SONIA Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) Prayer in this application filed under Sec. 482 Cr.P.C. is for placing on record coloured copies of FDRs of Rs.1,00,000.00 each in the names of minor daughters, namely, Manvi Sharma and Chancy Sharma, as Annexures R-3/5 and R-3/6.

(2.) Application is allowed as prayed for. Coloured copies of both the FDRs are taken on record as Annexures R-3/5 and R-3/6, subject to all just exceptions.

(3.) Prayer in this criminal writ petition filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of habeas corpus directing respondent No. 1 to get released the minor daughters (detenues) of the petitioner, namely, Chancy Sharma, aged around 04 years and Manvi Sharma, aged around 07 years from the illegal custody of respondent No. 3-Raj Sharma.