VAIBHAV SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The matter is taken up today as 17/6/2024 was declared a holiday on account of Id-ul-Zuha (Bakrid).

(2.) The present writ petition has been filed by the petitioner under Article 226/227 of the Constitution of India read with Sec. 482 Cr.P.C seeking issuance of writ of Habeas Corpus for the production of his son aged 8 years before this Court.

(3.) Learned Counsel for the State has submitted Status Report, which is taken on record.