CHHOTELAL S/O JYASNAATH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) With consent of the parties, the matter is taken up for final disposal at this stage itself.

(2.) The present petition styled as 'habeas corpus' has been filed by the husband of the lady in question Smt. Santoshi Devi. The petitioner's father lodged FIR No.59/2016 on 5/7/2016 under Sec. 366 IPC at P.S. Pratapgarh, District Alwar alleging that respondent Nos.4 and 5 have enticed his daughter-in-law.

(3.) Learned counsel for the petitioner submits that the writ petition has been filed because the police was not taking any interest in the investigation and recovery of his wife.