MANN @ MANJUSHA YADAV Vs. STATE & ORS

JUDGEMENT

(1.) The present petition has been instituted by the petitioner, namely, Mann @ Manjusha Yadav, aged approximately 36 years and statedly a friend of Ms. Princy Verma, praying as follows:-

(2.) A brief recital of the backdrop in which the present proceeding has arisen is necessary in order to appreciate the circumstances that have led to its institution, essentially seeking a writ or direction to the Delhi Police as well as the private respondents in the nature of a writ of habeas corpus.

(3.) Ms. Princy Verma is the married daughter of Sh. Surajpal Chandel, respondent No. 4 (hereinafter referred to as 'the father') and the wife of Mr. Ankit Verma, respondent No. 5 herein (hereinafter referred to as 'the husband').