BODHI PANDIT Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition was initially filed by Tekni Devi W/o Sri Teklal Pandit (hereinafter referred as the original petitioner) for issuance of direction upon the respondents, particularly, the Superintendent of Police, Giridih (the respondent No.2) to take legal action against the named accused persons of Bagodar (Sariya) P.S. Case No. 88 of 2010 dtd. 7/5/2010 instituted for the offence under Ss. 366(A)/34 of IPC as the accused persons were roaming freely in the locality and were even seen with the local police. Further prayer was made for taking necessary action to search the daughter of the original petitioner, who was allegedly kidnapped by the accused persons.

(2.) Subsequently, after the death of the original petitioner, her brother, namely, Bodhi Pandit S/o Hiraman Pandit (hereinafter referred to as the present petitioner) has been substituted as the petitioner.

(3.) In the present case, Mr. Indrajit Sinha, Advocate, was appointed as Amicus Curiae vide order dtd. 5/8/2022 to assist this Court.