SURENDER SHAH Vs. STATE

JUDGEMENT

(1.) The present proceedings arise out of a petition for a writ of habeas corpus preferred by the father of a girl child-Ms.Naina Kumari @ Moushmi Kumari allegedly aged 15 years, who has been missing since 14 th October, 2019.

(2.) Today learned standing counsel (Crl.) for the State has produced the missing girl- Ms.Naina Kumari @ Moushmi Kumari. He states that her statement under Section 164 Cr.P.C has been recorded by the ACMM, Karkardooma Court today.

(3.) We have interacted with Ms.Naina Kumari @ Moushmi Kumari. She emphasises that she had gone with Neeraj out of her own free will. She also states that she will be turning 18 years of age tomorrow.