The Delhi HC in, Guddi Devi v. State directed the police to register FIR in the case where the son of petitioner went missing on 15.01.2020 from 5 pm onwards.
The court perused the status report filed by the state and the response of the police. The court highlighted the lapses on the part of the state where despite Uttam Singh Rana going missing in accordance with the law, and also in accordance with Standing Order 252/2019, as updated on 28.06.2019, no FIR had been registered. The court even questioned the investigation taken place by the police, if no FIR was registered.
The court after perusing the relevant points asked the police to register an FIR and also directed the matter to be transferred to AHTU (crime) where the investigation would be supervised by the DCP and the status report shall be filed under their signatures. The court also said that The State should also disclose point by point compliance/ non-compliance/ delay in compliance, of Standing Order 252/ 2019 as updated on 28.06.2019.
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