MOHD.QADIR MASHUKALI QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for the parties, this petition is heard finally at the stage of admission. This is a petition under Article 226 of the Constitution of India, praying for issuance of a writ of habeas corpus directing the respondents to produce the missing child i.e. a 19 year old boy by name Tariq Bilal Mohd. Qadir Qureshi, who has been missing since 14/5/2012. The other relief which is prayed for is to issue a writ/direction to the respondents to investigate and to register an offence against the culprits, who have caused the disappearance of the missing person.

(2.) It further appears that consequent upon a report being lodged by the petitioner on 28/5/2012, the Investigating Officer has commenced the investigation for tracing the whereabouts of the missing person - Tariq. From time to time we have been monitoring the investigation and have been scrutinizing the various steps which have been taken for tracing the whereabouts of the missing person. Today a report has been tendered before us dated 13/2/2014 which highlights the various steps taken by the police for tracing the whereabouts for missing person - Tariq., who unfortunately was addicted to consumption of some drugs. We have minutely perused the report and we find that the police have taken all steps as are humanly possible for tracing the whereabouts of the missing person and have not left any stone unturned in their efforts at tracing the whereabouts of the missing person.

(3.) In the light of the fact that the police have done their utmost for tracing the whereabouts of the missing person, according to us, no useful purpose will be served by keeping this petition pending. We however direct the police not to close the investigation and to continue the investigation with the same zeal and enthusiasm which have been shown by the police so far.