Ram Swaroop Bairwa Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 5607 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                D.B. Habeas Corpus Petition No. 58/2021

  Ram Swaroop Bairwa
                                                                        ----Petitioner
                                     Versus
  State Of Rajasthan & Ors.
                                                                     ----Respondents

For Petitioner(s) : Mr. Bheem Sain Bairwa Advocate. For Respondent(s) : Mr. N.S. Gurjar Assistant Government Advocate.

Mr. Shivraj Singh, IPS, SP, AHT, PHQ Mr. Udai Singh R.P.S., OIC, CO, Bandikui & Mr. Naresh Sharma, CI, Station House Officer, Police Station, Bandikui, District Dausa.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/08/2022

Heard.

Learned State counsel, upon instructions, would submit that

though efforts have been made but the missing child has not been

recovered so far.

We find from the latest report dated 17.08.2022 of the Police

Station, Bandikui that despite all efforts made so far from various

places across the country and children lodged in various child care

institutions, missing child could not be recovered and the investigation

is going on. Report dated 17.08.2022 is taken on record.

Towards compliance of direction issued by this Court earlier on

27.07.2022, it is informed that a separate cell specially for recovery of

547 missing children, as noted in the earlier order has been

constituted under the directions of Director General of Police,

(2 of 2) [HC-58/2021]

Rajasthan, Jaipur which is making efforts to recover missing children

and so far 72 children have already been recovered and the special

cell is working to recover all the children as early as possible.

We have gone through the order passed by the Director General

of Police, Rajasthan, Jaipur on 29.07.2022 for constitution of special

cell in the name of "Khushi-IV".

In addition to the special cell already constituted functioning in

the State towards recovery of missing children, a special cell has also

been constituted under the direction issued by this Court on

27.07.2022.

On the next date of hearing, the State counsel shall apprise the

Court regarding recovery of more children and the efforts made in this

regard. As far as the missing child in the present case is concerned,

we would direct the Investigating Officer to make all best possible

efforts for recovery of the missing child.

In the circumstances of the case, we direct this case to be listed

after two months.

The presence of all the Officers except Station House Officer,

Police Station, Bandikui is exempted subject to the condition that they

will remain present before the Court as and when directed.

List this case after two months.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-3

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