AMAN KUMAR YADAV Vs. STATE

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, a complaint was received at PS Mangolpuri on 8/2/2024 from petitioner against respondent No.3 (Azimuddin Siddiqui), respondent No.4 (Kesar Jahan), respondent No.5 (Anjum) and respondent No.6 (Alkama) and one Chota Chacha regarding illegal detention of his wife namely Shaheen Fatima by her family members and threat extended to his own family. Said complaint was marked to HC Sachin, PS Mangolpuri, and on receipt of the said complaint, he visited the parental house of said missing wife of the petitioner at O-110, Mangolpuri, Delhi where the owner of the house namely Ramvriksh was found who stated that he had let out his house to one Azimuddin, who used to reside in the said house with his family but nearly one and a half month ago, he with his family had left the same. Thereafter, Investigating Officer contacted Shaheen Fatima, the wife of the petitioner on her Mobile who stated that she was living with her parents at her native village at Akhlaspur, Distt. Ambedkar Nagar, Uttar Pradesh at her own will.