NORANGLAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner. This habeas corpus petition has been filed by one Noranglal with the prayer to direct the respondents to release the detenu Geeta from the illegal detention of Hawai Singh Jat @ Ladiya, respondent No. 5 and Kesarev, respondent No. 6 and to set her at liberty forthwith.

(2.) It is averred in the petition that the daughter of the petitioner. namely Geeta had been kidnapped from his house on 19.4.2011 by Hawai Singh Jat, respondent No. 5. Further, the case of the petitioner is that when he was searching his daughter, Kesar Dev. No. 6 had assured him to trace out his daughter. But on the next day, Kesar Dev also absconded. The petitioner had then reported the matter to the Police Station Laxmangarh, District Sikar and a first information report (No. 97/2011) was registered for the offences under sections 363 and 366, I.P.C. (Annexure- 1).

(3.) The primary - grievance of the. petitioner is that the report was lodged to the police on 21.4.2011 and even after expiry*of six weeks. no steps have been taken by respondent police officials to trace out his daughter and to investigate into the matter. Thereafter, the petitioner is said to have submittea representation to the S.I1.O. Police Station Laxmangarh, District Sikar for traciiig out his daughter and for her release from the illegal detention of respondent Nos. 5 and 6. But according to the petitioner, no heed was paid to the said representation. On 24.5.2011, the petitioner submitted a representation to the District Collector, Sikar stating that respondent Nos. 5 and 6 have abducted his daughter on 19.4.2011 and she is still in their illegal detention. The police is not proceeding with the Investigation nor making any effort to trace her out. He had requested the District Collector for taking steps for recovery and release of his daughter from illegal detention of respondent Nos. 5 and 6.