M Vs. STATE NCT OF DELHI

JUDGEMENT

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

(2.) Application stands disposed of. W.P.(Crl) 26/2024

(3.) 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 missing 3 ' months minor child of the petitioner.