FURQAN Vs. STATE

JUDGEMENT

(1.) FURQAN has filed this writ petition for issue of writ of habeas corpus and direction against the respondents to produce his wife Khushboo @ Aarti daughter of Hari Kishan. Hari Kishan and his wife Seema are respondent Nos. 2 and 3 respectively to the writ petition. On the basis of a report made by Hari Kishan, FIR No. 205 dated 29.05.2012 was registered in Police Station Mangol Puri. In the said FIR Hari Kishan had made an allegation that his daughter Khushboo @ Aarti, aged 16 years, was missing and remained untraceable, despite all efforts. Allegation was made against the petitioner herein that he had probably enticed or allured Khushboo @ Aarti.

(2.) NOTICE in the writ petition was issued vide order dated 27.07.2012 for 14.08.2012.

(3.) THEREAFTER , on 06.11.2012 Khushboo @ Aarti, Furqan and parents of Khushboo were spoken to in the chamber at some length. Furqan had stated that he would deposit a sum of Rs. 1,00,000/ - in the account of Khushboo @ Aarti but required 40 -45 days for the said purpose. We had requested the Welfare Officer associated with Nirmal Chhaya to interact with Khushboo @ Aarti and be present in Court, on the next hearing.