NEELAM Vs. STATE GOVT NCT OF DELHI

JUDGEMENT

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

(2.) The application is accordingly disposed of. W.P.(Crl) 3290/2023

(3.) The petitioner is aggrieved by the fact that on 25/9/2023, the minor daughter of the petitioner, aged 14 years, left her home to attend tuitions but did not return. Consequent to this, FIR No.928/2023 under Sec. 363 IPC at Police Station Wazirabad was registered on 26/9/2023, i.e. on the next day of the incident. The petitioner apprehends that her daughter has been enticed and kidnapped by one Rahul who is resident of the same locality and is also missing ever since. The petitioner states that she and her family members have visited the police station, Wazirabad a number of times but it was to no avail. Further states that the police have not made efforts to find the whereabouts of the daughter of the petitioner.