SUMAN Vs. STATE (NCT OF DELHI) & ORS

JUDGEMENT

(1.) Present writ petition has been filed by petitioner under Article 226 of the Constitution of India seeking a direction to respondents no.1 to 4 to produce the body of her daughter, namely, Sangeeta, before this Court. The petitioner also seeks a direction to respondents no.1 to 4 to ensure release of her daughter from illegal and unlawful custody of respondents no.5 to 13, and arrest respondents no.5 to 13. It is also prayed that her daughter be kept in the care and custody of Nirmal Chhaya, Nari Niketan, Tihar Jail, New Delhi, and grant protection to the life of the petitioner and her family members.

(2.) As per this petition, the daughter of the petitioner, Ms.Sangeeta, who is stated to be a minor, was missing since 30.9.2014. It is alleged that respondents no.1 to 4 have failed to discharge their statutory and Constitutional obligation, which has led to the filing of the present writ petition.

(3.) On the last date of hearing i.e. 14.8.2015, the daughter of the petitioner had been produced in Court. While passing a detailed order, this Court had directed the Police to conduct an ossification test upon the daughter of the petitioner so as to ascertain her proper age. It was also directed that the daughter of the petitioner would remain under the care and custody of Nirmal Chhaya.