PREETIBALA Vs. STATE OF M P

JUDGEMENT

(1.) MISSING girl Ku. Sonal, in respect of whom this habeas corpus petition has been filed is also present in person.

(2.) IT has been stated by the learned counsel for the petitioner that Ku. Sonam was traced and was handed over by the Police to the petitioner on 22.02.2011 and since then she is residing with the petitioner.

(3.) ACCORDINGLY, we dismiss this petition as rendered infructuous.