SUNITA PANDEY Vs. STATE GNCT 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 daughter of the petitioner.

(2.) The petitioner is aggrieved by the fact that on 11/1/2024 at around 11:00 AM, petitioner 's minor daughter, aged 16 years, went missing from home and did not return back. Petitioner and her family members tried to trace her out but it was to no avail.

(3.) Learned counsel for the petitioner submits that petitioner approached police station Gokal Puri several times but no satisfactory response was given and the police have not made any effort to find out the whereabouts of her minor daughter till date. On 27/1/2024, she sent a written complaint to DCP(North-East), Delhi rquesting to issue directions to SHO, PS Gokal Puri for registration of the case.