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High CourtsSingle Bench(2005) 07 DEL CK 0084

Vijay Kumar vs State of NCT of Delhi and Others

Delhi High Court · Decided on 6 July 2005 · Citation: (2005) 122 DLT 561

HON’BLE JUDGES
Ramesh Chandra Chopra, J
CASE NUMBER
Writ Petition (Criminal) No. 819 of 2005

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Judgment

8 paragraphs · 180 words

R.C. Chopra, J.

WP (Crl.) No. 819/2005

1.

Status report has been filed.

FIR No. 952/2001 was registered on the basis of the report filed by the petitioner in regard to the kidnapping of his younger brother. The status report reveals that the D.I.U. (North-West) has not succeeded in making much headway in tracing out Gyanesh Kumar, the younger brother of petitioner, who was aged about 16 years at the time of the incident.

2.

Considering the averments made in the petition, status report and the facts and circumstances of the case, this Court is of the considered view that the investigations in FIR No. 952/2001 registered at Police Station Sultan Puri u/s 363, IPC should be transferred to Anti-kidnapping Cell of the Crime Branch, Delhi, so that some better efforts are made to trace the missing child and apprehend the culprits.

3.

Accordingly, the investigations in FIR No. 952/2001 registered at Police Station Sultan Puri u/s 363, IPC are ordered to be transferred to the Anti-kidnapping Cell of the Crime Branch, Delhi.

The petition stands disposed of.

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