SURENDER SINGH Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. in the form of Habeas Corpus seeking directions to the respondent to produce petitioner's daughter Miss 'A' and to handover her custody to the petitioner.

(2.) Petitioner is aggrieved by the fact that on 7/1/2024 around 08:00 AM, his daughter Miss 'A', aged 20 years, went out of her house saying that she has to appear for an exam at Karol Bagh, Delhi and since then, she has been missing. She was last seen at ISKON Temple, Amar Colony. Thereafter, on 8/1/2024, the petitioner filed a complaint at Police Station Amar Colony, Delhi vide GD entry No.0067A, however, it was to no avail.

(3.) Notice issued.