ARSADI KHATOON Vs. STATE

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 the rescued son of the petitioner.

(2.) Petitioner as well as the maternal uncle of the rescued boy are present in Court.

(3.) Issue notice. Notice is accepted by learned Standing counsel for the State. Learned Standing Counsel has handed over status report dtd. 21/2/2024 in Court. The same is taken on record.