PREMCHAND RAMANAND RAJBHAR Vs. SENIOR INSPECTOR OF POLICE

JUDGEMENT

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

(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 his daughter, who was missing since 22/7/2025. By our order dated 14 th August 2025, we directed the police to secure the presence of the minor before this Court.

(3.) The matter was taken up in Chambers today to facilitate an interaction with the minor and ascertain her preference if she wished to continue residing at the Child Welfare Committee (CWC) located at Parshwadi, Mankhurd, Mumbai or return to her parental home. The minor was produced before us by PSI Ms. Ashwini Padwale and API Mr. Amar Kamble.