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Judgment
Present petition has been filed under Article 226 of the Constitution of India and petitioners, inter alia, seek directions in the nature of Habeas Corpus to the respondents to produce their missing daughter.
The brief facts of the case are that on 15.09.2025 at around 8:30 am, Ms. Laxmi, aged 18 years (daughter of petitioner No.1 and 2), went missing after leaving her home, without telling anyone. Petitioner tried her best to search for her, but to no avail. Thereafter, the petitioners approached Police Station Swaroop Nagar, Delhi where DD No.62A was registered.
Learned counsel for State has handed over a status report dated 09.10.2025 which is taken on record.
Ms. Laxmi, the missing daughter of petitioner is also present in person in the Court.
We have interacted with the girl in question who is major and has studied upto 10th Class. Her date of birth is 05.06.2007.
She submits that she has already got married and would like to stay with her husband only. She further states that she does not want to go back to her parents.
Since the daughter of petitioner is major and can take her own independent decision, no further order is required to be passed in the present petition.
Learned counsel for the petitioner, who has joined the proceedings through video-conferencing, does not press for any relief in view of the said statement of daughter of petitioners.
Resultantly, the petition is disposed of in aforesaid terms.