Himachal Pradesh High Court
Khim Ram vs . State Of H.P. & Others. on 17 May, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Khim Ram vs. State of H.P. & others.
CWP No. 2419 of 2022 .
17.05.2022 Present: Mr. Jagat Pal, Advocate, for the petitioner.
Mr. Vikas Rathore, Additional Advocate General, for the respondents.
ASI Vinod Sen, I/O Police Station, Sadar, present with record.
Learned Additional Advocate General prays for further time to trace out and produce the missing son of the petitioner, who according to the petitioner, had gone to Police Station, Manali, on being required by the police officer to act as a decoy in narcotics case and since then, his whereabouts are not known.
Respondents has filed reply to the petition and contended that they are making efforts to trace out the missing son of the petitioner. His last location was known as Hadimba Temple, Manali and thereafter, he could not be traced.
Learned Additional Advocate General submitted that respondents may be granted further time to carry out the investigation and to locate the missing son of the petitioner.
Matter to come up on 20.06.2022. If in this period, son of the petitioner is not traced out, Superintendent of Police, Kullu, shall remain present in Court.
( Mohammad Rafiq ) Chief Justice ( Sandeep Sharma ) Judge May 17, 2022 (reena) ::: Downloaded on - 17/05/2022 20:10:31 :::CIS