- (1.) Heard Sri Ravindra Kumar, counsel for the petitioner, Sri R.K.Maurya, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to direct the respondent nos. 2 and 3 to take appropriate action/arrest the respondent no.4 in pursuance of the FIR dated 9.10.2016 registered as Case Crime No.681 of 2016, under Sections 363, 366 I.P.C., Police Station Saini, Distrit Kaushambi.
(3.) It has been contended by learned for the petitioner that petitioner is the informant of the present case and he has come up before this Court with a prayer that direction be given to respondent nos. 2 and 3 to arrest the respondent no.4 and to recover the minor daughter of petitioner in the present case.;