- (1.) BY the Court. -Learned counsel for the State submits that since the Superintendent of Police Gumla could attend the Court, he is not pressing this interlocutory application.
(2.) SINCE the concerned Superintendent of Police is present in the Court the interlocutory application has become in -fructuous. Hence, I.A.No.1188 of 2011 is dismissed as in -fructuous. W.P.(H.B.) Cr. No.182 of 2008 The writ petition which was filed before this Criminal Bench has been ordered to be placed before the Division Bench after registering it as habeas corpus petition by order dated 17.6.2011 and therefore, this matter comes up before this Court.
(3.) THE Superintendent of Police, Gumla is present in person. A full and detailed report has been submitted and it has been submitted that during investigation confessional statement was recorded that one Lalku Nayak has received Rs.1,30,000/ - as ransom amount. However the three minor children are yet missing and could not be traced out. However, it is submitted that in the FIR. Gumla P.S. Case No.86 of 2008, it has been alleged that three children have been kidnapped. Ultimately vide Memo No. 609 of 2011. investigation has been closed and thereafter a supplementary charge -sheet has been submitted against accused. Ranthu Singh vide Memo No.638/AP.AH dated 30.4.2011.;