MEENA DEVI Vs. STATE GNCT OF DELHI

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking, inter alia, issuance of a Writ of Habeas Corpus to respondent to produce and release children (Master X and Ms. Y) of petitioner No.2.

(2.) Notice issued.

(3.) Mr. Sanjay Lao, learned Standing Counsel accepts notice on behalf of respondent-State.