RAMA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is the informant of Pakadidayal P.S.Case No. 42 of 2015 dated 07.03.2015 registered under Section 366-A/34 of the Indian Penal Code.

(2.) It is alleged in the FIR that the daughter of the informant went to her school on 02.03.2015 at 9.30 a.m. but she did not come back from school. An enquiry was made by the informant from one Champa Devi who told that she did not know the whereabouts of the daughter of the informant. Despite hectic search made by the family members, the victim could not be recovered. On further enquiry, it came to the notice of the informant that his daughter was frequently in touch with one Chandan Sah. The informant has raised apprehension that his minor daughter aged about 15 years might have been abducted by Chandan Sah and his family members. In the FIR, apart from Chandan Sah, Champa Devi, Chinta Devi, Bhaddu Sah and Saroj Sah were suspected to be involved in the case.

(3.) By way of filing the present application under Articles 226 and 227 of the Constitution of India, the petitioner seeks a direction to be issued to the respondent authorities to recover the minor girl of the petitioner and to arrest the accused persons, who are moving without any fear of law and threatening the petitioner.