Roshana Gurjar, Roshan Bai @APPELLANT@Hash State of Rajasthan & Ors

This Court on 10.9.2018 had passed the following

order:-

“Present petition has been filed under Section 482 Cr.P.C. praying that a direction be issued to the incharge of Police

Force, Amawara, Police Station Bamanwas, District Sawaimadhopur, not to proceed with missing report(Annx.7) as petitioner being aged 20 years at

his own accord had left the house of her husband to puruse her studies.

This court on 31.08.2018 had passed the following order:-

“Let at first instance, the statement of the petitioner be recorded by the Deputy Registrar (Judicial) of this Court , upon identification of the

petitioner by her Counsel.

To await statement of the petitioner recorded by the Deputy Registrar (Judicial) of this Court, list on 10.09.2018.

Meanwhile, the respondent Nos.3 and 4 are directed to ensure necessary vigil that no harm is caused to the life and liberty of the petitioner.â€​

In pursuance of the said order, statement of petitioner has been recorded by Deputy Registrar(Judicial) of this court. The said statement is taken on

record and for ready reference is reproduced below:-

“jktLFkku mPp U;k;ky; ihB] t;iqj ,l0ch0 fØfeuy fel0 ihfV’ku uEcj 3673@2018

jksâ€​kuk xqtZj mQZ jks’ku ckbZ cuke ljdkj o vU; fnukad 04@09@2018

eSa jksâ€kuk xqtZj iq=h Jh jkethyky xqtZj] vk;q yxHkx 20 o""kZ] tkfr xqtZj] fuoklh&chpiqjh] rglhy&ckeuokl] ftyk&lokbZek/kksiqj ¼jktLFkku½

gky fuoklh jkeHktu ds ?kj] xkWo ckM chpksp] rglhy ckeuokl] ih ,l&cVkM+k] ftyk lokbZek/kksiqjA

'kiFk iwoZd c;ku djrh gwW fd esjs ?kjokyksa us /kkjk flag ls nks yk[k :i;s ysdj ds tcjnLrh esjh 'kknh djokbZA /kkjk flag dh vk;q yXkHkx 45 o""kZ dh

Fkh vkSj og vuidh cgu dh 'kknh esjs ekek ds lkFk gksuh FkhA 'kknh dk ncko cukus ds fy, ejss ifjokj okyks us eq>s cgqr ekjk&ihVk vkSj tcjnLrh ejsh 'kknh djok nhA

'kknh ds jkr okys fnu gh eSus /kkjk flag dks crk fn;k fd eS mlds lkFk ugha jg ldrh vkSj blds vxys fnu /kkjk flag eq>s esjs ?kj NksM x;k A ysfdu

esjs ?kjokyks us esjs mij llqjky tkus dk ncko cuk dj j[kk ,oa ekjk&ihVk D;ksafd mudksa /kkjk flag ds lkFk vkVk&lkVk djuk FkkA eS viuh ivkxs tkjh j[kuk pkgrh Fkh ysfdu ;fn eS ?kj :drh rks ejss ?kjokys eq>s okil csp nsrs bl ckr ls ijs’kku gksdj eS fnukad 02 twu 2018 dks ?kj ls Hkkx

xbZ vkSj jkeHktu ds ?kj pyh xbZA jkeHktu eS igys ls tkurh FkhA jkeHktu gekjh fj’rsnkjh esa gh vkrk gS vkSj vPNkk vkneh gS blfy, eSus jkeHktu

dks viuk /keZ firk cuk fy;k gSA vc mlh ds ?kj jg jgh gW vkSj lqjf{kr eglwl dj jgh gwWA ysfdu esjs ifjokj okys] esjk ukuk xkso/kZu] ejsk ekek

eqds’k] gjdsâ€k] HkkbZ ohj flag] lqtku] fouksn] deys’k] lqjsâ€k] jesâ€k vkSj ejss pkpk rkm ,oa /kkjk flag o mlds ifjokj ls eq>s o jkeHktu o

jkeHktu ds ifjokj dks /kefd;k¡ fey jgh gS ,oa tku dk [krjk gSa eSus xaxkiqj dksVZ esa /kkjk flag ls rykd dh vthZ yxk j[kh gS vkSj vkxkeh rkjh[k 25

flrEcj 2018 gS ysfdu /kkjk flag o esjs ifjokj okyksa us eq>s /kedh ns j[kh gS vkSj eq>s dksVZ tkus ls jksd jgs gSA eSus efgyk vk;ksx ls Hkh fâ€kdk;r

dj j[kh gSA ges lqj{kk iznku djkbzZ tkosaA ejss ?kj okyks us iqfyl esa tks fjiksVZ ntZ djokbZ gqbZ gS og fcYdqy >wBh gSÂ ,oa esjk fdlh us dksbZ

vigj.k ugh fd;k gS eS Lo;a dh bPNk ls jkeHktu ds ?kj vkbZ gwWA eq>s vkSj dqN ugha dguk gSA

uksV%& xokg dk c;ku esjs funsZâ€ku esa mlds dgs vuqlkj Vad.kdrkZ }kjk dEI;qVj ij Vafdr fd;k x;k] ftls xokg dks ik;k x;k rks

mlus mDr dFkuksa dks lqu o le> dj lgh gksuk Lohdkj fd;kA

 vkj0vks0,.M+ ,0 lh0

  fMIVh jftLVªkj ¼U;kf;d½â€​

After hearing counsel for the petitioner, a direction is issued to the respondent Nos.3 and 4 to ensure necessary vigil that no harm is caused to the life

and liberty of the petitioner.

Mr. Prakash Thakuriya, ld. PP, is directed to send the copy of this order to the Investigating Officer to remain present in this court along with the

records of the missing report.

List the present petition on 14.09.2018, in the supplementary list.

Copy of this order be handed over to Mr. Prakash Thakuriya, ld. PP, under the seal and signature of Court Master for onward transmission and

necessary compliance.â€​

Today, Sub Inspector Roop Singh, Police Station Bamanwas, Sawai Madhopur, investigating officer is present in the court. He has identified the

petitioner Roshana Gurjar @ Roshan Bai, who is present in the court and has stated that she is more than twenty years of age.

Investigating officer having read the statement of petitioner Roshana Gurjar @ Roshan Bai recorded by Dy. Registrar (Judicial) of this Court, and

submitted that no action shall be taken upon the missing report received from Ramji Lal respondent no.6 father of the petitioner and same shall be

filed.

Learned counsel for the petitioner prays that the present petition be disposed of in terms of the statement made by the investigating officer.

Ordered accordingly.

A further direction is issued to the respondent nos. 3 and 4 to ensure necessary vigil that no harm is caused to the life and liberty of the petitioner.