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Bombay High Court

Anjali W/O Satish Satpute vs The State Of Maharashtra And Others on 13 December, 2022

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                 927 CRIMINAL WRIT PETITION NO.565 OF 2022


                              ANJALI W/O SATISH SATPUTE
                                       VERSUS
                   THE STATE OF MAHARASHTRA AND OTHERS
                                           ...
                        Mr. V.V. Kabade, Advocate for petitioner
                  Mr. A.M. Phule, APP for respondent Nos.1 and 2
                                           ...

                                    CORAM :        SMT. VIBHA KANKANWADI AND
                                                   ABHAY S. WAGHWASE, JJ.
                                    DATE :         13th DECEMBER, 2022


PER COURT :


1              Further report has been produced today. It is marked as Exh.'XA'.

With all the sympathy to the petitioner we would like to say that the alleged progress in the matter is absolutely not satisfying. It appears that the petitioner herself had given a video to the Investigating Officer on 25.11.2022 and thereafter there is slow progress. Even after giving inputs if no progress is shown, then, it raises finger on the Investigating Officer. He says that he got the IP address of the phone on which the video was uploaded on 06.12.2022. However, it appears that he had not contacted the Cyber Cell of the concerned area, immediately. He says that he received IPDR on ::: Uploaded on - 14/12/2022 ::: Downloaded on - 14/12/2022 21:39:19 ::: 2 Cri.WP_565_2022 12.12.2022 and found that the video was uploaded by a person from Gazipur (Uttar Pradesh). It is stated that the Investigating Officer had then contacted that person on phone and he himself had arrived at a conclusion that the girls i.e. in the video and the missing girl here are different. 2 Since it is a question of life of a girl aged around 17 and we are not satisfied with the way the investigation is progressed, we are handing over the investigation to another Police Officer. We appoint API Mr. Yogesh Bhaskar Shinde attached to Osmanabad Rural Police Station, Osmanabad. He should make further investigation. We expect that he would not keep any stone unturned which will give link regarding the missing girl. We also expect that the District Superintendent of Police, Osmanabad would provide every help/guidance to API Mr. Shinde in the work that has been assigned, meaning thereby, till next progress at least he should not be given any other assignment. Of course, this is the expectation, however, only those matters of urgent need can also be assigned to him, if something is not yet completed from him. We are also expecting that every sensitivity would be shown in such matters by every Police Station/Police Officer. Stand over to 03.01.2023.

( Abhay S. Waghwase, J. ) ( Smt. Vibha Kankanwadi, J. ) agd ::: Uploaded on - 14/12/2022 ::: Downloaded on - 14/12/2022 21:39:19 :::