RENU MALVIYA Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2018-3-28
HIGH COURT OF RAJASTHAN (AT: JODHPUR)
Decided on March 05,2018

Renu Malviya Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

VIRENDRA KUMAR MATHUR,J. - (1.) This petition has been filed by the petitioner seeking directions to the respondents for production of her son who went missing on 18.5.17.
(2.) The petitioner's son Kapil Malviya aged about 20 years studying in B.E. (Civil ) Final, on 18.5.17 around 6-6.30 PM went from home for getting Vodafone Sim reactivated from Vodafone Office situated at Bombay Motor Chauraha, Jodhpur but did not return home thereafter. Even after search being made by the petitioner and her relatives, he was not traced out and therefore, the petitioner's brother in law lodged the missing report at Police Station, Pratap Nagar, Jodhpur. Aggrieved by the inaction of the police in not investigating the matter properly, the petitioner has preferred the present writ petition.
(3.) During the pendency of the petition, the police registered the FIR being No.269 dated 3.7.17 for offence under Section 365 IPC and the investigation commenced.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.