DARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing this writ petition, the petitioners have prayed that their daughter be produced.

(2.) Mr. Chopra, learned counsel for the petitioners submitted that daughter of the petitioners 'P' has gone away for which missing person report has been lodged on 30/12/2023, yet no action has been taken by the police and she has not been traced out.

(3.) On perusal of the memo of the petition, it is clear that neither any allegation of abduction or detention has been levelled against any person nor has any person been impleaded as a party-respondent.