BHERU RAM Vs. STATE

JUDGEMENT

(1.) Petitioner complains that his daughter Bhagwati @ Lali was missing since 27.10.1999 and he suspected one Babu Afroz (R-6) to have taken her away. Though FIR No.998/99 was registered under Section 363 but without any result. He now wants the investigation of this FIR to be handed over to CBI.

(2.) Counter filed on behalf of Respondents details out the steps taken by the police in the matter. It is submitted that accused Afroz was declared a proclaimed offender and a challan was presented against him which was pending. A raid was also conducted on one Zenual of Village Hasan Pur who had confirmed that Babu Afroz and Bhagwati 2 Lal were living as husband and wife and working in virat Nagar (Nepal), near Indo-Nepal Border. Efforts were on to locate the couple and to bring them to book.

(3.) In view of this, nothing survives in this petition which is dismissed. Respondents are, however, directed to take requisite follow-up action in the matter under law and to intimate the result to petitioner after four months from receipt of this order.