ANITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for issuance of a writ in the nature of habeas corpus for release of one PK and her son aged about five months.

(2.) The petitioner claims herself to be the mother-in-law of the aforesaid PK.

(3.) The mother of the aforesaid PK namely, SD submitted a written report on 6/9/2019 to the Officer-in-charge of Kamtoul Police Station, Darbhanga wherein she stated that when her minor daughter aged about 13 years, a student of class-VIII, had gone out of her house to attend the call of nature, her co-villagers, namely, Birendra Kumar Sahni, Govind Sahni, Ganesh Sahni and Wakil Sahni forcibly abducted her. They took her on a motorcycle to some unknown place. She raised apprehension that the aforesaid persons may push her daughter in immoral activity or kill her.