OM PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The instant application under Article 226 of the Constitution of India has been filed by the petitioner for issuance of a writ of habeas corpus directing the respondent nos. 1 to 5 to produce the petitioner.'s son Kaushal Kishore Singh and to set him at liberty forthwith from the illegal detention of the private respondents, who have been made accused during investigation of Patrakar Nagar P.S. Case No. 335 of 2015 registered on 6/11/2015 under Sec. 364 of the Indian Penal Code in respect of an occurrence of offence which took place on 29/10/2015.

(2.) The aforesaid Patrakar Nagar P.S. Case No. 335 of 2015 was registered on the basis of written report submitted by the petitioner Om Prakash Singh against unknown accused persons for kidnapping of his son Kaushal Kishore Singh, aged about 23 years, for ransom.

(3.) While the case was still under investigation, the instant writ petition was filed before this Court on 9/4/2018. Since then, several orders have been passed by this Court directing the police to recover the missing son of the petitioner.