GULAB BATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the present case, minor girl namely Radhika Patel aged 16 years is missing. The FIR under Section 363 of the IPC has been registered by the Police Station-Kamarji District-Sidhi at Crime No.01/2017 against unknown persons.

(2.) Looking to the FIR and the statement as filed along with the return prima facie offence against Deepak Patel is made out. This Court is unable to understand why Deepak Patel has not been joined as an accused in this Case. If the contents of the FIR and the other statement recorded are looked into then, it prima facie reveals that a girl aged 16 years is in illegal detention that may be along with Deepak Patel. The mobile number of Deepak Patel has been given by his friend Umesh Patel but police has not made any investigation to that effect. Further, no efforts has been made to produce the corpus before the Court except to file the return.

(3.) In view of the foregoing, the working of the SHO is required to be looked into by the Superintendent of Police, Sidhi and he shall remain present on the next date of hearing personally, in case, corpus is not produced and to explain the aforesaid facts.