NAGENDRA SHASTRI Vs. STATE GOVT. OF NCT DELHI

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 for issuance of a writ with the following prayers:-

(2.) Issue notice. Learned Standing Counsel accepts notice on behalf of the State and has produced status report dtd. 2/4/2024. The same is taken on record.

(3.) It is stated in the status report that the petitioner is father of alleged missing girl namely Ms. Chetna. In the present petition it is stated that on 20/3/2024, the petitioner made a missing complaint of his girl named above and articles/property and bank account containing Rs.4,00,000.00. It is alleged that daughter of the petitioner left the house along with one bag containing her clothes, other articles without informing anyone.