SHABANA PRAVEEN Vs. STATE NCT OF DELHI

JUDGEMENT

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

(2.) Application stands disposed of. W.P.(Crl) 3337/2023

(3.) The petitioner is aggrieved by the fact that on 10/5/2023 at about 10 pm, when petitioner came back home, she was not be able to find her minor daughter, aged 17 years. Upon inquiring, she was informed by her neighbours that they had not seen her since morning. Consequent to this, FIR No.709/2023 under Sec. 363 IPC at Police Station Paschim Vihar was registered on 13/5/2023, i.e. three days after the incident. Petitioner states that she visited the police station but received no satisfactory response and the police have not made any efforts to find out the whereabouts of the minor daughter of the petitioner till date.