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Judgment
9 paragraphs · 285 wordsThis matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).
Mr. B. Pasayat learned counsel has appeared for the petitioner and responded to the joint affidavit filed by the Superintendent of Police, CID, CB, Odisha and the Inspector of Police, CID, CB, Odisha in compliance to our order dated 21.09.2022.
Mr. B. Pasayat learned counsel has submitted that materials so far disclosed by the affidavit does not substantiate any event of criminal act.
He has however, emphasized that the search should continue and the moment the police could be able to locate the missing person, the petitioner shall immediately be informed. We also perused the records placed with the affidavit filed by the Superintendent of Police, CID, CB, Odisha and the Inspector of Police, CID, CB, Odisha in compliance with the said order dated 21.09.2022.
The efforts taken by the police did not result in locating the missing person but at the same time, it appears that investigation that has been so far carried out does not indicate to any criminal act on behalf of any person.
Mr. P.K. Muduli, learned Addl. Government Advocate has submitted that since a specific police case has been registered, the investigation will continue and whatever the final outcome that would also be informed to the petitioner.
In view of the said statement, we close this proceeding with direction to the investigating agency that on locating the missing person, the petitioner shall be immediately informed and in the event of the termination of the investigation she should be informed about the result of such investigation without delay.
The physical copy of the joint affidavit as referred above is taken on record.
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