KRISHNADEO PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. D.K. Sinha, learned counsel for the petitioner, and learned Standing Counsel No. 19 for the State, and considered the respective affidavits exchanged after filing of the writ application.

(2.) INITIALLY , the petitioner came forward with a case of kidnapping of his minor son, namely, Babloo Kumar. On the basis of the fardbeyan, a first information report was lodged pertaining to Jehanabad Police Station Case No. 276/05. Investigation thereafter proceeded.

(3.) STANDING Counsel No. 19 with reference to the affidavits filed on behalf of the State submits that the police proceeded with the investigation in proper manner and queries were made about the missing boy from all possible corners and many persons were interrogated, but still no clue was found, and, ultimately, on direction of the supervising authorities, final form has been submitted now. At last, it has been submitted by learned counsel for the State that if any reliable evidence is brought before the police in this regard, further investigation as per law shall be started.