V K AGGARWAL Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks leave to place on record affidavits in reply to the affidavit filed by Ms.Madhu Jain yesterday. The same are hereby taken on record. With the consent of learned counsel for the parties, the matter was heard for disposal.

(2.) THE present writ petition seeks directions in the nature of habeas corpus to the Police Commissioner to locate and trace Ms.Madhu Jain and her daughter Ms.Mahak Jain and to take them to a place of safety (in hospital).

(3.) LEARNED APP for the State urged that the jurisdiction of this Court under Article 226 is narrow and circumscribed. The Petitioners had approached this Court for the production of the two missing persons i.e. Madhu Jain and her daughter Mahak Jain. The record reveals that the two women were present in Court on 23.01.2012 and with the leave of the Court had placed on record an affidavit contending that they were mentally fit and also levelled certain allegations against the present Petitioners.