HENA PARVEEN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. W.P.(CRL) 3790/2023

(3.) Present petition has been filed in the nature of Habeas Corpus under Article 226 of the Constitution of India seeking directions to the respondents to produce the petitioner's daughter 'S' who is missing since 22/10/2023.