Bombay High Court
Shrirangrao Sakharam Kharat vs The State Of Maharashtra And Others on 28 September, 2020
Bench: T.V. Nalawade, M.G. Sewlikar
(1) 901 cri wp 1087.20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
901 CRIMINAL WRIT PETITION NO.1087 OF 2020
SHRIRANGRAO SAKHARAM KHARAT
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Nirmal Ravindra
APP for Respondents/State : Mr. S.J. Salgare
...
CORAM : T.V. NALAWADE &
M.G. SEWLIKAR, JJ.
DATE : 28.09.2020
ORDER :-
The proceeding is filed as habeas corpus proceeding. Son of the petitioner is missing since 11.08.2020. Missing report is already given. There are some allegations against respondent nos.3 to 7 that they had probably illegally detained the son of the petitioner. Even crime is registered for the offence punishable under Section 363, 365 of the I.P.C. on 22.08.2020. The contentions made show that son of the petitioner was probably seen in the company of Baliram Kharat.
2. In view of these circumstances and as the son of the petitioner is not yet traced, this Court is hereby directing the respondents to take steps to search and produce son of the petitioner namely Dnyaneshwar before this ::: Uploaded on - 28/09/2020 ::: Downloaded on - 29/09/2020 06:07:56 ::: (2) 901 cri wp 1087.20 Court on the next date. The Investigating Officer of the kidnapping case to remain present before this Court with written report and papers of investigation to show that steps are already taken to trace out the missing son of the petitioner. Stand over to 05.10.2020.
[M.G. SEWLIKAR, J.] [T.V. NALAWADE, J.]
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