High CourtsDivision Bench(2024) 01 DEL CK 3792

Smt. Ram Beti vs The State & Ors.

Delhi High Court · Decided on 19 January 2024

HON’BLE JUDGES
Suresh Kumar Kait, J · Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
W.P.(CRL) 3515/2023

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Judgment

6 paragraphs · 130 words
1.

None appears on behalf of the petitioner.

2.

The respondent/state has filed status report, mentioning therein that on the same date, the missing complaint was transferred to the concerned police station through CCTNS vide GD No. 76A dated 26.09.2023, PS Shaheen Bagh.

3.

Such missing complaint of Mahesh Chand has already been registered at PS Kuchaman City, Rajasthan. The copy of the missing complaint registered at PS Kuchaman City, Rajasthan is also annexed as Annexure D with status report.

4.

Clearly, said Sh. Mahesh Chand has gone missing from the jurisdiction of said police station, and, therefore, no order is required to be passed in the present petition.

5.

The Petitioner is always at liberty to pursue her remedy before Competent Court/Authority.

6.

The petition is disposed of accordingly.