RAJAN SAH @ RAJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Brief Facts of the case.

(2.) This criminal writ application has been filed by the father of a victim minor girl for a direction to the investigating agency to locate his daughter aged about 6 years who has gone missing since 16/2/2021 from Saraswati Puja Pandal built up in front of the house of the petitioner. It is stated that the victim girl was playing there when all of a sudden she went missing. In this connection, the petitioner has lodged a first information report giving rise to Brahmpura P.S. Case No. 58 of 2021 dtd. 17/2/2021 registered under Sec. 363 of the Indian Penal Code. He provided a photograph of the victim girl to the investigating agency.

(3.) The grievance of the petitioner is that the local police has not taken appropriate action towards recovery of the victim girl. He has expressed his agony saying that he has been running from pillar to post for recovery of his minor daughter but nobody is taking care of his request. In this connection, he has submitted a representation to the Senior Superintendent of Police, Muzaffarpur vide Annexure '2' to the writ application and further to the Inspector General of Police, Tirhut Region, Muzaffarpur and then to the Director General of Police, Bihar through Annexures '3' and '4' to the writ application.