DAULAT RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Shri Anil Joshi, AAG submits that till date the UIDAI has not provided complete details to the Investigating Officer and thus, the investigation is not progressing further.

(2.) This Court considered in detail, the permissibility to provide the Aadhar details to the police officials who are investigating the matters of missing minor girls in the case of Govind Swami v. State of Rajasthan and Ors. , wherein it was directed as below:-