RAM PRAKASH SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) On the oral application of Ms. Ambika Kotwal, the Director, Central Bureau of Investigation, is added as respondent No.4.

(2.) Petitioner's daughter Ms. Gayatri alias Tanu is missing since 16.3.2013. The report was registered vide daily diary No. 00012658 at Police Station (East), Chotta Shimla at about 11.40 P.M. on 16.3.2013. On 17.3.2013, one Head Constable, six Constables and three lady Constables were deputed to find out Ms. Gayatri. However, she could not be traced. On 18.3.2013, Head Constable Balak Ram was sent to District Bilaspur in search of Ms. Gayatri and he retruned back on 19.3.2013 but could not find any clue about Ms. Gayatri. On 19.3.2013, Dy.S.P.(P) visited the house of petitioner to find out any clue about the missing girl. The brother of petitioner lodged FIR on 20.3.2013 bearing FIR No. 23 of 2013 at Police Station (East), Chhotta Shimla at about 2.00 P.M. According to the reply filed, special teams were constituted and sent to search Ms. Gayatri. Thereafter, the Court has directed the respondents to file status report vide order dated 7.3.2014. In the status report, the investigation, which has been carried out in the matter, till date, has been spelt out. FIR No. 45 of 2013 was also registered at Police Station (West), Boileauganj by one Ajay Kumar on 19.3.2013.

(3.) According to the petitioner, the police has failed to trace out his daughter despite specific clues provided by the family.