Punjab-Haryana High Court
Aman vs State Of Punjab on 29 January, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:011596
CRM-M-13821-2023 -1-
204 2024:PHHC:011596
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-13821-2023
DECIDED ON: 29.01.2024
AMAN
.....PETITIONER
VERSUS
STATE OF PUNJAB
.....RESPONDENT
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Mr. Jagjeet Singh, Advocate
for the petitioner.
Mr. Aman Pal, Addl. AG Punjab.
Mr. Arvind Kashyap, Advocate for the complainant.
SANDEEP MOUDGIL, J (ORAL)
In pursuance of the previous order dated 18.01.2024, an affidavit of Daljinder Singh Dhillon, PPS, Senior Superintendent of Police, District Pathankot has been filed today in Court giving stage-wise investigation and as stated by Mr. Aman Pal, Addl. AG Punjab that a scientific mode has been adopted to conduct the investigation in the case, after the observations made by this Court in its previous two orders and as a result of examination, it has been stated in the affidavit, which needs to be reproduced hereinbelow:-
(iii) EFFORTS MADE ON 22.01.2024
(a) That on 22.01.2024, the old/previous DVR, CD of the Footage as well as photographs produced by Geeta Devi (Mother of Aman) and the original random photographs (as sample) presented by Deepika (mother of Alisha) were sent to State Cyber Crime Mohali through a 1 of 15 ::: Downloaded on - 01-02-2024 22:33:02 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -2- Demi-Official/DO Letter of the deponent by hand through ASI Sanjeev Kumar No. 1290/PTK.
(b) That on the other hand, Rakesh Kumar (father of Arshia) got his statement recorded before the Ld. Executive Magistrate, Pathankot, in which he stated that they are the one who were present in the photograph in question. The copy of the affidavit of father Rakesh Kumar duly attested by the Ld. Executive Magistrate is annexed as Annexure R-6/T.
(iv) EFFORTS MADE ON 24.01.2024
(a) That on 24.01.2024, the deponent again wrote a Demi-Official (DO) letter No. 18 dated 24.01.2024 with a direction to get the analyses report of the old/previous DVR, CD of the footage and photograph from the State Cyber Cell, SAS Nagar, Mohali. The said report was received and as per the report following observations have come on record:-
"RESULT OF EXAMINATION The exhibit after proper process has been opened in the Video Forensics Lab. The data available in the exhibit under question has been forensically analyzed through DVR Examiner Tool by Magnet Forensics.
Ex-: The Forensic Image of the HDD make "TOSHIBA" has been created through write blocker tool Media Clone on HDD make "WD"
bearing serial no. "WCC6Y4LJP1KT" (Storage Capacity 1 TB). The imaged HDD make "Western Digital" has been analyzed through video Forensics Tool DVR Examiner (Magnet Forensics). Note:-
➤ During analysis, total 112205 video files (accessible and inaccessible) has been found in the extracted date from imaged HDD make "WD" of Ex-1. As per the Questionnaire, filter dated 11-02-2023 has been applied on the whole extracted data of Ex-1. But no video file has been found in the whole extracted date of Ex-1 belonging to the date 11-02-2023.
2 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -3- As per the Questionnaire, no video files which are available on Ex-2 (CD-R make "VERBATIM") have been found in the extracted date of Ex-1.
As per the Questionnaire, no Face Forensic comparison tool is available in this lab, therefore, it is not possible to make any opinion regarding the question asked in Point No. 3. The opinion regarding the same may be taken from other Digital Forensic Lab having this capability..."
Subsequently, the investigation has been conducted in a manner, as has been detailed hereinbelow:-
"(B) The investigation in regard to the fact finding of the alleged incident, that took place on 05.11.2022 between the petitioner Aman @ Jaanu and his alleged female friend Alisha and thereafter, Alisha went missing.
(i) Efforts made on 19.01.2024
(a) That as already stated above the SIT head by the deponent convened a meeting and thereafter the SIT visited the alleged spot of occurrence and analyzed the situation on the site of occurrence. In fact the Petitioner Aman @ Jaanu as well as his 2nd cousin namely Vinay Bains son of Davinder Pal resident of Village Dhaliwal, Khichian, Police Station Purana Shala, District Gurdaspur was also called on the spot.
(b) That simultaneously on 19.01.2024, the Complainant of the FIR/Mother of the missing girl namely Deepika herself came present at the Police Station before the member of the SIT and presented screenshot(s) of Instagram, the said screenshots produced by Deepika contained the post which was posted by Petitioner Aman @ Jaanu from his Instagram ID 'aman_kumar 22' immediately after the occurrence.
