam. He alleged that she was being tortured by her in-laws.