VISHNU DAYAL SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned AGA, Sri A.K. Sand, Assistant Solicitor General of India, Sri. K.C. Sinha; the intervenors Sri Jagriti Singh, advocate, Sister Sheeba Jose, Mr. Sanjeev Singh and Sri Pankaj Naqvi as well as Sri DK Singh, Joint Registrar, High Court, Allahabad.

(2.) By an order of the Honourable the Chief Justice dated 14.12.2008 this cash has been tied up to the Bench presided over by one of us (Amar Saran, J.).

(3.) Sri A.K. Sand, learned AGA, filed a counter affidavit on behalf of DGP, UP, which mentions that out of a total number of 5612 children, who are reported to be missing for the last 6 years, out of whom 3641 children were reported to be missing in the year 2006 and 1971 children who were missing for the 5 years preceding the year 2006. In our last order of 16.11.2007 we had noted that 4712 children had been] rescued and only 900 children remained to be rescued in this period. This figure of 900 children consisted of 326 children out of 3641 children who are reposed missing in the year 2006 and 574 out of 1971 children, who were missing for the last 5 years. Now for a period of 4 months, from 1.10.2007 to 31.1.2008, 56 children who went missing in the year 2006 have been recovered and only 270 children for the said year remained to be traced out. This figure of 270 children consists of 198 male and 72 female children who are yet to be recovered. For the years 2000 - 2005 out 1971 missing children, 574 children were to be traced out, in the said period of 1.10.2007 to 31.1.2008, 120 children have been recovered and now 454 children (which consists of 337 male and 117 female children) remain to be traced out. Therefore, for the period of 6 years, from 2000 to 2006, out of 5612 missing children, now 4888, have been recovered and 724 still remain to be traced out. This is a considerable achievement of the police and other concerned departments and the concerned parties should be lauded for their efforts. We hope that by the next date of listing, a substantial number of the remaining 724 children who are missing from 2000 to 2006 are also traced out and compliance report in this connection is filed in this court.