That in the said post of Instagram, it was written "Sorry, Sorry Sorry Sorry, Ma app ko bith nhi skha...set of crying emojies. The second screenshot of Instagram Post of Aman @ Jaanu from his Instagram ID 'aman_kumar 22' was "I miss u Rip". These photographs/screenshots were taken on record in the police file, and were sent to technical cell, 3 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -4- Pathankot, for analyzing the same technically for matching IP Addresses etc. The copy of the 2 Screenshots of Aman @ Jaanu, Instagram fact the Petitioner Aman @ Jaanu as well as his 2 ^ (nd) cousin namely Vinay Bains son of Davinder Pal resident of Village Dhaliwal, Khichian, Police Station Purana Shala, District Gurdaspur was also called on the spot.
(b) That simultaneously on 19.01.2024, the Complainant of the FIR/Mother of the missing girl namely Deepika herself came present at the Police Station before the member of the SIT and presented screenshot(s) of Instagram, the said screenshots produced by Deepika contained the post which was posted by Petitioner Aman @ Jaanu from his Instagram ID 'aman_kumar 22 immediately after the occurrence. That in the said post of Instagram, it was written "Sorry, Sorry Sorry Sorry, Ma app ko bith nhi skha...set of crying emojies'. The second screenshot of Instagram Post of Aman @ Jaanu from his Instagram ID 'aman kumar 22' was "I miss u Rip". These photographs/screenshots were taken on record in the police file, and were sent to technical cell, Pathankot, for analyzing the same technically for matching IP Addresses etc. The copy of the 2 Screenshots of Aman @ Jaanu, Instagram Account are attached as Annexure R-8. That it is further submitted that at the same point of time Deepika/Complainant got recorded a Supplementary Statement bringing new facts on the file. The copy of Supplementary Statement of Deepika dated 19.01.2024 is attached as Annexure R-9/T.
(ii) Efforts made on 21.01.2024
a) That the investigating agency/SIT, thereafter made to join Vinay Bains son of Davinder Singh resident of Village Dhariwal, Khilchian, Police Station Purana Shala, District Gurdaspur who is the 2nd cousin of Aman @ Jaanu (son of Uncle/Mama of Geeta).
Thus, Vinay Bains came present alongwith his uncle Rajesh Kumar @ Vipan and Kuldeep Singh Lambardar at PWD rest house, Pathankot, where the members of SIT were present. It was found that Vinay Bain 4 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -5- was 17 years old, therefore, a letter No. 75-5/EP dated 21.01.2024 was written to District Child Welfare Committee, Pathankot with the request to intervene in the course of investigation alongwith the SIT, so that the further investigation could be carried out and questioning could be done from Vinay Bains, Thus, a team of District Child Welfare Committee, Pathankot consisting of Shri. Gurbachan Singh (Chairman CWC), Shri Amarjit Singh-Member, Smt. Gurinderjit Kaur-Member, Smt. Monika Kumar- Member, having the power of bench of Magistrates intervened and came present at PWD rest house. Thereafter, the counseling of Vinay Bains was conducted by the above said members of CWC as per their own procedure and expertise. That thereafter, the questioning as well as the recording of statement of Vinay Bains was done in presence of the CWC Team. The statement of Vinay Bains in itself brought new facts on the police file as per which, on the date of occurrence i.e. 05.11.2022, he came present alongwith Aman @ Jaanu on the spot of occurrence and missing girl Alisha also came present there. That thereafter, Aman @ Jaanu and Alisha started talking to each other and ultimately a fight started between them as Alisha alleged that there was an obscene video of her.
Vinay Bains further stated that the fight between Aman @ Jaanu and Alisha aggravated and ultimately Aman @ Jaanu gave a push/blow to Alisha with both his hands on her chest, due to which she fell back in the canal as they were standing on the edge of the bridge. Thereafter, Aman @ Jaanu and Vinay Bains tried to search for Alisha in the said area and they could not find her. The exact word to word statement of Vinay Bains will further make it clear that what exactly happened at the time of occurrence (however, further cross verification of these facts is still going on by the SIT and no conclusion has been arrived till now). Thus, to avoid repetition the copy of the statement of Vinay Bains dated 21.01.2024 is attached herewith as Annexure R-10/T.
