LAWS(DLH)-2025-3-89

RAJ KUMAR Vs. STATE NCT OF DELHI

Decided On March 11, 2025
RAJ KUMAR Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) This is a petition filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of habeas corpus for the production of the Petitioner's niece.