SH. TARA CHAND Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. The application is disposed of. W.P.(CRL) 2398/2024

(3.) The present petition has been filed on behalf of the Petitioner-Sh. Tara Chand under Article 226 of the Constitution read with Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita ('BNSS') seeking issuance of a writ of habeas corpus for the production of his two children, who are residing in Madhya Pradesh with Respondent No. 4-Ms. Manju Chauhan, who is the real sister of the deceased wife of the Petitioner.