LAWS(GJH)-2020-6-440

SHEIKH SALIM SHEKHBABU Vs. STATE OF GUJARAT

Decided On June 19, 2020
Sheikh Salim Shekhbabu Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This is a petition preferred by the petitioner- Shaikh Salim Shaikh Babu, who runs a provision store at Shahalam, Ahmedabad, who is aggrieved by the fact that his father, namely Shaikh Babu Shaikh @ Rahim Shaikh Vajir, aged 65 years, is missing since 10.12.2019. It is, further, his grievance that, he repeatedly approached the respondent-police authorities and also gave written applications, but, no heed is paid to his requests and not a single reply is received with regard to the whereabouts of the corpus, till date. It is his say that his father used to come to Ahemadabad and resided at a rented apartment No. 509, Moin Appartment from Kamareddy, Telengana. He is said to have a retail business of clothes and by obtaining parking pass from the Western Railway cycle stand, he was doing his business.

(2.) It is alleged that on 09.12.2019, his father had gone to Vadodara Railway Station to get his bicycle and from there, he was taken to Fatehganj Police Station for interrogation and since then, they have not heard of him.

(3.) The wife of the corpus had addressed a letter dated 14.01.2020 to respondent No.3 and son-in-law of the corpus, namely Ibrahim Pathan also had visited Fatehganj Police Station several times. However, no positive reply is received by the family.