HIMANSHU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India, read with Sec. 482 of the Code of Criminal Procedure, 1973, has been instituted on behalf of the petitioner, praying as follows:

(2.) The Delhi Police has facilitated the presence of Ms. 'M', the purported wife of the petitioner, before this Court; from the care and custody of the former's mother Ms. Usha.

(3.) The Child Welfare Committee (CWC) - Hari Nagar, before whom Ms. 'M"- who is admittedly a minor- was produced, has already vide order dtd. 8/5/2023 restored the care and custody of Ms. 'M' to her biological mother.