SALMUDDIN SAIFI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) The present petition has been filed by the petitioner under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking issuance of a Writ of Habeas Corpus to produce his minor daughter Miss 'X". Petitioner is further seeking transfer of the investigation to Anti Human Trafficking Unit or any other specialized unit.