- (1.) .Heard the parties.
(2.) THE petitioner being the father of the girl Manisha Kumari @ Manisha Shukla has filed this application in the nature of habeas corpus for a direction to the respondents for production of the body of his daughter Manisha Kumari @ Manisha Shukla who, according to him, has been abducted and kidnapped by the respondent nos. 5 to 7. It is said that in spite of the lodging of the F.I.R. being Kotwali (Sukhdev Nagar) P.S. Case No. 947/2007, registered under Sections 364/366A134 of the Indian Penal Code against the respondent nos. 5 to 7, his daughter has not yet been recovered and the Police has not yet been able to locate her whereabouts. The petitioner apprehends that there is serious threat on the life of his daughter at the hands of the respondent nos. 5 to 7.
(3.) A counter affidavit has been filed on behalf of the respondent nos. 3 and 4 namely Superintendent of Police as well as the Officer In -charge of the Kotwali Police Station. In the counter affidavit it is stated that during investigation and supervision, the allegations made in the F.I.R. have been found to be true against the accused persons. It is also stated that though several raids were conducted at different places but up till now, the respondent nos. 5 to 7 have not been arrested since they are evading their arrest and the girl Manisha Kumari has also not been traced out.;