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Judgment
Heard learned counsel for the petitioner.
The instant habeas corpus petition has been filed by the petitioner, in which it is prayed that inspite of registration of FIR on 21.02.2017, his minor daughter has not been recovered, therefore, it is a case of illegal detention.
In our opinion, the FIR has been filed on 21.02.2017, in which investigation is going on and if the petitioner is not satisfied with the investigation, then he is required to make request to the higher authorities of the police department.
Along with this habeas corpus petition, copies of three representatives have been annexed, out of which one representation was submitted before the Superintendent of Police, Barmer, for proper investigation and for recovery of his daughter.
In view of the fact that FIR was filed on 21.02.2017, in which investigation is going on, therefore, at this stage we are not inclined to interfere in this habeas corpus petition, however, the Superintendent of Police, Barmer, is directed to monitor the investigation of F.I.R. No.26/2017 registered at Police Station- Samdari, Distt: Barmer, on 21.02.2017.
The habeas corpus petition is, accordingly, disposed of.