FARZANA BEGUM Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India seeking directions to the respondents to produce missing minor son of the petitioner.

(2.) The petitioner is aggrieved by the fact that on 19/8/2022, minor son of the petitioner who is aged 13 years went to Happy Transport at Sanjay Gandhi Transport Nagar and has not returned till date. Petitioner tried to search her minor son but to no avail. Thereafter petitioner went to police station Samaipur Badli for registering complaint of missing of her minor son. It was informed that driver of Happy Transport Sanjay Gandhi TPT Nagar has taken the petitioner's son in a truck. Though petitioner being an illiterate lady, made a written complaint to SHO, PS Samaipur Badli on 17/9/2022, but police has taken no action on her complaint.

(3.) Upon her repeated insistence, FIR No.0690/2022 under Sec. 363 IPC at Police Station Samaipur Badli was registered on 24/9/2022 i.e. about more than one month after the written complaint was made to the SHO concerned. Petitioner has averred that she along with her family members visited the police station but no satisfactory response was given and the police have not made any effort to find out the whereabouts of her minor son till date.