Madhya Pradesh High Court
Tahsildar Singh Kushwaha vs The State Of Madhya Pradesh Thr on 4 June, 2015
1
WP.2077.2015
04.06.2015
Shri Rajeev Sharma, learned counsel, for the
petitioner.
Shri N.S. Kirar, learned Panel Lawyer, for the
respondents No.1 to 4/State.
Respondents No.5,6,8 and 9 appear to be unserved.
In compliance of the earlier directions, three different progress reports regarding efforts made by the authorities of respondents No.1 to 4 to produce the corpus of Sanju daughter of the petitioner have been filed. Inter alia, in such reports, it is stated that regarding kidnapping of such minor girl Sanju Crime No.31/2015 for the offence punishable under Sections 363 and 366 of IPC has been been registered at Police Station Gohad Chouraha, District Bhind (M.P.) but despite making efforts at various places the corpus of Sanju could not be traced out till sending the aforesaid reports.
Having perused the aforesaid reports, petitioner's counsel submits that from one manner or another respondents No.6 to 9 are managing respondent No.5 for not taking steps against them or to trace out the corpus of Sanju and in such premises authority of the concerning Police Station is not taking 2 WP.2077.2015 interest to trace out the corpus of Sanju and prayed for appropriate direction to the Superintendent of Police, Bhind to trace out the corpus of Sanju, the daughter of petitioner, under his guidance and supervision for taking all possible efforts so that she may be recovered and produced before the Court.
Having heard learned counsel, keeping in view the arguments advanced by them and after perusal of the aforesaid three reports, in the available circumstances, to trace out the corpus of Sanju, the Superintendent of Police Bhind through Panel Lawyer is directed to deploy some senior officer not below the rank of Inspector of some other police station. It is also expected from the Superintendent of Police, Bhind that the aforesaid deployed officer will make efforts to trace out the corpus of Sanju under his guidance and supervision.
The Superintendent of Police, Bhind (M.P.) is directed to produce the corpus of Sanju before this Court on 15.06.2015 and in case despite making efforts if the corpus is not traced out then a specific status report in this regard be placed on record on such date.
In addition to it, if corpus of Sanju is not traced out then the Superintendent of Police Bhind (M.P.) 3 WP.2077.2015 shall remain present on such date to explain the circumstances in which the corpus is not traced out.
List this case on 15.06.2015.
A typed copy of the order passed today be made available to the Panel Lawyer of the office of the Advocate General enabling him to ensure compliance.
(U.C. Maheshwari) Vacation Judge pd