SUNITABEN DILIPBHAI DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition preferred by mothor of the corpus, who is aged 26 years namely Hansaben Dilipbhai Dantani. She approached this Court under Article 226 of the Constitution of India making a request to trace the corpus, who was missing from 19/4/2022 at around 06:00 p.m. intimatting the petitioner that she was going to maternal aunt Gitaben's place when she did not return, the missing complaint was lodged with Ahmedabad City Airport Police Station being the missing complaint No. 14 of 2019 on 4/5/2019 at around 06:30 p.m. The prayers sought for are as follows.

(2.) This Court issued the notice on 13/9/2019 and directed the police to present the corpus on the returnable date which was 20/9/2019. The death certificate of respondent No. 5 - Shankarbhai Vajabhai Chaudhary was produced before this Court along with the action taken report on 20/9/2019, who had committed suicide by hanging himself. The Court deemed it appropriate to direct the corpus Hansaben to be brought before the Court. Extensive efforts were made by the police to trace Hansaben. On 6/3/2020, the following order came to be passed:

(3.) Accordingly, the investigation was handed over to the DCP Zone-4 Mr. Niraj Bargujar. Nothing fruitful came to the light. Investigation in relation to the death of respondent No.5 dtd. 11/7/2019 was being looked into. Eventually, the elaborate report was submitted by the Deputy Commissioner of Police, Zone-4 in response to the directions issued by this Court on 7/2/2022. This Court therefore, needed to pass the following order: