GANGA KHARWAR Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF HOME, GOVT. OF BIHAR, PATNA AND ORS.

JUDGEMENT

(1.) The petitioner is informant of Gardanibagh P.S.Case Case No. 367 of 2013 dated 6th Nov., 2013 registered for the offence punishable under section 364 of the Indian Penal Code. The said case relates to the fact that the minor son of the petitioner went missing on 21st Sept., 2013. The petitioner being tenant in the house of one Pappu Sah has suspected in the F.I.R. that Pappu Sah, his nephew Shani Kumar and his sister Anjali Devi might be involved in kidnapping of son of the petitioner.

(2.) By filing the present application under Articles 226 and 227 of the Constitution of India, the petitioner has made the following prayer in paragraph 1 of the application:-

(3.) Learned counsel for the petitioner has submitted that the investigating agency has not been able to trace the missing son of the petitioner till date and they have not taken any step to arrest the accused persons named in the F.I.R. He has further submitted that the petitioner has submitted several representations to different authorities of the State but to no effect. He has contended that a direction be issued by this Court to arrest the accused persons named in the F.I.R.