RAMA RANI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Present petition has been instituted by the aunt (Bua) of Sapna Chauhan. The petitioner seeks production of Sapna Chauhan.

(2.) As per the writ petition, Sapna Chauhan is being subjected to cruelty and regular physical assaults at the hands of respondents No.2 and 3 being mother and brother of Sapna Chauhan, due to some property dispute. Another averment has been made in the writ petition that on 17.12.2016 the petitioner learnt that respondents No.2 and 3 have illegally detained Sapna Chauhan somewhere in Delhi. Her life and limb are in danger. The petitioner approached the Police Station on the same day, i.e. 17.12.2016 but no FIR was registered.

(3.) It has further been averred that Sapna Chauhan has been illegally detained in some rehabilitation centre, although Sapna Chauhan is not an addict and has nothing to do with the drugs. No other averment was made in the writ petition.