RAJVATI 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 Sec. 482 Cr.P.C. seeking, inter alia, issuance of a Writ of Habeas Corpus to respondent to produce minor daughter, Miss 'L' of the petitioner.

(2.) Petitioner is aggrieved by the fact that on 20/9/2023, one Guddu, aged 27 years, had visited her house and threatened her that if she does not send her daughter, Miss 'L', aged 15 years, with him, he will kidnap her. Petitioner's daughter went missing on 25/9/2023 around 04:00 PM. Thereafter, on 27/9/2023, petitioner approached Police Station Karawal Nagar, Delhi and FIR No.386/2023 was registered, however, no action was taken. Thereafter, on 5/10/2023, petitioner approached the office of ACP, North-East, Police Station Khajuri Khas, Delhi and also approached Delhi Commission for Women (DCW) on 16/12/2023, but to no avail. Hence, the present petition has been filed.

(3.) 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.