OM PRAKASH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This habeas corpus petition is preferred by Shri Om Prakash son of Shri Kishan Lal Joshi to have a direction to recover and produce Ms. Poonam, his daughter before the Court. As per the averments contained in the petition for writ Ms. Poonam, on 28.7.2013 was all alone at her home and at that time respondent No. 5 Deepak @ Pradeep son of Mangeram, by caste Chamar, resident of Saray Rasulpur, Police Station Kahtoli, District Mujjafar Nagar (Uttar Pradesh). Kidnapped her. A First Information report in this regard bearing No. 406/2013 was lodged on 29.7.2013 at police station Nokha, District Bikaner. On being failed to get any positive response this habeas corpus petition was presented on 13.8.2013. From last about a year the investigating agency made efforts to recover and produce the corpus before the Court. During the course of investigation certain arrests too were made.

(2.) On 2.7.2014 this Court directed the Inspector General of Police, Bikaner Range, Bikaner to monitor the investigation and to submit a necessary report to this Court. The Inspector General of Police, Bikaner Range, Bikaner as well as the Superintendent of Police, Bikaner were also directed to remain personally present before the Court in pursuant to the order dated 2.7.2014. The Inspector General of Police, Bikaner Range, Bikaner and the Superintendent of Police, Bikaner appeared before the Court and assured for production of the alleged detenue.

(3.) Today, Ms. Poonam has been produced before us by Shri Bhawani Singh, Deputy Superintendent of Police, Nokha District Bikaner. Before the Court he also disclosed that respondent No. 5 Deepak @ Pradeep has also been arrested.