ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) PROCESS of criminal law was set into motion when at around 7:45 PM on February 08, 2007, DD No.52B, Ex.PW -26/A, was recorded at Police Station M.S. Park, Shahdara noting therein that one Rajesh Jain, resident of house bearing Municipal C -499, Gali No.5, Ashok Nagar, Delhi came to the police station and made a statement to the effect that on February 07, 2007 at about 5:00 PM his wife Renu Jain (hereinafter referred to as the 'Deceased') along with a girl named Anju had gone from the beauty parlour run by her i.e. Renu Jain at Gali No.9, Ashok Nagar, Delhi to someplace to apply Mehendi and has not returned to her residence since then and that he has looked for his wife everywhere but could not find her.

(2.) THE aforesaid DD entry was entrusted for investigation to SI U.Bala Shankaram PW -27, who flashed wireless message and made inquiries from family members and neighbours of the deceased but found no clue.

(3.) ON February 11, 2007 (second) statement of Rajesh Jain was recorded at PS M.S.Park, Shahdara, wherein he stated that he was residing at House No.C -499, Gali No.5, Ashok Nagar, Delhi with his wife Renu and his children Aanchal Jain (daughter) aged 11 years and Aakash Jain (son) aged 7 years. Since 2006 his wife was running a beauty parlour from a shop at premises No.D -307, Gali No.9, Ashok Nagar, Delhi, where since February 03, 2007 a girl named Anju Sharma aged about 28 years, whose address was not known to him, had been working. On February 07, 2007 his wife had left the beauty parlour with Anju at around 5:00 PM and since then she was missing. When she left, his wife was wearing a brown coloured suit, a grey sweater, a white shawl, four rings, one pair of earrings, two gold chains, four bangles and a pair of black slippers. He had lodged a missing person complaint on February 08, 2007. His wife was carrying with her a mobile phone of Nokia make having number 9811484599.