- (1.) IN this petition, seeking a writ of habeas corpus, the petitioner has stated the grievance that his daughter, allegedly about 16 years of age, had been abducted by the respondent No.4; and that he lodged an FIR bearing number 147/2013 on 12.04.2013 at Police Station Sanchore for the offences under Sections 143 and 366 of the Indian Penal Code but then, the Station House Officer of the concerned police station was not taking interest in searching his daughter. The petitioner has also stated in the petition that the detenue, i.e., his daughter, was a minor but he had given her age as 20 years in the FIR as per the directions of the police officers.
(2.) IN this petition, notices were ordered to be issued on 01.08.2013 and the respondents were expected to trace out the missing person, i.e., the daughter of the petitioner. On 02.09.2013, while hearing this matter, after examining the record, we posed a question to the learned counsel for the petitioner as regards the date of birth of the alleged detenue and the basis of obtaining the certificate dated 25.07.2013 (Annex.1), which had obviously been obtained after filing of the FIR.
(3.) TODAY , the petitioner has filed an affidavit with the submissions that as far could be re-collected by him, the date of birth of his daughter is 03.10.1996; and that he had not given any fact as regards the date of birth of his daughter in the school nor submitted any document in the school; and he, an illiterate rural labourer, was not aware as to on what basis, the date of birth had been stated in the school record.;