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Judgment
6 paragraphs · 207 wordsAjay Kumar Tripathi, CJ
Habeas Corpus petition was filed by the Petitioner for production of the body of his daughter who said to be under illegal detention of one Lucky Masih who is Respondent No.5.
Based on the assertion, Superintendent of Police, Bilaspur was directed to file an affidavit. It emerges that both the accused as well as the daughter of the Petitioner are minor and they out of free will, have absconded at about 2.00 am of intervening night of 27.06.2018. Suspected love affair between the two is said to be the reason.
Police case has already been registered. Investigation is going on. The last location of the mobile numbers available with the investigating authority are being monitored and traced and the Police team is already on the job.
In the above circumstances it is not a case of illegal detention against the will of the daughter of the Petitioner. Therefore, it is not a case of Habeas Corpus. However, Superintendent of Police, Bilaspur would be well advised to monitor the progress of the investigation and take steps for the earliest recovery of the minor daughter of the Petitioner.
The writ application stands disposed off with the above observations and directions.