KANCHAN MALA @ KANCHAN MALA GUPTA WIFE OF CHANCHAL Vs. STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT O

JUDGEMENT

(1.) Perused the counter affidavit filed on behalf of the State from which it appears that the steps have been taken for recovery of lady but it has proved futile.

(2.) Let the Senior Superintendent of Police, Patna explore the possibility of investigation by constituting a Special Investigation Team (SIT) as one year has already passed but lady has not been recovered as yet.

(3.) It is expected that the SIT so constituted would examine every aspect of the matter and do proper investigation and may take help of the petitioner or even the accused persons for the said purpose.