RADHEYSHYAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition is taken up on mentioning made on behalf of learned Standing Counsel for the State.

(2.) Present petition has been filed by petitioner-father under Article 226 and 227 of the Constitution of India seeking directions to the respondent nos.1 to 5 to search his daughter, who is apprehended to be in illegal custody of respondent no.6.

(3.) Pursuant to order dtd. 8/12/2023, learned counsel appearing for State submits that alleged missing girl, who is 21 years old, has been rescued and produced in the Court today.