SHOBHNABEN RAMESHBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner praying direction to the respondents to produce the corpus - Rameshbhai Punabhai Thakor before this Court and the custody of corpus be handed over to the petitioner, who is wife of the corpus.

(2.) Since corpus went missing at about 4:00 a.m. on 17/2/2022, an information was given to the Police, which was registered as Janvajog No.JJ/0002/2022 (wrongly mentioned the date at page No.8 in the Report to be 17/1/2022). Pursuant to the said information registered, an inquiry / investigation carried out by the Umreth Police Station in respect of missing of corpus. One Mr. G.M.Pavra, Police Sub Inspector, Umreth Police Station, District Anand had filed detailed affidavit showing the efforts made to find out the corpus, which yielded no result to trace the corpus.

(3.) Considering the detailed affidavit and the attempts made by the Police Authority, it appears that from nearby to Medipura canal, one woolen jacket, shirt, pair of chappal and waist belt were found and it was identified by the petitioner to be that of her missing husband. The said panchnama identifying the clothes and belongings of the missing person carried out at 12:30 p.m. to 1:00 p.m. on 18/2/2022. Thereafter also, as reflected from the affidavit filed by the PSI, through wireless message to all the Police Stations of the District, message was flashed about missing person. The call data records of mobile number of the corpus were also called for. Not only that, mobile phone belonging to the corpus was also found during the course of inquiry / investigation from nearby canal and the person, who had found that, his statement was also recorded and the said mobile phone was also sent to the FSL, Gandhinagar as also Cyber Cell Police Station, Ahmedabad, which yielded no fruitful result to trace the corpus. The scientific investigation also took place of the suspects i.e. respondent Nos. 3 & 4, and their statements were also recorded.