- (1.) MR .T. Raja H.Balaji, Superintendent of Police and Mr. Pramod Tanwar, Inspector of Police, SC-III, CBI, New Delhi, have produced detenue Kumari Sonam Sharma before this Court.
(2.) LEARNED counsel for applicant-CBI has filed an application along with confidential report about status of the case. It has been prayed in the application that report submitted by the CBI, may be ordered to be re-sealed. Initially, D.B. Civil Writ Petition(Habeas Corpus) No.68/2010 was filed by petitioner Ram Krishan Sharma to issue a writ of habeas corpus, directing the respondents to recover Kumari Sonam from the illegal custody of respondent Nos.4 to 7, namely Chandra Shekhar, Nathu Lal, Trilok Chand and Smt. Vimla. The writ petition was filed on 17.06.2010; a notice to show cause was given to the respondents; thereafter time was granted to file reply; reply/report was also filed by the respondents, however, the State Police was unable to recover and produce the detenue.
(3.) THIS Court, after considering the submissions of the learned counsel for both the parties, vide order dated 31.01.2012, while disposing of the writ petition, directed the State of Rajasthan and the Secretary Home, Government of Rajasthan, for issuing necessary notifications for transfer of the case to the Central Bureau of Investigation. The case was consigned to record with the direction that as soon as the detenue or the accused are traced by the CBI, the CBI would inform this Court by means of an application for taking up the matter and passing necessary orders.;