- (1.) Leave granted. Heard.
(2.) An Habeas Corpus petition was filed by the first respondent (mother of a married minor girl) alleging that her daughter had been missing from 4.8.2004 and that her enquiries revealed that the second respondent herein had forced her daughter to accompany him. But strangely the girls husband Madhusudhan Reddy did not take any action in the matter. The Division Bench of the High Court took cognizance of the matter and issued a series of directions to the police to trace the girl. The police filed affidavits from time to time in regard to the steps taken and reported that the girl could not be traced.
(3.) The High Court disposed of the writ petition by order dated 3.2.2006 with a direction to continue the investigation and produce the girl as and when traced. In the said order dated 3.2.2006, the Division Bench made an observation about the functioning of police, that "police concerned have not taken steps which should have been taken and even after giving a long room to them, they have not done anything in the matter". The High Court also directed the Director General of Police to initiate an inquiry against the officials who were responsible for investigation of the case. Aggrieved thereby , the State filed this appeal by special leave.;