NEMI CHAND GOD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.

(2.) The petitioner, who is stated to have married Jyoti Meena, has filed the present writ petition under Article 226 of the Constitution of India, praying for a writ in the nature of habeas corpus, directing the production and release of his wife, who is alleged to be illegally confined by her father, respondent No.2. It may be recorded in the passing that respondent No.2, Ms. Meena's father, is stated to be a police officer with the Delhi Police.

(3.) Mr. Sanjay Lao, learned Standing Counsel (Criminal) has appeared on advance copy on behalf of official respondent Nos.1, 3 and 4; and has arranged for the production of Ms. Meena via video-conferencing before us.