RAMKARAN SINGH BHADORIYA Vs. STATE OF M.P.

JUDGEMENT

(1.) Unfortunately this case has come up for hearing after five months of its last listing whereas this petition is in the nature of habeas corpus where a minor girl is missing. This case was listed for the last time on 22.10.2018 and on the said date it was submitted by the counsel for the State that they would be filing the latest status report during course of the day and as per the record the status report was filed on 25.10.2018.

(2.) Today, although Shri Dinesh Singh Vaishya, CSP Bhind is present in person but for the reasons best known to the police authorities they have chosen not to file the status report and again a week's time was sought for filing the status report.

(3.) As Shri Dinesh Singh Vaishya is present in the Court along with the case diary, therefore, before considering the prayer of the State counsel for adjournment, this Court find it appropriate to inquire about the steps taken by the police authorities for the recovery of the missing girl.