SHABNAM SAIPAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the matter is heard finally with the consent of parties.

(2.) The Petitioner has filed the present Petition under Article 226 of the Constitution of India, seeking a Writ of Habeas Corpus in respect of her 14 year old daughter who is missing since 8 th April 2025. The matter has been heard on earlier occasions including on 18/6/2025 and 23/6/2025. On 10/7/2025, we had passed following order:-

(3.) The learned APP submits, on instructions from the Investigating Officer (I.O.) that a lady I.O. of the Police Station is investigating the complaint under the supervision and guidance of a Deputy Commissioner of Police (DCP) of the Zone. The investigating team has visited the said boy at his village and it is reported that the missing girl is not in his company.