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Judgment
Present petition has been filed under Article 226 of the Constitution of India and petitioner, inter alia, seeks directions in the nature of Habeas Corpus to the respondents to produce her missing daughter.
The brief facts of the case are that on 03.10.2025, Ms. Kannu (daughter of petitioner), aged 19 years, left her residence to go to her college i.e. Laxmi Bai College, Delhi and did not return thereafter. Petitioner tried her best to search for her but it was of no avail. Thereafter, on 04.10.2025, the petitioner approached the police.
The petitioner in her missing report alleged that one suspect namely, Prince, son of Sandeep, had allured and misled her daughter.
Status report dated 13.10.2025 has been submitted during the course of proceedings and same is taken on record.
Today, the missing daughter of the petitioner has also been produced in the Court by the respondent-State.
We have interacted with the girl in question who is 19 years of age and is currently in BA Second Year.
She submits that she was not allured or enticed away by anyone. At the same time, she also wants to go back with her mother- Mrs. Urmila Devi-Petitioner.
Her mother, Petitioner, is also present in the Court.
In view of the above development, the petitioner is left with no grievance in the matter and does not seek any further relief.
Resultantly, the petition stands disposed of in aforesaid terms.