UMESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and JC to AAG 6 for the respondents, and considered the affidavits filed on behalf of the State.

(2.) THIS criminal writ application has been filed by one Umesh Singh, who happens to be the brother of Suresh Singh, for his production, who is alleged to have been taken away by the police personnel from his house on 23.8.2006.

(3.) IT is submitted by counsel for the petitioner that a case was also lodged by the transporter in Chandauli District in the State of Uttar Pradesh by way of a complaint petition, but it is not stated as to whether cognizance was taken on the basis of the complaint or the same was referred to the police under sec. 156(3) of the Code of Criminal Procedure to draw up a first information report. It is also submitted that again a complaint petition was filed before the D.G.P. by the wife of Suresh Singh alleging therein about kidnapping of her husband by the police.