Madhya Pradesh High Court
Mahendra Kumar Dube vs Secretary The State Of Madhya Pradesh on 17 January, 2011
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W.P. No. 7527 of 2010
17.01.2011
Shri R.N. Tiwari, Counsel for the petitioner.
Shri Samdarshi Tiwari, G.A. for respondents No. 1 to 4.
Shri Sidharth Patel, Counsel for respondent No.5. Learned counsel for the State submitted that the Police have recorded statements of Gokran Patel and Kishan Das who were lastly seen with Sanjiv Dubey, the missing person. They have also stated that they alongwith Sanjiv Dubey decided to board train at Kolkata but Sanjiv Dubey had not reached to the station and ultimately they left Kolkata for Jabalpur without Sanjiv Dubey. It is stated that Police is continuously taking steps to search out Sanjiv Dubey but is unable to get his corpus. It is assured by Shri Samdarshi Tiwari, learned G.A. that the Police shall make continuous efforts to search out the corpus of Sanjiv Dubey and with the aforesaid directions, the matter may be finally disposed of.
Though the learned counsel for the petitioner submitted that the Police have only done the paper work but have not taken any steps to search out the corpus of Sanjiv Dubey but considering the aforesaid statement made by Shri Samdarshi Tiwari and earlier reports produced by the Police, we are satisfied that the Police have investigated the matter properly and as per the assurance of the learned G.A., police shall continue to make all the efforts to search out the corpus of Sanjiv Dubey.
In view of the aforesaid, we close the proceedings taking on record the aforesaid statement of Shri Samdarshi Tiwari, learned G.A. and we hope that the Police shall make all the
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W.P. No. 7527 of 201017.01.2011 efforts to search out the corpus of Sanjiv Dubey. In this regard the Police shall continuously report to the Superintendent of Police, Jabalpur quarterly till the corpus of Sanjiv Dubey is traced out. Proceedings are closed with no order as to costs.
(Krishn Kumar Lahoti) (Smt. Sushma Shrivastava)
JUDGE JUDGE
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