ASHUTOSH SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This petition styled as habeas corpus petition, in fact, seeks direction to the State authorities/police authorities to make effective investigation to recover missing son of the petitioner.

(3.) We find from the contents of the petition and the FIR, which has been lodged by father of the missing child, that in the report, it has been alleged that while the child was riding bicycle, a person intercepted and kidnapped the child and another associate was also seen at the spot. On this report, FIR has been registered by the police.