Delhi High Court - Orders
Ram Baran vs The State Of Nct Of Delhi Through Its ... on 13 February, 2019
Author: Hima Kohli
Bench: Hima Kohli, Manoj Kumar Ohri
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3115/2018
RAM BARAN ..... Petitioner
Through Mr. Manu Tripurari, Mr. Rajeev
Ranjan and Mr. Pulkit Prakash,
Advocates
versus
THE STATE OF NCT OF DELHI THROUGH ITS SECRETARY
NEW DELHI & ORS ..... Respondents
Through Mr. Rahul Mehra, Standing Counsel
(Crl.) with Mr. Chaitanya Gosain,
Advocate for State.
Insp. Virender Kumar, AHTU/Crime
Branch.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 13.02.2019
1. A fresh Status Report dated 05.02.2019 has been filed by the State copy whereof has been furnished to the learned counsel for the petitioner. The said Status Report refers to the steps taken on 14.01.2019 and 29.01.2019, to examine several persons in the area from where the petitioner's 4½ years old son had gone missing, in connection with the call details of the JCL, Raju @ Prince. On their examination, it was found that the mobile number was being W.P.(CRL) 3115/2018 P-1/3 used by the girlfriend of one Sachin Pal who used to speak to him using JCL's mobile phone. The CDRs of the mobile phone of the JCL shows use of around 26 IMEI numbers.
2. From 15.01.2019 to 17.01.2019, investigation regarding use of the mobile number mentioned in para 6, belonging to one Ojair Khan @ Sultan of Hyderabad, Telengana was conducted. The Status Report mentions the steps taken to examine Ojair Khan and concludes by stating that he had falsely stated that he had gone to his native village on 14.10.2018, for solemnizing his own marriage; that he was already married on 05.07.2017 and had actually gone to his native village on 14.10.2018, to attend the marriage of his uncle. After the conclusion of the marriage ceremony, Ojair Khan had proceeded to Nepal looking for work. He is stated to have informed the police that he is ready and willing to undergo the polygraph / Narco Test.
3. Para 8(H) of the Status Report refers to the investigation conducted in respect of persons at PS Darpa, District Motihari, Bihar and it is stated that nothing adverse was found against Ojair Khan. The process of the Narco Test of the mother and sister of the JCL is stated to be scheduled between 11.03.2019 to 16.03.2019, at FSL, Gandhi Nagar, Gujarat. Necessary formalities in this regard are being completed.
4. Fresh Status Report be filed after receiving the reports of the Narco Test.
5. List on 26.03.2019. By the next date, the State shall file a separate affidavit detailing the progress made in making available Brain Mapping facilities in Delhi.
W.P.(CRL) 3115/2018 P-2/3
6. A copy of this order be forwarded by the Registry forthwith to the Principal Secretary, Home, GNCTD and the Director, FSL, Rohini for perusal and compliance.
HIMA KOHLI, J
MANOJ KUMAR OHRI, J
FEBRUARY 13, 2019
sm/j
W.P.(CRL) 3115/2018 P-3/3