High CourtsDivision Bench(2002) 01 DEL CK 0099

Bheru Ram vs State and Others

Delhi High Court · Decided on 24 January 2002 · Citation: (2002) 3 AD 618 : (2002) CriLJ 3393

HON’BLE JUDGES
Vinod Sagar Aggarwal, J · B.A. Khan, J
RESULT
Dismissed
CASE NUMBER
Criminal Writ Petition No. 751 of 2000

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Judgment

3 paragraphs · 182 words

Khan, J.—Petitioner complains that his daughter Bhagwati @ Lali was missing since 27.10.1999 and he suspected on Babu Afroz (R-6) to have taken her away. Though FIR No. 898/99 was registered u/s 363 but without any result. He now wants the investigation of this FIR to be handed over to CBI.

2.

Counter filed on behalf of Respondents details out the steps taken by the police in the matter. It is submitted that accused Afroz was declared a proclaimed offender and a challan was presented against him which was pending. A raid was also conducted on one Zenual of Village Hasan Pur who had confirmed that Babu Afroz and Bhagwati @ Lali were living as husband and wife and working in Virat Nagar (Nepal) near Indo-Nepal Border. Efforts were on to locate the couple and to bring them to book.

3.

In view of this, nothing survives in this petition which is dismissed. Respondents are, however, directed to take requisite follow-up action in the matter under law and to intimate the result to petitioner after four months from receipt of this order.