SACHIDANAND SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, learned counsel for the petitioner and Mr. Prabhu Narain Sharma, learned counsel for the State.

(2.) This application under Article 226 of the Constitution of India has been filed by the petitioner for issuance of a writ in the nature of habeas corpus for directing the respondent authorities to recover the daughter of the petitioner and produce her before the Court.

(3.) The contention of the petitioner is that his daughter Priyanka Kumari was residing in a girls.. hostel situated at Boring Canal Road, Patna. She was doing a private job after completion of her MBA course. On 11/4/2021, he tried to contact her mobile number but her number could not be connected. Ultimately, he went to her hostel but she was found absent. On inquiry, he came to know that she was absent from the hostel since last 15 days. The lock of the door of her room was broken with the consent of the caretaker of the girls.. hostel and during search of her room, a marriage certificate was found. A perusal of the marriage certificate disclosed that his daughter had married one Ambuj Kumar Srivastava (respondent no. 5). When he called respondent no. 5 on his mobile number and tried to know the whereabout of his daughter, he did not give any satisfactory reply. He suspected that his daughter might have been taken to Himachal Pradesh and killed by the respondent no. 5.