KISHORBHAI NATHUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner original informant has prayed for an appropriate order directing the respondent No.2 to investigate in the complaint registered as Janvajog Entry before the Bardoli police station.

(2.) It is the case on behalf of the petitioner that the I.O. has not carried out the investigation to find out his daughter-in-law, who has been missing since August 2006 and even if the investigation so far carried out, the same is not satisfactory and therefore, it is requested to pass an appropriate order.

(3.) Shri M.R.Mengde, learned APP has produced on record the report of the P.I., Bardoli police station dated 23.9.2007 pointing out the investigation so far carried out by the I.O. and all others to find out and trace the daughter-in-law of the petitioner. On considering the said report, it cannot be said that the investigation has not been carried out and / or no efforts are made to find out and/or trace out the daughter-in-law of the petitioner. It appears from the report that all efforts are made even joining the petitioner during the course of the investigation to find out the daughter-in-law of the petitioner, however, still the daughter-in-law of the petitioner is not found. Considering the above, it cannot be said that no investigation has been carried out. As submitted in the report, the investigation has been continued. Under the circumstances, P.I., Bardoli police station is directed to continue the investigation / inquiry to find out and trace the daughter-in-law of the petitioner. It goes without saying that as and when the petitioner receives any information with regard to whereabouts of his daughter-in-law, the petitioner may approach the concerned I.O. and the concerned I.O. is directed to consider the same and inquire into the same also.