KARU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is the father of a minor child who got missing since 14/4/2017. On that date, the younger son of the petitioner who was then a student of Class X under Bihar School Examination Board, left his house at about 06:15 A.M for attending private tuition in the coaching centre of one Ajay Kumar situated in the house of Panchanandji of Mohalla Ram Krishna Nagar. After the scheduled time, he did not return to his house. It was subsequently learnt that the said son of the petitioner also did not attend the coaching class. When the child was untraceable, the petitioner lodged a complaint at Ram Krishan Nagar Police Station, Patna on 15th of April, 2017, on the basis of which FIR, bearing Ram Krishna Nagar P.S. Case No. 92 of 2017, under Ss. 363 and 370 of the IPC, was registered.

(2.) It is alleged by the petitioner that till date the Police Authority failed to find out his son. Therefore, the present application has been filed praying for issuance of writ in the nature of mandamus against the respondents, commanding and directing them to ensure safe recovery of the son of the petitioner in connection with Ram Krishan Nagar P.S. Case No. 92 of 2017.

(3.) This Court passed one after another orders directing the respondent authority to expand the course of investigation. The superior officers of the police force were directed to appear before the Court and personally explain about the steps taken by the respondent authorities to find out the minor child but at the end of the day the petitioner did not get his minor younger son back till date.