(iii) Efforts made on 22.01.2024 5 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -6-
a) That the photographs, screenshots of instagram were taken on police file on 19.01.2024 and were sent through e-mail to the office of Instagram i.e. Meta Platforms, Inc., 1 Meta Way, Menlo Park, CA 94025 by Incharge Cyber Crime Cell, O/o Senior Supdt. of Police, Pathankot, vide letter No. 90- 91/CC dated 20.01.2024, with the request to analyze the IP Address of instagram account having https://www.instagram.com/bamansaabb Alisha as well as https://www.instagram.com/aman kumar ID of ID 22. Thus, on 22.01.2024, the following report was given by the Technical/Cyber Cell"-
As per the report received about the instagram ID https://www.instagram.com/amankumar 2 which was being used by Accused Aman @ Jaanu. Three IP Addresses have been provided associated to the Instagram ID https://www.instagram.com/aman kumar 2 2 of Accused Aman @ Jaanu. The Time Corresponding to the IP addressed is in UTC (Co-ordinate Universal Time) format which have been changed into IST (Indian Standard Time) by adding 05:30 Hours, which is as follows:-
IP Address 2409: 4055: 2dbb: 221: d541: cc07: 2ddf: 7a66 Time 2022-
11-05 19:53:22 UTC
UTC IST Difference
(05.11.2022) (06.11.2022)
19:53:22 01:23 AM +5:30 Hours
IP Address 2409: 4055: 2dbb: 221: d541: cc07: 2ddf: 7a66 Time 2022-
11-05 20:02:14 UTC
UTC IST Time
(05.11.2022) (06.11.2022) Difference
20:02:14 01:32 AM +5:30 Hours
IP Address 2409: 4055: 2e19: 11a0: 256a: cb4d: 955e: aba5 Time 2022-11-05 22:43:34 UTC UTC IST Time
6 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -7- (05.11.2022) (06.11.2022) Difference 22:43:34 04:13 AM +5:30 Hours The Emails have been sent to respective Companies for getting information about these 03 I.P Addresses provided by Meta Platforms Business Record corresponding to letter No. 106/CC dated 22.01.2024 regarding the Instagram ID https://www.instagram.com/amankumar 22 used by accused Aman @ Jaanu.
In the information about these 03 I.P Addresses corresponding to letter No. 106/CC dated 22.01.2024 regarding the Instagram ID https://www.instagram.com/aman kumar 22 used by accused Aman @ Jaanu, it has been found that:-
The First and the second IP Address are found to be same and it suggests that Aman @ Jaanu had logged-in his instagram ID on his cousin's phone namely Jyoti D/o Rattan Lal having mobile 98882- 74719 on dated 06.11.2022 at 00:32:02 Hrs and logged-out at 02:32:02 Hrs.
Similarly, in regard to the 3rd IP Address, accused Aman @ Jaanu again Logged-in his instagram ID having mobile No. 98882-74719 on dated 06.11.2022 at 04:01:53 Hrs and logged-out at 22:01:53 Hrs. On dated 06.11.2022 the accused Aman @ Jaanu had Logged-in and Logged-out his instagram ID on mobile no. 98882-74719 several times between 04:01:53 to 22:01:53 Hrs.
The detail of Mobile No. 98882-74719 which was used by accused Aman @ Jaanu to login his instagaram ID, has been received and the same is found to be registered in the name of Jyoti D/o Rattan Lal R/o H.No.32 ward No. 33 Ghartholi Muhalla Pathankot. The said Jyoti is 1st cousin (Taya's daughter) of Aman @ Jaanu, who stays in the same house as that of petitioner.
That further, on dated 05.11.2022 location of accused Aman @ Jaanu remained at the scene of crime till 23:24 Hrs after that he switched off his mobile phone 84372-14336 and logged-in his ID at 00:32 Hrs on 06.11.2022 using his cousin's namely Jyoti's mobile number 98882-
74719..."
7 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -8- The report of the Technical/Cyber Cell is attached as Annexure-11/T. That further the SIT has analyzed the call details/CDRs of Aman @ Jaanu, Alisha and Vinay Bains of 05.11.2022 i.e. the day of occurrence and it has been found that Aman @ Jaanu, Alisha and Vinay Bains were present at the place of occurrence i.e. Nawapul Abrol Nagar, Pathankot.
