LAXMI DEVI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) In this case, the present petitioner is a complainant, who lodged the First Information Report against his son-in-law and his family members, alleging therein that her daughter Neelam, who was married to Bhupendra Bhatt in the year 2008, is missing since 05.08.2014 from her matrimonial house. The said First Information Report was lodged under Sections 498-A of I.P.C. and 3/4 Dowry Prohibition Act, at Police Station Rishikesh, District Dehradun.

(2.) The complainant/petitioner, who is the mother, alleged that her daughter is not traceable as yet, although the investigation is going on in the matter for the last one year. Learned counsel for the petitioner submits that further investigation of the matter, as far as kidnapping and abduction of the daughter of the complainant is concerned, be given to the C.B.C.I.D.

(3.) Considering the fact that since the First Information Report was lodged on 05.08.2014 and the girl Neelam is not traceable till date, it would be in the interest of justice to transfer the case to the Crime Branch of the Police i.e. C.B.C.I.D., who shall make every possible efforts to trace the whereabouts of the girl, and do the needful under the law.