SABUDDIN Vs. GIRIRAJ

JUDGEMENT

(1.) This petition in the nature of Habeas Corpus is filed seeking directions to produce the brother of the petitioner (hereinafter referred to as 'corpus').

(2.) The facts are that the corpus is Constable in CRPF and on 2/3/2025 proceeded on leave to his native place. The corpus got extended the medical leave and on 9/4/2025 left his native place for joining the duties at Greater Noida (U.P.). The corpus failed to join the duties. A Missing Person Report (MPR) was submitted on 11/4/2025 by the petitioner.

(3.) Learned counsel for the petitioner submits that the corpus is missing and no effective steps are being taken on the MPR dtd. 11/4/2025.