RAGHUBIR SINGH Vs. STATE

JUDGEMENT

(1.) Present writ of habeas corpus had been filed by the petitioner-father seeking production of his daughter Ms. Surender Kaur, aged 31 years, who is mentally challenged and married to respondent No.3, who is hearing impaired.

(2.) Though Ms. Surender Kaur had been missing since 2013, yet the complaint had been filed before the police authorities on 10th May, 2018 only.

(3.) In pursuance to the direction passed by this Court vide order dated 24th April, 2019, investigation was transferred to AHTU Crime Branch.