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Judgment
G.S.Ahluwalia, J
In a complaint (annexure P/4), it was mentioned by the petitioner that his wife (missing corpus) has left his house alongwith her parents and she has
also taken away her jewellery and thereafter, she in not traceable.
In paragraph 5.6 of the writ petition, it has been mentioned that either his wife is murdered by her parents or she has been sent to some other place.
However, source of such information has not been disclosed either in the writ petition or in the complaint (annexure P/4).       Â
Accordingly, the counsel for the petitioner prays for and is granted a week's time to disclose the source of information on the basis of which
allegations have been made in the complaint (annexure P/4) as well as paragraph 5.6 of the writ petition. The counsel for the petitioner is also directed
to file the order-sheets of proceedings, which is going under Section 97 of Cr.P.C. before the Court of JMFC, Lahar, District Bhind in Case
No.136/2020. Â
As prayed, list next week.