SMT. SANGEETA Vs. STATE

JUDGEMENT

(1.) Present writ of habeas corpus had been filed by the petitioner-mother seeking production of her minor daughter-Ms.Komal Singh @ Sandhaya

(2.) In the present petition, it had been averred that the date of birth of Ms. Komal Singh @ Sandhaya was 20th September, 2002 whereby she was claimed to be a minor aged about 17 years. It had also been averred in the present petition that Ms. Komal Singh @ Sandhaya had allegedly married respondent no.4-Mr. Pankaj Kumar, who was a neighbour of the petitioner.

(3.) On 05th December, 2019, this Court had issued notice to the standing counsel for the State and on 30th January, 2020, this Court had directed the police to produce the parents of respondent no.4-Mr.Pankaj Kumar on the next date of hearing i.e. 12th February, 2020.