RAHUL Vs. STATE

JUDGEMENT

(1.) The present writ petition has been preferred by the petitioner seeking issuance of a Writ in the nature of Habeas Corpus directing the respondents herein to produce his missing younger sister who is under the illegal custody of one Mr. Suraj.

(2.) The brief facts arising out of the present petition are that his younger sister, i.e. the missing girl, was born on 1/8/2005 which is evident from the copy of Adhar Card annexed with present petition. It is averred that in the present petition that when the missing girl was studying in 11th standard, the petitioner came to know about her relationship with one boy namely Suraj while she was talking to the Suraj using her father's mobile.

(3.) It is further averred that the petitioner advised his sister to stay away from Suraj as she was very young and should concentrate on her studies. After his sister completed 12th standard, she joined a beauty parlour located at Ramesh Nagar and started taking training to become a beautician. On 25/7/2023, the petitioner again came across about the fact that his younger sister was again talking to Suraj using her father's mobile. Petitioner again advised her to stay away from Suraj and focus on her career.