- (1.) By the order of the Coordinate Bench dated 18th October, 2011, this writ petition(Habeas Corpus) has been converted into 'Public Interest Litigation' after taking note of the fact that the missing boys could not be found out by the State police and thereafter the matter has been referred to Central Bureau of Investigation(C.B.I.) with direction that if other cases of similar nature are lingering unsolved, those cases should also be handed over to C.B.I.
(2.) In view of the above, office has raised a few objections with respect to the correction in the nature of the petition which appears to be done and it has been registered as Writ Petition (PIL) No.6823 of 2011 and if any other defect is there, learned counsel for the petitioner may correct the same within a period of one week.
(3.) In W.P.(Cr.) No.182 of 2008, which also stands converted into Writ Petition(PIL) No.6824 of 2011, by virtue of the order dated 18th October, 2011, passed in W.P.(PIL) No.6823 of 2011(original number W.P.(Cr.) No. 146 of 2011), the view expressed by the Coordinate Bench in the order dated 18th October, 2011 is fortified by the facts of the case in W.P.(PIL) No. 6824 of 2011 wherein three minor boys namely Akash Raj, Shashank Shekhar and Pawan Soni, who were of the age of near about 12 years and more, are missing since 30.03.2008 and F.I.R. was lodged against unknown persons which was registered as Gumla Police Station Case No.86 of 2008 dated 02.4.2008, corresponding to G.R. Case No.288 of 2008. In this case, looking to the gravity, vide order dated 16.11.2009, the Superintendent of Police, Gumla was directed to supervise the case.;