However, as per previous statement dated 16.04.2023 of Vinay Bains which he deposed before the previous SIT, all 03 of them went together on the spot. That now again on carefully scrutiny of the Call Detail Record (CDRs) by the present SIT of all above 3 persons, a contradiction can be seen in the technical evidence as well as the statement dated 16.04.2023 of Vinay Bains, because an SMS and a call are found to be done by Aman @ Jaanu to Alisha despite Alisha being there at the place of occurrence till 20:39 Hrs on 05.11.2022 as per call record. This raises suspicious questions which will be clarified during the further investigation.
That on further scrutiny of CDRs, Aman @ Jaanu and Vinay Bains are found to be going towards village Bharoli Kalan, which suggests that they both had got together and have gone in search of Alisha upto the next bridge at Barfani Mandir or even further. This technical evidence cannot be ignored and the SIT is further analyzing the same, so that more evidence can come on record.
(iv) EFFORTS MADE ON 23.01.2024
(a) That on 23.01.2024, the reply to the letter No. 61/R dated 19.01.2024, whereby the volume and the depth of water in the canal on the date of occurrence i.e. 05.11.2022 was received on 23.01.2024 vide Letter No. 98/4M through SDO, Head Works UBDC Madhopur, Pathankot, as per which the depth of water of Canal could have varied from 2 feet to 5 feet approximately. It was also mentioned that where the Canal bridge/ ex-regulator structure and falls structures reaches then it may increase upto 9 feet. In the present case, the place of occurrence is next to/under the bridge, therefore, there is all probability that the water would have been upto 9fts on the day of 8 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -9- occurrence under the bridge. The copy of the relevant part of the reply received from the concerned department is attached as Annexure R-12.
Therefore, in view of the above, a letter No. 93/Reader dated 23.01.2024 was written by the deponent to the Deputy Commissioner, Pathankot for providing Swimming Export and Doctor, who can analyze and tell if at the point of occurrence a person could get injury after falling from the bridge in the Canal and if a person could drown from the said point.
(v) EFFORTS MADE ON 25.01.2024
(a) That the expert opinion of Medical Officer, Pathankot and the official of Sports Department/ swimming expert regarding the injury as well as drowning was received on 25.01.2024, whereby it is stated that possibility of drowning and getting injured after falling from the Abrol Nagar, Canal Bridge cannot be ruled out. The copy of the opinion regarding injury and drowning is attached as Annexure R-13.
C. INVESTIGATION /EFFORTS MADE TO SEARCH/ RECOVER THE MISSING GIRL ALISHA ON THE PART OF THE INVESTIGATING AGENCY
1. Efforts Made on 19.01.2024
a) That a letter No. 11-40/Lit dated 19.01.2024 has been sent by the deponent, to all the DGP(s) of all State(s) of India and all Commissioner(s) and SSP(s) of State of Punjab with the request to inform regarding any information of missing girl namely Alisha.
b) That a letter No. 61/R dated 19.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum-member- SIT to SDO Irrigation Department for obtaining the information about the volume and the depth of water in the canal on the date of occurrence i.e. 05.11.2022.
II. Efforts Made on 20.01.2024
a) That a letter No. 73/R/DSP/C dated 20.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum- member-SIT to the concerned authority of CBSE, Regional Office, SAS 9 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -10- Nagar, Mohali for obtaining information, if the missing girl Alisha has ever appeared in any examination after 06.11.2022. That a similar letter No. 74/Reader dated 20.01.2024 has been written to Punjab School Education Board, SAS Nagar, Mohali with the similar request.
b) That a letter No. 75/Reader dated 20.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum-member- SIT to Regional Passport Officer, Jalandhar to get the details of Alisha's passport.
c) That a letter No. 76/Reader dated 20.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum-member- SIT to Divisional Railway Manager, Northern Railway, Ferozepur Division to get the details of the booking/reservation done in the name of Alisha on or after 06.11.2022.
d) That a letter No. 1177/EB dated 20.01.2024 was written by Senior Superintendent of Police, Pathankot-cum-Chairman-SIT i.e. deponent to the Deputy Commissioner, Pathankot with the request to stop the flow of the water in Madhopur - Beas Link Canal from dated 21.01.2024 to 23.01.2024 for conducting the physical search operation in the said canal.
e) That a separate team headed by CIA, Incharge, Pathankot was sent to the residential location of the Alisha's maternal Grandmother namely Arwinder wife of Chander Mohan, of Sector 23, Chandigarh to search and verify about the missing girl Alisha from the nearby area of the residential location of Arwinder/maternal Grandmother of Alisha. However, after verifying from various places by showing the photographs, the whereabouts of Alisha could not be found.
f) That the Station House Officer, Police Station Sadar Pathankot alongwith the team, was given a task to collect information from all the Police Stations ie. Police Station Dinanagar, Police Station Purana Shala, Police Station Bhainimia Khan, Police Station Dumtal, Police Station Mukerian, Police Station Dasuya, Police Station Tarn Taran, under whose jurisdiction, the Madhopur - Beas Link Canal flows/crosses. Thus, from the all above said Police Stations, 10 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -11- information regarding the proceedings conducted under Section 174 Cr.P.C. of the dead bodies falling under their jurisdiction was taken, however, no relevant/meaningful record regarding Alisha have been found.
