MANJU PANDEY Vs. STATE THROUGH SHO PS WAZIRPUR

JUDGEMENT

(1.) The present writ of Habeas Corpus under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. has been preferred by the petitioner seeking the following prayer:-

(2.) Learned Standing Counsel for the State submits that FIR No. 834/2023 has already been registered on 11/8/2023 for the offence punishable under Sec. 363 IPC at PS Wazirabad. He further submits that pursuant to the directions contained in order dtd. 22/12/2023, the matter has already been transferred to Anti-Human Trafficking Unit, Crime Branch, Delhi.

(3.) Vide order dtd. 11/3/2024, respondent/State was directed to take all necessary steps to ensure that in such type of matters, the vital personal information of complainant is not put in public domain and only the name and contact details of SHO or IO of the case are reflected on ZIPNET. Commissioner of Delhi Police was also directed to issue necessary directions to said effect.