DHARSIJI VIHAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and/or order directing the respondent authorities to take immediate action to complete investigation and to find out the minor daughter of the petitioner and to arrest all the accused persons who are responsible for commissioning offences registered vide I CR no. 32 of 2006 registered before Deodar Police Station.

(2.) It appears that earlier the grievance by the petitioner was that the concerned officers are not investigating the said complaint seriously and in a right direction and no efforts were made to find out the minor daughter of the petitioner. At that stage, this Court intervened and issued various directions and on considering the subsequent reports by the I.O., it appears to the Court that all efforts are made by the concerned Investigating Officer to trace and find out the minor girl of the petitioner inclusive of giving publication in the media electronic as well as newspapers and even the suspected accused were also subjected to Lie Detector Test and on the basis of that also further investigation was carried out. Under the circumstances, it cannot be said that the concerned Investigating Officer is now not investigating the case with seriousness.

(3.) Shri Rathod, learned advocate appearing for the petitioner has submitted that even considering the subsequent development and the investigation also, it cannot be said that there is no seriousness on the part of the concerned Investigating Officer to investigate and find out the minor daughter of the petitioner. However, it is unfortunate that till date, inspite of all the efforts by the Investigating Officer and all others, the minor daughter of the petitioner is not traced and find out. Under the circumstances and in view of the above, while disposing of the present petition, the concerned Investigating Officer and other concerned officers are directed to continue the investigation and inquiry and make efforts to find out the minor daughter of the petitioner. Shri Mehul Rathod, learned advocate appearing for the petitioner has submitted that if the matter is adjourned for four weeks and the report from the concerned Investigating Officer would call for, it would be better. However, considering the facts stated above that all the efforts were made by the concerned Investigating Officer and the concerned respondents to find out the minor daughter of the petitioner, it will not be proper to keep the present petition pending, however, the concerned Investigating Officer is directed to submit further progress / report in the investigation before this Court on completion of two months at the first instance and report to this Court. As and when such report is submitted by the concerned Investigating Officer, Office is directed to place the same before this Court. It will always be open for the petitioner to approach the concerned Investigating Officer, if further information is received by the petitioner and the concerned Investigating Officer to consider the same also in further investigation.