NANAG RAM Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) ISSUE notice. Shri Rajendra Yadav, learned Government Counsel accepts notice.

(2.) THIS habeas corpus petition has been filed by Petitioner -Nanag Ram with the grievance that his wife Smt. Sugna has been kidnapped by accused -Respondents No. 4 to 12 with regard to which, first information report was also lodged by the Petitioner with Police Station Lalsot, District Dausa for offences Under Sections 143, 366, 368 and 120B IPC but the police has not taken any action to trace -out and recover his wife. Petitioner apprehends that any wrong might have been done to his wife.

(3.) IN the light of that statement of the learned Government Counsel, this petition is disposed of with the direction that if however police does not take any action within a fortnight, Petitioner would be at liberty to approach the concerned Magistrate, who shall obviously requisition the report from the concerned investigating officer in connection with FIR No. 355/2011 registered at Police Station Lalsot, District Dausa for offence Under Sections 143, 366, 368 and 120B IPC.