Vimla Wati vs State Nct Delhi
2021 Latest Caselaw 1721 Del

                          $~29
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P. (CRL.) 1149/2021 & CRL. M.A. 9645/2021
                                 VIMLA WATI                                        ..... Petitioner
                                                    Through :    Ms. Naomi Chandra, Advocate.

                                                    Versus

                                 STATE NCT OF DELHI                           ..... Respondent
                                               Through :         Mr. Rajesh Mahajan, ASC for
                                                                 the State.
                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR
                                 HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD

                                                    O R D E R (ORAL)

% 30.06.2021

CRL. M.A. 9645/2021

1. Exemption is allowed, subject to all just exceptions.

2. The application is accordingly, disposed of.

W.P. (CRL.) 1149/2021

1. The instant writ petition has been filed contending that the daughter of the petitioner is missing from 8th March, 2021 and despite lodging of FIR, no efforts are being made to trace the daughter of the petitioner.

2. Today, Mr. Rajesh Mahajan, learned Additional Standing Counsel, appearing for the State, informs that the daughter of the petitioner has been recovered. Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:01.07.2021 20:30:47

3. In view of the above, nothing survives in the petition. The petition is dismissed as infructuous.

C. HARI SHANKAR, J.

(VACATION JUDGE)

SUBRAMONIUM PRASAD, J.

(VACATION JUDGE) JUNE 30, 2021/j

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI

Signing Date:01.07.2021 20:30:47