RAMESH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner. The grievance which has been raised by the petitioner is that despite the fact that after the complaint was filed by the petitioner before the court of the learned Magistrate and the same has been sent for investigation to the police on 16.8.2012 u/s 156(3) CrPC for investigation but despite one month having been elapsed, the police has not carried out any investigation and whereabouts of the petitioner's daughter are also not known.

(2.) HAVING gone through the contents of the FIR based upon the complaint filed by the petitioner, we are of the view that in the facts and circumstances of the case, the proper course would be for the petitioner to approach the learned Magistrate before whom the complaint was filed raising any grievance which he may have in the matter pertaining to the investigation or inaction on the part of the police and it is expected that the learned Magistrate would take note of the same and proceed in accordance with law. With the aforesaid observations, this habeas corpus petition stands disposed of.