Sajid Ali vs State (Govt. Nct Of Delhi) & Ors.
2021 Latest Caselaw 660 Del

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*       IN THE HIGH COURT OF DELHI AT NEW DELHI


%                                      Judgment Delivered On: 25.02.2021


+       W.P. (CRL) 422/2021

        SAJID ALI                                              ..... Petitioner

                              versus


        STATE (GOVT. NCT OF DELHI) & ORS. ..... Respondents

Advocates who appeared in this case:
For the Petitioner     : Mr. Anuj Kumar, Advocate

For the Respondents    : Mr. Chaitanya Gosain and Mr. Amanpreet Singh, Advocates

                        alongwith Inspector Ratnesh Singh, P.S.: New Usmanpur



CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

                              JUDGMENT

SIDDHARTH MRIDUL, J (via Video Conferencing)

The present habeas corpus petition under Articles 226 and 227

of the Constitution of India read with section 482 of the Code of

Criminal Procedure 1973, instituted on behalf of Mr. Sajid Ali, the

petitioner herein, essentially sought for a direction to the official

respondents to produce his missing daughter Zeenat before this Court.

2. Both the petitioner Mr. Sajid Ali as well as his 24 year old

daughter Ms. Zeenat have joined the proceedings through video

conferencing and have had a detailed conversation.

3. Ms. Zeenat has clearly expressed that she left home of her own

free will and has married Mr. Ramzan Sheikh on 21.01.2021 at Hazrat

Sayyad Barkat Ali Shah Dargah Masjid, Wadala, Mumbai. Ms.

Zeenat has further stated that their nikah was solemnized at the said

Masjid by Qazi Mohd. Maulana Tajammul Hussain. She has also

stated that after her marriage, she alongwith her husband are currently

residing in Maharashtra. Ms. Zeenat has, however, furnished only her

mobile telephone number being 8591084434 to her father Mr. Sajid

Ali. Ms. Zeenat has expressed to her father Mr. Sajid Ali that she

would travel to her parental home at some convenient time in the

future, as and when the pandemic recedes in Maharashtra.

4. In view of the foregoing, Mr. Anuj Kumar, learned counsel

appearing on behalf of the petitioner, on instructions from the latter,

does not press this petition any further.

5. The petition is disposed of accordingly.

SIDDHARTH MRIDUL, J.

ANUP JAIRAM BHAMBHANI, J.

FEBRUARY 25, 2021

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