PRAKASH SAINI Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) It has been submitted that at the level of the Police Headquarters, Special Cell has already been constituted where cases of all missing persons throughout the State are being monitored and information is being shared with the Districts. Even at the District Level under the Superintendent of the Police, Special Cells have been constituted with regard to information and reports of missing persons and periodical reviews are being held. It was stated by the learned Advocate General that so far as the aggrieved party is concerned, they are entitled to come in and meet the person incharge of tire cell either at the District or at the Police Headquarter and share whatever information they have and also obtain the progress of the investigation carried out by the aforesaid cell.

(2.) Apart from the constitution of the aforesaid cell, we would direct that the reports from the Districts with regard to the missing persons and the progress on the investigation shall be submitted to the 'Magistrate concerned having jurisdiction over the Police Station where the F.I.R. has been lodged who shall monitor the progress of the investigation.

(3.) In view of above, we would direct that this petition be consigned to record with liberty to the petitioner that in case, the petitioner is not satisfied with the progress made in the investigation, the petitioner would have the right to approach this Court for re-opening of the matter. Directed issued.