KRISHNA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India seeking directions to the respondent to produce missing minor son of the petitioner.

(2.) The petitioner is aggrieved by the fact that on 22/8/2022 at around 10:30 am, petitioner's son, aged 17 years, went missing and did not return back. Petitioner tried to search for her minor son everywhere but to no avail.

(3.) Upon her compliant, FIR No.308/2022, under Sec. 363 IPC at Police Station Timarpur, North Delhi was registered on 24/8/2022, i.e. two days after the date of incident. On 14/6/2023, petitioner also filed a complaint vide registration No.23061129 before the Delhi Commission for Women seeking assistance vis-"-vis locating her son, however, till date her son has not been traced. Under these circumstances, the petitioner is constrained to prefer the instant petition.