VANDANA Vs. STATE THROUGH SHO PS AMAR COLONY

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner has filed the present writ petition under Article 226 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking a writ of habeas corpus directing the Respondents to produce her mother, who is missing since 15/5/2019. Continuous efforts are being made to trace the whereabouts of Petitioner's mother.

(3.) Vide order dtd. 11/7/2024 and 23/7/2024, the Court had directed the concerned officials of UIDAI to be present in Court and file a status report regarding any information in respect of the Petitioner's mother as also her Aadhaar Card including address etc.,.