TAPASI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed by the petitioner seeking following prayer:-

(2.) Issue notice. Learned Standing Counsel accepts notice on behalf of the State and has produced the status report dtd. 27/2/2024. The same is taken on record.

(3.) As per status report dtd. 27/2/2024, on 22/1/2024, a case FIR No.63/2024 was registered at PS Govind Puri for offence punishable under Sec. 363 IPC on the statement of the petitioner regarding missing of her minor daughter.