AI Structured Summary
Not yet generated for this judgment
Judgment
This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
For the efforts of the police the victim has been recovered after 5 years and has been produced before us. So far the identity of the victim is concerned Mr. S.K. Bhanjadeo, learned counsel appears for the petitioner has not questioned the same.
Therefore, we deem the victim’s identity is not questioned from any quarters.
In view of such recovery, as stated by Mr. D. Nayak, learned Addl. Government Advocate, this proceeding comes to an end. Since the victim is an adult and a grown up person, he would return to his house i.e. the house of the petitioner.
The police may not direct presence if not required for purpose of the investigation.
For record, a memo of release may be created by the police for their records and may also receive an undertaking from the victim that he would comply with the direction of the police for purpose of investigation.
The petitioner shall come forward to execute a personal bond in this regard.
In view of the above observation this proceedings stands closed and disposed of.
A free copy of this order be supplied to counsel for the parties in course of the day.
.............................................