SHANTI DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has preferred the present petition under Article 226 read with Article 21 of the Constitution of India and under Sec. 482 Cr.P.C. seeking, inter alia, issuance of a Writ of Habeas Corpus to respondent to produce minor daughter, Miss "A" of the petitioner.

(2.) Mr. Sanjay Lao, learned Standing Counsel appearing on behalf of respondent-State has handed over a status report dtd. 26/2/2024 in the Court today, which is taken on record.

(3.) In the status report dtd. 26/2/2024, it is noted that on the complaint of petitioner that her minor daughter Miss "A" has left the house without informing anyone on 13/12/2022 at about 12:30 PM, apprehending that she had been allured away by unknown persons. FIR No.984/2022 under Sec. 363 IPC was accordingly registered on 16/12/2022.