Delhi High Court
Meena vs State Of Nct Of Delhi Through Sho Ps Civil ... on 8 April, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 08th APRIL, 2025
IN THE MATTER OF:
+ W.P.(CRL) 3412/2024
MEENA .....Petitioner
Through: Mr. Dinesh Malik (DHCLSC), Mr.
Puneet Jain, Ms. Kiffi Aggarwal,
Advocates
versus
STATE OF NCT OF DELHI THROUGH SHO PS CIVIL LINES &
ANR. .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) with Ms. Priyam Aggarwal &
Mr. Abhinav Kumar Arya, Advs.
SI Pinki Rani, PS AHTU, Crime
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
JUDGMENT (ORAL)
1. The present petition under Article 226 of the Constitution of India
read with Section 528 of the Bharatiya Nagarika Suraksha Sanhita, 2023 has
been filed by the Petitioner seeking issuance of a writ of habeas corpus for
the production of her granddaughter, Ms. 'J', who is about 15 years of age
and stated to be missing since 26.03.2024.
2. Notice in the present Petition was issued on 29.10.2024. By the said
Order the case was transferred to the Anti-Human Trafficking Unit, Crime.
3. Status Reports have been filed periodically. The Status Reports reveal
that the Police have examined the son and daughter-in-law of the Petitioner
herein and the CDRs of the Petitioner and her family members have been
analyzed but no clue has been found. It is further stated in the Status Report
that one person, namely, Golu@Mohit S/o Hardayal R/o House No.182, Om
Nagar, Dhobi Ghat, Rana Pratap Nagar, Delhi, was interrogated by the
investigating authorities at length. However, no clue of the missing child
could be found. The Status Report further reveals that on the basis of the
information received, the minor girl was searched in the area of Khajuri and
Bhajanpura but the missing girl could not be traced. It is stated that standard
operating procedure has meticulously been followed and Hue and Cry
Notices containing the details of the missing girl were sent to all the
concerned agencies, i.e. Missing Person Squad, CIC/CBI, etc. for
broadcasting the same on local TV channels and leading newspapers. It is
further stated in the Status Report that Hue and Cry Notices were pasted at
Maharana Pratap Kashmiri Gate ISBT, New Delhi Railway Station and Old
Delhi Railway Station. It is further stated in the Status Report that the
missing girl was searched in Civil Lines, Mukherjee Nagar, Maurice Nagar
and Hue and Cry Notices have been pasted in the prominent areas of Delhi
and enquiries have been made at various levels and Asha Kiran Home,
Rohini was also searched. It is stated that despite best efforts, no clue
regarding the missing girl has been found so far.
4. In view of the fact that the case has already been transferred to Anti-
Human Trafficking Unit, Crime and all possible steps have been taken by
the Investigating Authorities to trace the missing girl but the girl could not
be found, this Court is inclined to dispose of the present Writ Petition with a
direction to the Anti-Human Trafficking Unit, Crime to file monthly Status
Reports before the concerned Metropolitan Magistrate with an advance copy
to the Petitioner and if any clue is found about the minor girl of the
Petitioner, the same be communicated to the Petitioner.
5. With these directions, the Writ Petition is disposed of along with the
pending applications, if any.
SUBRAMONIUM PRASAD, J
HARISH VAIDYANATHAN SHANKAR, J
APRIL 08, 2025
Rahul
