BABLI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has preferred the present petition under Article 226 of the Constitution of India and Sec. 482 Cr.P.C., inter alia, seeking issuance of a Writ of Habeas Corpus to respondent to produce minor daughter, Miss "S" of the petitioner.

(2.) The facts giving rise to the present petition are that on receipt of PCR call, DD No. 153/A was entered at Police Station Bhajanpura on 20/8/2023. On the complaint of the caller, FIR No.460/2023 under Sec. 363 IPC was registered regarding kidnapping of petitioner's daughter Ms. "S", aged 15 years.

(3.) In the status report dtd. 27/9/2023, it is noted that upon registration of aforesaid FIR, during investigation, footage of CCTV camera installed at Shahdara Railway Station was accessed which indicated that on 19/8/2023 the missing girl was seen. Further investigation revealed that the missing girl Miss "S" had also made a call to one Rizwan on his mobile No. 9310571983 by a mobile No. 7827251701. On 23/8/2023, a raid was conducted at the native house of Rizwan and during interrogation he told that he used to work near the house of Miss "S" who had called him to Shahdara Railway Station on 19/8/2023 but he refused to go there.