Punjab-Haryana High Court
Gulab Singh vs State Of Punjab & Ors on 28 November, 2016
Author: Ritu Bahri
Bench: Ritu Bahri
CRM No.M-18712 of 2016 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-18712 of 2016
Date of Decision: 28.11.2016
Gulab Singh ........Petitioner
Vs.
State of Punjab and others ........Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr.J.S.Kamboj, Advocate, for the petitioner.
Mr.A.P.S.Gill, AAG, Punjab.
*****
RITU BAHRI, J. (ORAL)
The prayer in the instant petition filed under Section 482 Cr.P.C. is for directions to the respondents to constitute special investigating team and refer the case to some independent agency for conducting fair and impartial investigation in FIR No.24 dated 09.03.2016 registered under Section 363, 366(A), 346 and 120 B IPC registered at Police Station Kot Isahkhan, District Moga.
Reply has been filed by learned State counsel on behalf of respondent No.1 to 3, the same is taken on record.
As per reply, on 17.05.2016, the learned Court of Illaqa Magistrate, Moga, has issued the arrest warrants against accused for 14.06.2016 and after getting issued the warrants the police party had raided on the native village of the accused situated at Libakheri, but it was found that accused persons have already disposed off their properties in the year 2007 and had shifted to some unknown place. On 11.08.2016, photograph and detail of missing girl Gurpreet Kaur has been uploaded on the site to 1 of 2 ::: Downloaded on - 03-12-2016 00:57:10 ::: CRM No.M-18712 of 2016 2 Criminal Intelligence Gazette. A copy of the same has been attached herewith as Annexure R-10. On 18.10.2016, the police party after getting issued the warrants of arrest against accused Satish Kumar had raided the native village of accused namely Rajar PS Pakki Garhi, District Samli(UP, but with no effect. Thereafter, on 02.11.2016, the detail and photographs of Gurpreet Kaur has been uploaded on the site for tracing of Missing Person. Om 08.11.2016, the police had given the advertisement for tracing the missing girl on Fastway Cable Network. The police is trying its level best to trace out the missing girl and accused persons, but no result was found. Now warrants of arrest have been issued against the accused persons by the learned court of Illaqa Magistrate for 29.11.2016.
Keeping in view the above, this petition is disposed of by giving opportunity to the petitioner to approach respondents if he receives any information regarding his daughter Gurpreet Kaur.
(RITU BAHRI)
JUDGE
28.11.2016
anil
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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