PRAVINBHAI KAVABHAI SANKALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India where notice for the first time had been issued on 11.02.2020. The efforts are made to trace the corpus. The last order was passed on 20.08.2020 which runs as follows: -

(2.) Notice was issued on 4.2.2020. Thereafter, this Court (Coram: Hon'ble Ms. Justice Sonia Gokani and Hon'ble Ms. Justice Gita Gopi) on 11.3.2020 passed the following order.

(3.) Let all concerted efforts be made for the said purpose noticing the fact that she is a young girl who is not available for a long time. Over and above the Head of Cyber Cell of the Police Department, the help of the Anti-Human Trafficking Cell or any other body, if is required by the officer, he shall be free to seek such help and concerned department shall render the same carrying out his duty. He may also keep in mind the guidelines issued by this Court in Special Criminal Application No. 1648 of 2012 and allied matters on 26.12.2012. For the ready reference, the relevant paragraphs are reproduced as under: -