JAMSHEEDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present habeas corpus petition has been filed under Article 226/227 of the Constitution of India by one Jamsheeda wife of Akbar, resident of Village Malhaka, Police Station, Punhana, District Nuh, by stating that her minor daughter Asleema, aged about 15/4 years, while she was sleeping in her house, was kidnapped by some persons.

(2.) Notice was issued to the State in this case to apprise the Court with regard to the same and to assist the Court.

(3.) On 12.12.2019, the matter was taken up as the girl was produced in the Court by the police along with one lady Constable. At that time, during the course of proceedings, it was pointed out that she had already made statement under Section 164 Cr.P.C. before the learned Magistrate wherein she had stated that, in fact, she has gone herself out of the house because her parents were maltreating her and she has also levelled various allegations against her parents.