ABID ALI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India, has been instituted on behalf of the father of Shaziya, predicated on the allegation that, the latter has been kidnapped and seeking a direction for her production before this Court.

(2.) At the outset, it is relevant to observe that, Shaziya has admittedly instituted a writ petition before the Hon'ble Allahabad High Court at U.P., seeking a direction for police protection based on her assertion that, the petitioner, who is her father, as well as, her mother, have threatened to cause her grave harm and bodily injury.

(3.) It is also relevant to observe that, Shaziya has made a statement under Section 164 of the Code of Criminal Procedure, 1973, duly recorded by a Metropolitan Magistrate having jurisdiction, as follows: