FIYAZUDDIN Vs. STATE GOVT. OF NCT OF DELHI

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 wife of the petitioner and to handover her custody from respondent Nos.2 to 4 to him.

(2.) The petitioner is aggrieved by the fact that on 4/2/2024, the respondent Nos.2 to 4, who are father-in-law, brother-in-law of petitioner and mama of petitioner's wife, respectively, came to petitioner's house and invited them to their house for a function. On 5/2/2024, they took petitioner and his wife with them. When they reached there, petitioner found that there was no function. Thereafter, on 8/2/2024, petitioner gave a complaint to Commissioner of Police, Delhi as well as to Chief Minister of Delhi against the respondents but it was to no avail. Hence, the present petition has been filed.

(3.) Notice issued.