SMT. KHATUN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this petition, the petitioner is seeking directions to the State to produce his son Mohd. Shabir alleged to have been abducted by the respondents no.4 to 1

(2.) The petitioner herein filed a complaint in the court of Judicial Magistrate, Sujangarh against the respondents no. 4 to 11 herein alleging commission of offences under Section 346, 365, 368 & 120 B IPC. The Magistrate referred the matter to the police for investigation under Section 156(3) Cr.P.C. The police registered an FIR being No.4 dated 16.1.17 for commission of offences under Section 420, 365, 368, 346, 120 B IPC and the investigation commenced.

(3.) Essentially, the grievance of the petitioner in the petition is that the police did not investigate the matter fairly and reasonably and proceeded to submit the negative Final Report before the court of competent jurisdiction.