SANTOSH RAI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It was on the basis of receipt of a telegram sent by Santosh Rai from Kapurthala that the jurisdiction of this Court by way of criminal writ petition under Article 226 of the Constitution of India was invoked. As per the contents of the telegram, it was alleged that one Amarjit Singh, Retired Master, his daughter and her husband Amit, the latter two being residents of Jalandhar have kidnapped Monika aged around 11 years, daughter of Santosh Rai who worked with them as domestic help and thus prevailed upon the Court for initiation of police action as her whereabouts were not known.

(2.) Upon notice and receipt of status report by the police of Police Station Division No. 7, Jalandhar which is reflected from their reply by way of affidavit of concerned official Sh. Karanveer Singh, PPS, Assistant Commissioner, Jalandhar it transpires that the missing girl Monika was residing at the house of widowed lady Sunit Wasal in Basant Vihar, Jalandhar and it was on the complaint of Sunit Wasal, a DDR was registered with Police Station Division No. 7, Jalandhar regarding this missing of the minor girl.

(3.) The stand of the police is that they had made emphatic efforts through media as well as personally to trace the girl but to no avail who had wandered away on her own and inspite of best efforts they could not know about her whereabouts.