HARI SHANKAR NAGAR Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant petition has been filed by father of the alleged detenue Shivani Nagar who is 14 years of age, as stated by her and even as per her certificate of Secondary Board Education, her date of birth is recorded as 09.10.2002 and his complaint was that at the fateful night on 28.9.2016 some unknown persons came to his house and illegally abducted his minor daughter and on his written complaint FIR No.386/2016 came to be registered at Police Station, Anta, District Baran under Section 363 & 366 IPC but when no action was taken by the Investigating Officer despite their name being specifically mentioned in the FIR, as alleged, that compelled him to approach this Court by filing instant Habeas Corpus Petition.

(2.) Notices were issued by this Court on 27.10.2016 and respondent's counsel was directed to seek instructions and file status report.

(3.) The respondent's counsel has placed before us case diary for perusal and that manifests that the detenue without any loss of time was recovered & taken into custody and her statement came to be recorded before the ld.Magistrate under Section 164 Cr.P.C. On 22.11.2016. and being minor she was lodged at Child Welfare Home, Kota and she was produced today in the morning session before us.