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Judgment
7 paragraphs · 270 wordsThis Habeas Corpus petition is filed on behalf of the petitioner complaining that her minor daughter is missing since 01.06.2022 and she is in illegal detention of respondent No.4. It is averred in the petition that the petitioner has filed an FIR at Police Station Sri Vijaynagar, District Sri Ganganagar on 07.06.2022, however, the police is not making any efforts to trace out her minor daughter.
Pursuant to the directions given by this Court, the police has submitted factual reports from time to time wherein, the efforts carried out by the police to trace out the petitioner’s minor daughter have been mentioned.
Today also, a latest factual report is furnished by the learned AAG wherein, the efforts carried out by the police to trace out the corpus have been mentioned.
Learned Additional Advocate General has submitted that the police has put on surveillance certain mobile numbers and after obtaining the call details of those mobile numbers, they are hopeful that the corpus would be traced out soon.
Counsel for the petitioner is not appearing as apparently he is abstaining from work pursuant to the call given by the office bearers of the Bar Association. Such non-appearance is clearly illegal and in breach of the order passed by the Hon’ble Supreme Court in the case of Ex. Capt. Harish Uppal Vs. Union of India & Anr., reported in [2003 (2) SCC 45].
In the interest of justice, list this matter after four weeks. On that day, learned AAG will furnish the latest factual report.
In the meantime, if the corpus is traced out, she shall be produced before this Court forthwith.