Ⅲ. EFFORTS MADE ON 21.01.2024
a) That a letter No. 77-83/Reader dated 21.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum- member-SIT to Civil Surgeon, Pathankot, District Gurdaspur, District Kapurthala, District Hoshiarpur, District Tarn Taran, District Amritsar, District Ferozepur for sending the information in regard to the postmortem conducted on or after 06.11.2022 of a dead body similar to Alisha. The reply to the same is still awaited by the respective authorities.
(b) That a letter No. 84/Reader dated 21.01.2024 was written by Deputy Superintendent of Police, Sub- Division City Pathankot-cum- member-SIT to Chief Engineer, Irrigation and Canal Department, Punjab, Chandigarh for sending the information in regard to the details of unidentified dead bodies found on or after 06.11.2022.
(c) That the request dated 20.01.2024 sent to the Deputy Commissioner, Pathankot was accepted and therefore on 21.01.2024, the water of Madhopur Beas Link Canal was stopped and the SIT was informed. Therefore, the members of the SIT i.e Sh. Harpal Singh, SP- PBI, Sh. Sumeer Singh, DSP, City, Pathankot, Inspector Harpreet Kaur, Station House Officer, Police Station Division No. 1 and Insp. Mandeep Salgotra, Station House Officer, Police Station Division No. 2, Pathankot, SI Mohit, Incharge, Special Branch, SI Rajesh Kumar, Police Station Division No. 2, ASI Dalbir Singh, HC Gursimranjeet Singh, Police Station Division No. 1 and 25 other Police personnel from Police Line Pathankot, were deployed and physical search operation under the videography as well as photography was conducted on the river bed/canal bed from the point of occurrence towards the downstream. In fact, the machines like Tractor/JCBs were also used to dig the river bed upto some extent so that the body or 11 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -12- remains of Alisha or any other evidence could be found. However, nothing could be found after all these efforts.
(d) That further the Station House Officer, Police Station Sadar Pathankot alongwith the team, was given a task to collect information from all the Police Stations i.e. Police Station Makhu, Police Station Harike, Police Station Vairowal, Police Station Goindwal Sahib, Police Station Chholla Sahib, Police Station Sri Hargobindpur, Police Station Ghuman, Police Station Beas, Police Station Begowal, Police Station Dhilwan, Police Station Kabirpur, Police Station Talwandi Chaudhari, Police Station Fattu Dhinga, Police Station Lohian, under whose jurisdiction, the Madhopur Beas Link Canal flows/crosses. Thus, from the all above said Police Stations, information regarding the proceedings conducted under Section 174 Cr.P.C. of the dead bodies falling under their jurisdiction was taken. However, no meaningful information was received.
(e) That on 21.01.2024, again a separate team headed by CIA, Incharge, Pathankot was sent to the residential location of the Alisha's Maternal Grandmother namely Arwinder wife of Chander Mohan, resident of Sector 23, Chandigarh to search and verify about the missing girl Alisha from the nearby area of residential location of Arwinder/maternal Grandmother of Alisha. However, after verifying from various places by showing the photographs, the whereabouts of Alisha could not be found.
(IV) EFFORTS MADE ON 22.01.2024
(a) That again on 22.01.2024, the search was conducted on the river bed/canal bed under the supervision of the members of the SIT ie. Sh. Harpal Singh, SP- PBI, Sh. Sumeer Singh, DSP, City, Pathankot, Inspector Harpreet Kaur, Station House Officer, Police Station Division No. 1 and Insp. Mandeep Salgotra, Station House Officer, Police Station Division No. 2, Pathankot, SI Mohit, Incharge, Special Branch, SI Rajesh Kumar, Police Station Division No. 2, ASI Dalbir Singh, HC Gursimranjeet Singh, Police Station Division No. 1 and 25 other Police personnel from Police Line Pathankot, were deployed and further physical search operation under the videography as well as 12 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -13- photography was again conducted on the river bed/canal bed towards the downstream. Again, the machines like Tractor/JCBs were also used to dig the river bed upto some extent so that the body or remains of Alisha could be found. However, nothing could be found on that day also
(b) That on 22.01.2024, again a separate team headed by CIA, Incharge, Pathankot was sent to the residen location of the Alisha's Maternal Grandmother namely Arwinder wife of Chander Mohan, resident of Sector 23, Chandigarh to search and verify about the missing girl Alisha from the nearby area of the residential location of Arwinder/maternal Grandmother of Alisha. However, after verifying from various places by showing the photographs, the whereabouts of Alisha could not be found.
