SANGITA MORYA Vs. STATE

JUDGEMENT

(1.) This is a letter petition which has been registered as Habeas Corpus.

(2.) The brief facts of the case are that the petitioner is aggrieved by the fact that on 18/1/2022 around 8:00 AM, her minor daughter, Ms. 'S', aged 15 years went missing from home and did not return back. Petitioner has apprehension that she was taken away by her neighbor Vishal, aged 30 years.

(3.) Mr.Sanjay Lao, learned Standing Counsel has handed over latest status report dtd. 18/1/2024 wherein it is stated that police has taken all the steps to trace out the missing girl, however, till date, no clue is found. With regard to the suspect, FIR No.49/2022 has already been registered at police station Sagarpur for the offence punishable under Sec. 363 IPC. Moreover, said suspect i.e. Vishal has already been declared a proclaimed offender by the concerned Metropolitan Magistrate on 23/12/2022.