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Judgment
The present petition has been filed under Article 226 of the Constitution of India read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) seeking directions in the nature of Habeas Corpus directing the respondents to produce the petitioner’s missing daughter before this Court.
Status report has been submitted by the learned Standing Counsel and the same is taken on record.
He submits that the missing girl has been successfully recovered on 14.11.2025 and on 17.11.2025, her statement under Section 183 BNSS was recorded.
He further submits that subsequently, the missing girl was produced before Child Welfare Committee (CWC) and her custody has been handed over to the father/petitioner.
Learned Counsel for the petitioner also submits that her custody has been handed over to the petitioner.
Fact remains that nothing survives in the petition as the missing daughter of the petitioner has already been recovered and her custody has been handed over to the father/petitioner.
Petition stands disposed of in the aforesaid terms.
All pending applications, if any, also stand disposed of.