- (1.) Let the affidavit of service filed today be kept with the record.
(2.) Heard learned Counsel of the respective parties.
(3.) By this application under Article 226 of the Constitution of India one Samir Kumar Pal, father of a ten years old missing girl 'Shilpa' with effect from 20th November, 2001, has prayed for issuance of a writ of habeas corpus for tracing out the said girl, or in the alternative a direction entrusing the Central Bureau of Investigation (CBI) for taking up the investigation for the purpose of tracing out that missing girl.;