- (1.) THIS is yet another matter where the persons concerned with the Home Department of the State are simply coming out with failures, so far the requirement of tracing the missing person is concerned. In this case, the missing person is said to be a child, in about 2 1/2 years of age.
(2.) ON 06.02.2013, a co-ordinate Bench found it to be rather a sad state of affairs that the Government agencies were not acting with the pace as requisite in the cases of missing persons and abduction of minor children. An apprehension about attack on the child by some wild animal was also found to be bereft of any foundation; and the Commissioner, Jodhpur Commissionerate, was summoned to attend the Court. The Commissioner did attend the Court on 11.02.2013; and, of course, pointed out that necessary instructions had been issued for intensive investigation while availing of the assistance from the related agencies but then, the position obtainable even today is that the respondents have not been able to trace the missing child.
(3.) IT is a pathetic state of affairs that a substantial number of habeas corpus petitions are pending in this Court where the persons concerned with the Home Department are coming out only and only with failure reports for one reason or another. It appears that creation of a so-called Civil Right Cell has turned out to be a matter of empty formality. It is a very serious question as to whether the concerned personnel are at all sensitive towards the needs of the society and so also, towards their duties.;