AYAN ANSARI Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of.

(3.) Present petition has been filed under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. in the form of Habeas Corpus seeking directions to the respondents to produce petitioner's minor sister Miss 'A' and to handover her custody to the petitioner.