SUMAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This hearing is conducted through hybrid mode.

(2.) The present writ petition was filed by the Petitioner, seeking the issuance of a writ of habeas corpus for the production of her daughter, Ms. M, who has been missing since 4/4/2024. The Petitioner's daughter, is a minor, aged 13 years. Notice was issued and accepted in the present writ petition on 21/5/2024.

(3.) Vide order dtd. 31/5/2024, the Investigation Officer was replaced. Thereafter, Ms. M was produced before the Vacation Bench on 5/6/2024 and a direction was passed to place on record the Medical Report and Status Report.