RAJ KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) A letter filed by Sh.Raj Kumar, father of Devender Kumar was treated as a writ petition by this Court. As per the allegations made by the father, his son is missing since 11/12 June, 2010. We had issued notice to the police and on 12th August, 2010, Sub Inspector, Anil Kumar and Sub Inspector Om Chand, Police Station, Manali were present. Report was filed in the Court. A perusal of that report revealed that on 11th June, 2010 Devender after finishing his duty alongwith one Surjit Kumar had taken liquor at a Dhaba and thereafter they had proceeded to the Mall Road at Manali. There, according to Shri Surjit Kumar, Devender went to the ATM of the State Bank of India whereas Surjit Kumar was on the telephone. Within a few seconds he saw Devender was missing. He came back to his quarter and informed Anil Kumar who also resides therein that Devender had just vanished. Thereafter, Anil Kumar went to the Mall Road, Manali and searched for Devender but to no avail. They thereafter went to sleep in their quarter and next morning informed the management of the hotel. The police suspected Surjit, who was arrested and was in police remand.

(2.) ON 12th August, 2010 we had found that the police was doing its duty satisfactory. We had however, adjourned the matter for today with a direction to the police to file fresh affidavit. The Superintendent of Police, Kullu has filed his affidavit. According to the averments made in the affidavit, despite efforts being made the whereabouts of Devender Kumar could not be traced. We are satisfied from the averments made in the affidavit that the police is doing its best to trace Sh.Devender Kumar. No purpose shall be served by continuing this petition any longer. We, therefore, dispose of this petition with a direction to the police to continue with its efforts to trace out Sh.Devender Kumar and in case, any fruitful result is achieved then the petitioner may be informed by the police about the same. The Registry is directed to send a copy of this order to the petitioner Sh.Raj Kumar. The petition is disposed of in the aforesaid terms.