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Judgment
9 paragraphs · 284 wordsTarlok Singh Chauhan, J
The instant petition has been filed for grant of the following substantive reliefs:-
It is, therefore, most respectfully prayed that this Hon'ble Court may be pleased to issue a writ in the nature of Habeas Corpus by appointing a Warrant Officer to raid the premises of the respondents or any other place pointing out by the petitioners accompanying the Warrant Officer and also direct to release the detenue Diksha from the unlawful detention/illegal custody of the respondents No. 4, 5 and 6 in the interest of justice and fair play.
It is, further prayed that this Hon'ble Court may kindly be directed the respondents to act in accordance with law and further the respondents may kindly be directed to search the detenue Diksha and to investigate in the matter in proper manner, so as the justice may be done.
This Court has been continuously monitoring the investigation of this case since October, 2022 on regular basis. We have gone through the investigation made thus far and are satisfied with it.
The Court cannot continue to monitor this case, especially, when the petitioners have failed to impute any motive even to the private respondents who were made party(ies) in the instant case.
That apart, the Investigating Officer has not left any stone unturned and pursued the case diligently.
In the given facts and circumstances, we deem it appropriate to give quietus to the instant petition and the same is accordingly disposed of. However, liberty reserved to the petitioners to approach this Court afresh, in case, the petitioners have come across some clue, in future.
The petition stands disposed of, so also pending applications, if any.