LAWS(DLH)-2024-2-264

SAMIM AKHTAR Vs. STATE

Decided On February 22, 2024
SAMIM AKHTAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Present petition has been filed by the petitioner seeking following prayer:-

(2.) The petitioner is aggrieved by the fact that on 23/12/2022, petitioner 's daughter went from her home and did not return. FIR No.936/2022 dtd. 23/12/2022, under Sec. 363 IPC was registered Police Station Prem W.P.(CRL) 587/2023 Page 2 of 3 Nagar. However, the police has not so far been able to find her.

(3.) Heard.