SUNITA DEVI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking directions to the respondents to produce missing minor daughter of the petitioner.

(2.) The petitioner is aggrieved by the fact that on 3/11/2023, her minor daughter, aged 15 years, did not return back home after she left for using the public toilet in their locality. Petitioner tried to search for her minor daughter but it was to no avail.

(3.) Learned counsel for the petitioner submits that prior to the incident, one person, namely, Rahul aged about 21 years old, who is residing at Azad Pur Masjid Wali Gali across the road where the petitioner is residing, was trying to contact the missing girl. Moreover, prior to the day of incident, petitioner received a threat call of facing dire consequences by one of the friends of abovesaid Rahul saying that her daughter would be kidnapped or taken far away and would be released only after getting pregnant. Therefore, petitioner apprehends that the abovesaid Rahul kidnapped her daughter.