Delhi High Court - Orders
Dil Khush Bairwa vs Govt Of Nct Of Delhi And Ors on 17 February, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Dharmesh Sharma
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 547/2025
DIL KHUSH BAIRWA .....Petitioner
Through: Mr. Ahsan Sanjar, Mr. Kamlesh
Kumar Mishra, Mr. Nitin Kumar
Natak, Ms. Renu & Ms. Arpita, Advs.
versus
GOVT OF NCT OF DELHI AND ORS .....Respondents
Through: Mr. Sanjay Lao, SC with Ms. Priyam
Agarwal & Mr. Abhinav Kr. Arya,
Advs. with SI Paramjeet Singh & HC
Amit PS Ranhola.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DHARMESH SHARMA
ORDER
% 17.02.2025
1. This hearing has been done through hybrid mode.
2. The Petitioner has filed the present petition under Article 226 of the Constitution of India read with Section 528 BNSS seeking production of his old father who has been missing since 17th February, 2023. The DD entry bearing no.0098A was also made on 18th February, 2023 with the PS Ranhola.
3. However, a status report dated 17th February, 2025 has been handed over in Court, which reveals that there has been no trace of the Petitioner's father despite the fact that requisite procedures have been followed and the photographs have also been uploaded on zipnet. The said status report is taken on record.
4. Let a short affidavit be placed on record by the State, stating as to whether there is any Artificial Intelligence software which can be or has been This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/02/2025 at 21:28:47 used by the Delhi Police for confirming and checking the whereabouts of such missing persons, who may have gone missing due to various reasons including unstable medical conditions.
5. Mr. Lao, ld. Standing Counsel submits that the Crime Branch usually possesses such software. If so, let an attempt be made to trace the whereabouts of the Petitioner's father and further status report be filed through the Crime Branch.
6. List on 18th March, 2025.
PRATHIBA M. SINGH, J.
DHARMESH SHARMA, J.
FEBRUARY 17, 2025 Ch/ks This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/02/2025 at 21:28:47