KALYANI SUMALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein, the following prayer is made:

(2.) We have heard the submissions of learned counsel for the petitioner, learned Assistant Government Pleader for Home representing the official respondent Nos.1 to 5 and perused the record.

(3.) The grievance of the petitioner is that on 21/2/2022, her daughter-K.Poornima, aged 14 years, left the house without informing anybody. Though the petitioner and her family members searched for her, they could not find her whereabouts. Suspecting that the unofficial respondent No.6 might have kidnapped her daughter, the petitioner lodged a complaint with Police, Alwal, on 21/2/2022, basing on which, Crime No.120 of 2022 of Alwal Police Station, Cyberabad Commissionerate, has been registered against the unofficial respondent No.6 for the offence under Sec. 363 of IPC. Though 20 days have elapsed from the date of registration of the subject crime, the police could not trace the whereabouts of her daughter and ultimately prayed to direct the respondents to produce her daughter before this Court and set her at liberty.