The Delhi High Court issued notice on a public interest litigation demanding urgent institutional measures to trace missing persons in the capital, amid alarming data on disappearances. The Court has called for responses from the Union Government, Delhi Government, Delhi Police and the National Human Rights Commission, signalling judicial scrutiny over what the petition terms a deepening public safety and human rights concern.
The PIL, filed by Advocate Jayeeta Deb Sarkar, points to a steep rise in reported disappearances, particularly of women and children, and alleges systemic failure in tracking and investigation. According to figures cited in the petition, 3,151 people were reported missing between January and early February this year, with nearly 81% yet to be traced. The plea further claims that over 11,000 persons went missing between October 2025 and January 2026.
It seeks recognition of a “right to be traced” and a “right to investigation” as integral components of the right to life under Article 21, arguing that unaddressed disappearances often lead to trafficking, forced labour, sexual exploitation and organ trade, thereby engaging constitutional protections under Articles 21 and 23. The petition also criticises the official response as dismissive, contending that institutional indifference violates Articles 14 and 21.
A Division Bench of Chief Justice D.K. Upadhyaya and Justice Tejas Karia directed the Union Ministries of Home Affairs and Women and Child Development, the Delhi Government, Delhi Police and the National Human Rights Commission to file replies within four weeks. Taking note of the seriousness of the allegations, the Court has listed the matter for further hearing on April 15.
The issuance of notice marks the Court’s decision to formally examine whether existing mechanisms adequately safeguard the constitutional right to life in cases of missing persons.
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