Javed S/O Rajdeen Meo vs State Of Rajasthan
2023 Latest Caselaw 357 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Habeas Corpus Petition No. 319/2022
Javed S/o Rajdeen Meo, R/o Vllabh Gram, Khairthal, Bhiwadi
District Alwar. (Raj.)
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Additional Chief Secretary,
       Department Of Home, Government Of Rajasthan, Govt.
       Secretariat, Jaipur (Raj.)
2.     The Additional Director General Of Police, Anti Human
       Trafficking Unit, Jaipur.
3.     Superintendent Of Police, Bhiwadi District Alwar (Raj.)
4.     Station House Officer, P.s. Khairthal District Alwar (Raj.)
5.     Ratiram Khatik S/o Sh. Moolchand, R/o Vllabh Gram,
       Khairthal, Bhiwadi District Alwar. (Raj.
6.     Somdatt @ Khiju S/o Sh. Leelaram, R/o Vllabh Gram,
       Khairthal, Bhiwadi District Alwar. (Raj.)
7.     Javed S/o Iqbal, R/o Vllabh Gram, Khairthal, Bhiwadi
       District Alwar. (Raj.)
8.     Leela D/o Sh. Unknown, R/o Vllabh Gram, Khairthal,
       Bhiwadi District Alwar. (Raj.)
9.     Mohit S/o Sh. Unknown, R/o Vllabh Gram, Khairthal,
       Bhiwadi District Alwar. (Raj.)
10.    Rohit S/o Sh. Unknown, R/o Vllabh Gram, Khairthal,
       Bhiwadi District Alwar. (Raj.)
11.    Sanjay Balmiki S/o Sh. Unknown, R/o Vllabh Gram,
       Khairthal, Bhiwadi District Alwar. (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Vikash Kumar Jakhar For Respondent(s) : Ms. Savita Nathawat for Mr. Kapil Bhardwaj For State : Mr. Mangal Singh Saini, Addl.G.A.

with Mr. Atul Sahu, Addl.S.P., Women Crime Research Cell, Bhiwadi

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE BIRENDRA KUMAR

(2 of 2) [HC-319/2022]

Judgment / Order

11/01/2023

1. The corpus-a nine year old boy is missing since 10.07.2022.

Mr. Atul Sahu, Addl.S.P., Women Crime Research Cell, Bhiwadi

states before the Court that initially the matter was investigated

by Mr. Dharamveer, Assistant Sub-Inspector. He has also stated

that the boy went missing and the information of the same was

given to the Police Station, however, there is no document of

Rojnamcha to this effect.

2. From perusal of the case diary, it is evident that neither the

truck has been seized nor the truck owner has been arrested

though minor was taken away by the truck owner. To us, it

appears that the police is investigating as per the information

received from the truck owner, hence, we deem it proper to call

the earlier Investigation Officer Mr. Dharamveer, ASI and the

Superintendent of Police, Bhiwadi before the Court on the next

date.

3. Mr. Atul Sahu, Addl.S.P., Women Crime Research Cell,

Bhiwadi is also required to remain present before the Court on the

next date.

4. However, it is made clear that if the corpus is produced

before the Court, Mr. Dharamveer, ASI, the Superintendent of

Police, Bhiwadi & Mr. Atul Sahu, Addl.S.P., Women Crime Research

Cell, Bhiwadi need not remain present in Court.

5. List this matter on 18.01.2023.

(BIRENDRA KUMAR),J (PANKAJ BHANDARI),J

ARTI SHARMA /1

Powered by TCPDF (www.tcpdf.org)