Jharkhand High Court
Arun Kumar Gupta vs The State Of Jharkhand & Others on 31 August, 2018
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr) No. 495 of 2017
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Arun Kumar Gupta. ....Petitioner
Versus
The State of Jharkhand & Others .....Respondents
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Coram: HON'BLE MR JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. S.S. Choudhary, Advocate
For the State : Mr. Vijayant Verma, J.C. to G.P. II
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06/31.8.2018 The prayer made in this application is for recovery of abducted son of the
petitioner, for which Tilaiya P.S. Case No. 278 of 2017 has been instituted.
Submission has been advanced by the learned counsel for the petitioner that in February 2018, petitioner was threatened and a ransom call was made and in spite of the petitioner having provided the mobile number to the police authority, no investigation was carried out at the said point and the same is silent in the counter affidavit which has been filed in the month of May, 2018.
Mr. Vijayant Verma, learned J.C. to G.P. II, has submitted that two persons have been arrested and efforts are being taken to recover the abducted son of the petitioner. He has submitted that he has to take further instruction as to the link, which has been provided by the petitioner, has been acted upon or not and what steps have been taken including the constitution of a special team to recover the abducted son of the petitioner.
For filing further affidavit, as indicted above, three weeks' time is granted to the learned J.C. to G.P. II.
Put up this case after three weeks under the heading "For Orders".
(Rongon Mukhopadhyay, J) Rakesh/