Bombay High Court
Mrs. Sangita Mangesh Bairagi And Anr vs The State Of Maharashtra And Others on 15 October, 2020
Author: M. G. Sewlikar
Bench: T. V. Nalawade, M. G. Sewlikar
1 3 wp.763.14 ors.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
3 CRIMINAL WRIT PETITION NO.763 OF 2014
WITH APPLN/6856/2016 IN WP/763/2014
WITH APPLN/2294/2018 IN WP/763/2014
WITH APPLN/2294/2018 IN WP/763/2014
WITH APPLN/6856/2016 IN WP/763/2014
MRS. SANGITA MANGESH BAIRAGI AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. H. Surve.
APP for Respondent/State: Mr. A. V. Deshmukh.
Advocate for Respondent Nos.6 to 8: Mr. A. N. Nagargoje.
...
CORAM : T. V. NALAWADE &
M. G. SEWLIKAR, JJ.
DATE : 15th October, 2020. PER COURT: . This Court has carefully gone through the entire record. The
record shows that every attempt was made by the police to trace the daughter of the Petitioner, but they could not trace the daughter. The Applicants are sure that Respondent No.5 had taken their daughter with him, but he is also not traceable. Police have filed the case of kidnapping against the parents of Respondent No.5 and one more person and that case is still pending. The record shows that even after arrest of parents of Respondent No.5, no progress could be made in the investigation and the girl could not be traced. This Court asked the ::: Uploaded on - 17/10/2020 ::: Downloaded on - 17/10/2020 23:35:41 ::: 2 3 wp.763.14 ors.odt learned counsel for Petitioner as to what can be done by the Court. This Court is ready to pass any kind of order, which can help in tracing the daughter. It is always open to the Petitioner to furnish particulars of any information, if it is available and on which further action can be taken. At present, remove from board. It is open to the learned counsel for Petitioner to circulate the matter when such information is collected by the Petitioner.
[ M. G. SEWLIKAR, J. ] [ T. V. NALAWADE, J. ]
ndm
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