GAYATRI DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed by Smt. Gayatri Devi seeking a writ in the nature of habeas corpus against official respondents Nos. 1, 2 and 3, namely the State of NCT of Delhi, the Police Commissioner, Delhi and the SHO, P.S.: Kalyanpuri respectively, to search, trace-out and produce her missing daughter, Lakshmi, who is stated to be missing since 16.12.2019. The petitioner has also alleged that her daughter is missing at the instance of respondent No. 4, one Kamlesh Kumar s/o Balbir, who the petitioner suspects has abducted, tortured and killed her daughter by reason of the fact that the daughter had spurned his advances.

(2.) Notice in this matter was issued to the official respondents vidé order dated 01.03.2021, whereupon the official respondents have filed status reports dated 18.03.2021, 29.05.2021 and 17.07.2021, the last of which is authored by Ms. Priyanka Kashyap (IPS), Deputy Commissioner of Police, East District, Delhi.

(3.) As recorded in the various status reports, the Delhi Police have been unable to trace the missing girl.