AJVENDER Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. seeking direction in the nature of a Writ of Habeas Corpus to the respondents to produce his daughter Miss 'K'.

(2.) Petitioner is aggrieved by the fact that on 27/10/2023 around 09:30 PM, his minor daughter, aged 16 years, left the home for buying thread for sewing and has been missing since then. Petitioner claims that he tried to search his daughter at all the possible locations but could not trace her out. Thereafter, on 27/10/2023, the petitioner approached Police Station Bindapur and after repeated requests by him and his family members, police registered FIR No.716/2023, under Sec. 363 IPC on 29/10/2023 against one Sunil, son of Hiralal, resident of Subhash Park Extn., Uttam Nagar, Delhi. Petitioner claims to have also approached and made complaints to DCP, Dwarka and Commissioner of Police, Delhi on 20/11/2023, 11/12/2023 and 26/12/2023, however, no action has been taken. Hence, the present petition.

(3.) Notice issued.