VISHAL PARMANAND Vs. STATE OF UP

JUDGEMENT

(1.) Children are innocent, unaware of the dangers lurking ahead they require care and protection rather than the sad fate of the boy, as in this case : this appeal is a stark reminder of it. THE FACTS

(2.) Manish Joshi (the Informant) is computer operator working in Ghaziabad. His son Dhananjay Joshi (the Deceased) was fair, 135 cm tall and was aged about 8 years. He used to learn Judo. On 6.9.2004 at 5:30 pm, he had gone to the park in sector-3, block-11 for his Judo-Karate class but never came back. His father, the Informant lodged a report with the police station Sahibabad District Ghaziabad on the same day at 10:35pm. The Informant also informed that the Deceased was wearing white dress of Judo-Karate and blue coloured slippers.

(3.) Another two days passed by, yet there was no trace of the Deceased and the Informant got worried. He went to the police station at 9:30 pm on 8.9.2004. He lodged another report expressing his doubts that the Deceased might have been kidnapped.