- (1.) WE have heard Shri Sukhendu Pal Singh, learned Counsel for the petitioner, Shri A. K. Sand, learned Additional Government Advocate, Shri K. C. Sinha, learned Assistant Solicitor General of India and Shri D. K. Singh, Joint Registrar (Inspection), High Court, Allahabad.
(2.) IN the case of the petitioner there was a specific direction to the INvestigating Officer (SHO, police station Jagdishpura, Agra) to submit a progress report regarding investigation and to trace out the missing boy by the next date of listing, but the said report of the INvestigating Officer concerned has not been received. We express our displeasure over non-compliance of the direction and direct the Investigating Officer that the said report shall be made available to this Court on the next date of listing and that he shall make full and sincere efforts to trace out the missing boy by the next date of listing otherwise this Court may be constrained to summon the Investigating Officer for obtaining his explanation about his lapse. We have also perused the counter-affidavit dated 14-3-2007 of Dr. Anil Mishra, Deputy Superintendent of Police (Legal Cell), D. G. P. Headquarters, Lucknow, which has been filed by the learned Additional Government Advocate on behalf of the State, wherein disaggregated district-wise gender and age details of 719 children, who are missing in the year 2006 have been given.
(3.) WE direct the Director General of Police to ensure that serious steps are taken to locate these children in accordance with the DGP's earlier circular letter dated 10-1-2007 and to submit a further progress report about the steps taken on the next date of listing. Another annexure has been filed giving disaggregated district-wise gender and age-wise report relating to still missing children in the previous five years, which shows that 1971 children are missing, out of which 1440 are male and 531 are female.;