ANKIT BHATI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is taken up on mentioning by the learned APP.

(2.) The present writ petition under Article 226 of the Constitution of India read with Sec. 482 Code of Criminal Procedure, 1973 has been instituted on behalf of the petitioner, praying as follows: -

(3.) The present petition has been filed by the husband. His alleged missing wife is present in Court and states that though she is married, she is staying with her parents of her own will and volation.