NASSEER KHAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner-father is before this Court in the instant Writ Petition under Article 226 of the Constitution of India in shape of Habeas Corpus.

(2.) An FIR was lodged by mother of the corpus, wherein it was stated that on 30/12/2023 at about 10:30 in the morning her daughter (corpus) went to school but did not return back and she apprehends that one Chandu Gujrati had taken her daughter (corpus) on false pretext, therefore, FIR under Sec. 363 of IPC was registered at Crime No.655/2023 in Police Station Padav, Gwalior. Since the corupus could not be recovered the present Habeas Corpus petition has been filed by the petitioner-father of the corpus and in pursuance to the filing of the aforesaid petition the corpus has been recovered.

(3.) Today corpus is present in person.