- (1.) A weeping mother has moved this application for Habeas Corpus who suffers the distraught pain of missing of her minor girl Kumari Kanan Roy for the following direction: "a) Issue writ in the nature of Habeas Corpus commanding the respondent Nos. 2 to 6 to produce the minor victim girl, Kanan Roy, dead or alive before this Hon'ble Court and to hand over the victim minor girl to the petitioner (mother)" and other subsidiaries.
(2.) After admitting this writ application we directed issuance of notice on respondent Nos. 7 to 15 since we had found respondent Nos. 1 to 5 and respondent No. 16 has already entered appearance.
(3.) Respondent No. 7 being untraceable could not be served.;