DEEKSHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Sudhir Kumar Agarwal, learned counsel for the petitioner, learned A.G.A. for the respondent nos. 1 to 5; and have perused the record.

(2.) This habeas corpus writ petition has been filed by Amrish Kumar for setting aside the order dated 03.04.2019 passed by the Child Welfare Committee, Saharanpur directing placement of the corpus (Deeksha) at Child Protection Home, Saharanpur. It has also been prayed that a direction be issued upon the respondents to produce the corpus (Deeksha) and to release her after setting aside the order of the Child Welfare Committee.

(3.) A perusal of the record would reveal that the respondent no.6, namely, Sudhir Kumar son of Phool Singh, lodged a first information report at P.S.-Nakur, District-Saharanpur against Sudhir Kumar @ Amrish Kumar son of Amar Kumar and Sunita wife of Amar Kumar. In the first information report, it is alleged that the informant's daughter, namely, Deeksha, aged about 14 years, has been enticed away by the accused persons.