SAROJANI KARKE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Devesh G. Kela, learned counsel, appearing for the petitioner. Also heard Mr. H.S.Ahluwalia, learned Deputy Advocate General, appearing for the respondents.

(2.) In this petition for habeas corpus, the petitioner states that her daughter Sonam was sleeping with her on 5/3/2022. When the petitioner woke up at 12:00 in the night, she found that Sonam was not in the house. Accordingly, she filed a complaint before the respondent No. 3 on 8/3/2022 on the basis of which FIR No. 0124/2022 was registered at Police Station, Sakri, District Bilaspur. In a representation dtd. 23/5/2022, addressed to the Superintendent of Police, Bilaspur, the petitioner had stated that Sonam had left the house without informing her.

(3.) It appears that on 5/3/2022, the daughter of the petitioner was a minor, aged about 16 years and 11 months.