RAMHET SAINI Vs. STATE OF RAJASTHAN & OTHERS

JUDGEMENT

(1.) THIS misc. application has been filed by the applicant Banwari Lal Meena for modifying the order dated 27.05.2014 passed by this Bench wherein it was observed that the applicant should be immediately transferred from his present place of posting as SHO, Police Station Shiprapath, Jaipur Metropolitan and be placed out of Jaipur Range and not given any field work.

(2.) AS per facts of the case, a habeas corpus petition was filed by Ramhet Saini pleading therein that his minor daughter Anita was missing. It was also stated that FIR No. 299/2013 for the offence under Section 363, 366 IPC was registered at Police Station Shiprapath against the respondent No.5 Vikash @ Vikky. During adjudication of the Habeas Corpus Petition this Court was of the opinion that the SHO was reluctant to arrest Vikash @ Vikky and the impugned order dated 27.05.2014 was passed. After recovery of alleged detenue, she was produced before the court and subsequently the habeas corpus petition was disposed of on 12.09.2014.

(3.) THE learned counsel for the applicant has submitted that there was no laxity on the part of the applicant Banwari Lal Meena, who joined as SHO Police Station Shiprapath on 03.03.2014, in conducting of the investigation in this case and he had made all efforts to recover the detenue. It has been, therefore, submitted that the order against the applicant be withdrawn.