- (1.) We propose to deal with the abovementioned writ petition, the criminal appeals and the contempt petition by this judgment. The question of law involved in these cases is identical, therefore, all these cases are being dealt with by a common judgment. In order to avoid repetition, only the facts of the writ petition of Lalita Kumari s case are recapitulated.
(2.) The petition has been filed before this Court under Article 32 of the Constitution of India in the nature of habeas corpus to produce Lalita Kumari, the minor daughter of Bhola Kamat.
(3.) On 5.5.2008, Lalita Kumari, aged about six years, went out of her house at 9 p.m. When she did not return for half an hour and Bhola Kamat was not successful in tracing her, he filed a missing report at the police station Loni, Ghaziabad, U.P.;