MOHD. ARMAN Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed seeking directions to the respondents to produce the brother of the petitioner i.e. Mr.Imran before this Court.

(2.) Pursuant to order dtd. 1/8/2023, Delhi Police has placed on record the Status report wherein it is stated that brother of the petitioner Md.Imran, aged 30 years s/o Md.Safi Ahmad r/o O-1, Haji Colony, Gaffar Manzil, Jamia Nagar, Delhi had left his house on 2/5/2022 at 8.30 PM. A missing report was accordingly registered at Police Station Jamia Nagar vide DD No.88A dtd. 3/5/2022 wherein it was stated that Md. Imran was mentally weak.

(3.) On 5/5/2022, search was made in the local area and during the search, the neighbours were also examined and the CCTV footages of cameras installed in the area were also checked but no clue was found. On 3/5/2022, details of the missing boy were uploaded at ZIP Net along with his photograph and the information regarding the same was also sent to NCRB and SCRB on 26/7/2023, on Doordarshan on 2/6/2022 at Missing person squad on 3/5/2022 and at Kidnapping Cell on 26/7/2023 for necessary action regarding his search.