SHASHI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present habeas corpus petition under Article 226 of the Constitution of India read with Sec. 482 of the Cr.P.C. has been instituted on behalf of the petitioner, praying as follows:

(2.) Ms. Shilpi, the hitherto missing adult daughter of Mrs. Shashi, the petitioner, has been produced before this court alongwith her newly-wed husband Mr. Chetan.

(3.) We have interacted with Ms. Shilpi and Mr. Chetan, as well as with the former's parents, namely Mrs. Shashi and Mr. Deepak, individually and collectively in-chambers today.