LAXMI Vs. STATE

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is accordingly disposed of. W.P.(Crl) 3212/2023

(3.) Petitioner is aggrieved of the fact that on 24/8/2023, her minor sister Ms. 'R' went to the tailor shop to pick up some clothes, however, she never returned. On 28/8/2023, the petitioner informed the local police and consequently, FIR No.0453/2023 dtd. 28/8/2023 was registered at Police Station Sarita Vihar for the offence punishable under Sec. 363 IPC. However, two months have passed and no steps have been taken so far to trace the sister of the petitioner. Therefore, present petition has been filed seeking direction to the respondent to trace the missing minor sister of the petitioner Ms. 'R' and produce her before the Court.