NIRMALA DEVI Vs. STATE

JUDGEMENT

(1.) CRL.M.A.3446/2024 (exemption) : Allowed, subject to all just exceptions.

(2.) The application is accordingly disposed of. W.P.(CRL) 378/2024

(3.) Present petition has been filed as Habeas Corpus under Article 226 of the Constitution of India seeking directions to the respondent to produce missing minor daughter of the petitioner.