KU. KHUSHI Vs. DIRECTOR OF CBI, NEW DELHI

JUDGEMENT

(1.) IN both the habeas corpus petitions aforesaid, the petitioners have prayed for production of Ms. Deeksha Sharma (corpus). Accordingly, with the consent of parties, matters are analogously heard and decided by this common order.

(2.) THIS petition is filed by Ku. Khushi minor daughter of Smt. Deeksha Sharma (corpus) through maternal grand father (father of the corpus). In this petition, it is stated that corpus was married with respondent No. 9. Out of the said wedlock, daughter Ku. Khushi was born. It is stated that on 03.09.2012 Vijay Sharma and Vinay Sharma visited the house of Shyam Swaroop Sharma, father of corpus and stated that they want to take the corpus to a doctor. Thereafter, the corpus is not traceable. A report in this regard is lodged in police station on 04.09.2012 (Annexure P-1). In this petition, it is prayed that respondent No. 1, Central Bureau of Investigation (CBI), be directed to take necessary steps to recover the corpus who is in the wrongful confinement of respondents No. 9 to 13.

(3.) IN both the petitions aforesaid, the private respondents have stated against each other that the corpus is in wrongful confinement of the other side.