SAKILA BEGUM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been filed in the nature of Habeas Corpus under Article 226 and 227 of the Constitution of India, 1950 read with Sec. 482 Cr.P.C. seeking directions to the respondents to trace/find out petitioner's daughter and to produce her before this Court.

(2.) The petitioner has contended that she works as househelp and on 1/9/2019, she left her 17 years old daughter at home and went to work in some bungalows. On returning home in evening around 07:00 PM, she found that her daughter was not at home. Thereafter, she tried to search her everywhere but could not find her. On 2/9/2019, she lodged a complaint regarding her missing daughter vide GD Entry No.057A and on 14/7/2022, an FIR No.0511/2022, under Sec. 363 IPC, was also registered at Police Station Bindapur, Delhi. However, till date, her daughter has not been traced out. Hence, the present petition has been filed.

(3.) Learned Standing Counsel has handed over a status report dtd. 8/1/2024 to this Court which is taken on record whereby it is stated that during investigation on 15/11/2023, IO visited House No.RZ-54, Inderpark Extension, Gali No.3, Uttam Nagar, Delhi where a person namely Mohd. Kasim son of Md. Munir stated that the missing girl got engaged in June, 2019 with his son namely Sajid and in September, 2019, she eloped from complainant's house. Further, it was stated that he did not know about their present whereabouts.