AARTI AAKULWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Not for nothing centuries back it had been said when justice walks in company of mercy the purpose of law is subserved. Justice without mercy sometimes looks quite barren and to have the final rose in a barren land justice has to be wedded to mercy. The present writ petition frescoes a picture where the husband of the petitioner, an erstwhile technician in the Department of Telecommunication, presently named as Bharat Sanchar Nigam Limited (for brevity 'BSNL') missed from the office of BSNL in the month of November, 1999 possibly never to return, as he has not yet returned to his family. The agonized wife, who is petitioner before us, lodged an FIR which gave rise to Crime No. 65/99. In the FIR it has been unequivocally mentioned that her husband was missing.