Madhukar Rao Dhurve v. The State Of Madhya Pradesh

Shri Rajesh Dandotia, CSP, Gohalpur present in Court. It is submitted by him that he has made all efforts to search out Kundan Madhukar Rao, aged 23 years, who is missing since 19.10.2008. He has also investigated the matter thoroughly and recorded statement of respondent No.5, the wife of Kundan Madhukar Rao, but could not reveal any information about whereabouts of Kundan Madhukar Rao. It is further submitted by him that on the date of incident, a cycle of Kundan Madhukar Rao was found at Tilwaraghat Bridge. Thereafter, a thorough search was made on the bank of river Narmada, but nothing was found. Thereafter, all the efforts have been made by the police including publication in newspaper, affixture of the pamphlets and in T.V. News, but all efforts failed. It is submitted that the whereabouts of Kundan Madhukar Rao are not traceable. Though Shri Dubey, learned counsel for petitioner submitted that allegations are against respondent No.5 because of whom, son of petitioner is missing, but in view of the specific statement made by the investigating officer and after perusal of the statement of respondent No.5 which is recorded by the police, we find that nothing can be revealed from her.

In view of the aforesaid, we prima facie find that son of petitioner namely Kundan Madhukar Rao has left the home on his own will and is missing and inspite of all the efforts, he could not be traced. He is not in wrongful confinement or custody of any person. However, the police is directed to continue with the search of Kundan Madhukar Rao and make all the efforts to search out missing person Kundan Madhukar Rao.

With the aforesaid directions, the proceedings of this petition are closed with no order as to costs.