GIRDHARI LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant misc. petition has been preferred by the petitioner Girdhari Lal Meena under Section 482 Cr.P.C. seeking a direction that the police officer concerned should be directed to get recorded the statement of the petitioner's wife Smt. Antar Devi under Section 164 Cr.P.C. in the presence of the Magistrate in connection with the proceedings of the Missing Person Report No. 29/2018 registered at the Police Station Nosara, District Jalore and that a direction be given to present her in this Court.

(3.) The petitioner claims that his wife Smt. Antar Devi went missing from the matrimonial home on 21.12.2018 carrying some gold and silver ornaments/articles with her. The petitioner had gone to work in the fields and Smt. Antar Devi disappeared during this period. As per the petitioner, the investigating officer, traced out Smt. Antar Devi but, without getting her statement recorded under Section 164 Cr.P.C., she was handed over to some unknown person. The contention of Shri Panney Singh and Shri Rajendra Singh, Advocates representing the petitioner, is that the entire action of the investigating officer is surrounded in a grave cloud of suspicion and in order to secure the ends of justice, this Court should direct that the statement of Smt. Antar Devi be got recorded by a Magistrate under Section 164 Cr.P.C.