RAJA RAM Vs. DELHI POLICE

JUDGEMENT

(1.) Present petition had been filed by the petitioner under Article 226 of the Constitution of India seeking directions to the respondent to produce his missing minor daughter.

(2.) Vide order dtd. 22/1/2024, respondent/State was directed to trace out the missing minor daughter of the petitioner and produce her before Court, if rescued/recovered and the matter was fixed for 16/2/2024.

(3.) On 6/2/2024, the matter was taken up on urgent mentioning by learned Addl. P.P. for the State as the minor daughter of the petitioner had been recovered and was sought to be produced before this Court.