Rajasthan High Court: Disposing of a writ petition, a division bench comprising of A.K. Jain and Govind Mathur, JJ provided directions to the State of Rajasthan for expeditious and effective investigation of missing persons/ persons under illegal detention, and to produce a progress report for the compliance of the same.

In the present case, several writ petitions were filed for the delay in investigation and action of the authorities regarding missing persons/illegal detention of persons, on which the counsel for the respondents contented that authorities are making their best efforts, however delay is due to lack in resources as well as co-operation from other State authorities. The Court accepted the contention of the respondent and directed the State of Rajasthan to establish a missing person cell at least at every divisional headquarter to monitor and co-ordinate investigation, and to provide necessary budget to the police/missing person cell for publication of photograph and necessary details of the missing persons for wide publicity through print media, posters, pamphlets, electronic media etc. The Court ordered the Government of Rajasthan to immediately get sanction from the Department of Home Affairs for cellular call interception; to provide necessary budget for immediate movement of the police personal if required during investigation; to provide adequate facility of polygraph test in the State; as well as to revise the amount of reward to the informer for the people to come forward to assist the investigation agency for expeditious investigation of missing persons/ persons under illegal detention. Gulab Bai v. State of Rajasthan, D.B. Civil Writ (Habeas Corpus) Petition No. 12898 of 2012, decided on April 4, 2014.

To read the full judgment, click here

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.