(c) That again on 22.01.2024 the Station House Officer, Police Station Sadar Pathankot alongwith the team, was given a task to collect information from all the Police Stations i.e. Police Station GRP, Amritsar, Police Station Sadar Pathankot, under whose jurisdiction, the Madhopur Beas Link Canal flows/crosses. Thus, from the all above said Police Stations, information regarding the proceedings conducted under Section 174 Cr.P.C. of the dead bodies falling under their jurisdiction was taken, however, no relevant/meaningful record regarding the Alisha have been found.
Thus, no relevant/meaningful record regarding the Alisha or her dead body have been found after the search of data of section 174 Cr.P.C. proceedings of 7+15+2 24 Police Stations of Punjab from where the said River/Canal flows.
(V) EFFORTS MADE ON 23.01.2024
(a) That again on 23.01.2024, the further search was conducted on the river bed/canal bed under the supervision of the members of the SIT i.e. Sh. Harpal Singh, SP-PBI, Sh. Sumeer Singh, DSP, City, Pathankot, Inspector Harpreet Kaur, Station House Officer, Police Station Division No. 1 and Insp. Mandeep Salgotra, Station House Officer, Police Station Division No. 2, Pathankot, SI Mohit, Incharge, Special Branch, SI Rajesh Kumar, Police Station Division No. 2, ASI Dalbir 13 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -14- Singh, HC Gursimranjeet Singh, Police Station Division No. 1 and 25 other Police personnel from Police Line Pathankot, were deployed and further physical search operation under the videography as well as photography was again conducted on the further river bed/canal bed towards the downstream. Again, the machines like Tractor/JCBs were also used to dig the river bed upto some extent so that the body or remains of Alisha could be found. However, nothing could be found on the 3rd day also.
(VI) EFFORTS MADE ON 24.01.2024
(a) The posters having photograph of Alisha have been pasted at various public places with a message that the person who will find or give information regard Alisha will be awarded with a prize of Rs. 50,000/-. The copy of the poster is attached as Annexure R- 14. (VII) EFFORTS MADE ON 25.01.2024 That a letter No. 1456/EB dated 25.01.2024 was written by the deponent to Director, Information and Public Relationship Department, Punjab Chandigarh, to publish the photograph of missing girl Alisha in Punjabi Tribune newspaper, Dainik Bhaskar Hindi Newspaper and the Tribune English newspaper with the announcement of Cash reward of Rs. 50,000/- to the person who will find or give information regard Alisha.
(VIII) EFFORTS MADE ON 26.01.2024 In response to request made to Director Information and Public relation Department, Punjab the leading newspaper has published the news with Photograph of missing girl Alisha Sharma, i.e. Dainik Bhaskar on Page no. 3 at Column No. 3 & 4, English Tribune on Page no. 4 at Column No. 3 & 4 and Punjabi Tribune on Page No.5 at Column No.4. The copies of the relevant part of above said Newspapers are attached as Annexure R-15/T, Annexure R-16 and Annexure R-17/T respectively."
This Court has no occasion further to go into the manner and mode of investigation to be adopted by the Investigating Agency headed by Daljinder Singh Dhillon, PPS, Senior Superintendent of Police, District Pathankot himself.
14 of 15 ::: Downloaded on - 01-02-2024 22:33:03 ::: Neutral Citation No:=2024:PHHC:011596 CRM-M-13821-2023 -15- In the light of above, this petition does not warrant any further consideration.
It is open to the Investigating Agency to conclude the same and take appropriate action in accordance with law.
Petition in the aforesaid terms stands disposed of.
(SANDEEP MOUDGIL)
29.01.2024 JUDGE
Meenu
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2024:PHHC:011596
15 of 15
::: Downloaded on - 01-02-2024 22:33:03 :::