JEBIN NAGARAJAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.5935/2024 (exemption) : Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of. W.P.(Crl) 638/2024

(3.) This petition has been filed by the petitioner under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. in the nature of Habeas Corpus seeking directions to the respondents to trace out his missing wife.