RADHA RAMAN Vs. STATE OF DELHI

JUDGEMENT

(1.) A missing person's complaint Ex.PWID was registered on 14.10.2003 at P.S. Ashok Vihar when Dal Chand PW2, the elder brother of Manak Chand PW6, went to the police station and informed the Duty Officer that his nephew named Vinod, aged 10 years, was missing since 9.00 a.m. in the morning and could not be located, till the missing person's complaint was lodged at 8.25 p.m.

(2.) Attempts were made by the local police to try and locate Vinod but without success.

(3.) Unknown to the police and the family members, on 19.10.2003 information of a dead body lying in the jurisdiction of P.S. Nand Nagri was registered at the said police station which was seized and sent to the mortuary for post-mortem with a request to preserve the body for 48 hours as it had yet to be identified.