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Delhi High Court
Boby vs The State Nct Of Delhi And Anr on 1 December, 2025
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 01.12.2025
+ W.P.(CRL) 3902/2025
BOBY .....Petitioner
Through: Ms. Alka Pruthi, Mr. Ashu Kumar, Mr.
Manmohan Jha, Mr. Vikas Saini, Mr.
Arun Prakash Rai, Mr. Kawalpreet
Singh, Mr. Dinesh Kumar Madesiya,
Mr. Manish Malik, Mr. Ashish Balyan,
Mr. Jai Subhash Thakur, Advs. with
petitioner-in-person
versus
THE STATE NCT OF DELHI AND ANR .....Respondents
Through: Mr. Sanjay Lao, St. Counsel (Crl.) with
Ms. Priyam Agarwal, Mr. Abhinav Kr.
Arya and Mr. Aryam Sachdeva, Advs.
Insp. Mintu Singh and SI Deepak Dalal,
PS SP Badli.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MR. JUSTICE MANOJ JAIN
JUDGMENT
1. The present petition has been filed under Article 226 of the Constitution
of India read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023
seeking direction in the nature of Habeas Corpus directing the respondents to
produce the missing daughter of the petitioner, Ms. 'P', before this Court.
2. Status report has been submitted during the course of proceeding by the
learned Standing Counsel today and the same is taken on record. A copy thereof
has been supplied to the petitioner in Court.
3. Learned Standing Counsel submits that the girl has been traced and is
appearing through video conferencing.
4. Ms. 'P' appears through video conferencing and submits that she is
approximately 19 yrs old, her date of birth being 26.01.2007. Upon being
queried, she submits that she has married Mr. 'A' and is currently residing in her
matrimonial home with her husband in Village Chudali Raipur Sadat, Bijnor,
Uttar Pradesh.
5. Copy of marriage certificate has been furnished and same is taken on
record.
6. We have also interacted with Mr. 'A' (husband of Ms. 'P') through video
conferencing. He submits that he has completed his 12th standard and is
presently preparing for admission in graduation. He further submits that he is
resident of Village Chudali Raipur Sadat, Bijnor, Uttar Pradesh.
7. The parents of Ms. 'P' have also interacted with her through video
conferencing in Court, and she has expressed her willingness to meet them. The
contact number and residential address of Mr. 'A' have also been furnished to
the parents of Ms. 'P'.
8. As Ms. 'P' is major, she is at liberty to stay wherever she wants.
9. In view of above, no further order is required to be passed.
10. The petition stands disposed of in the aforesaid terms.
11. All pending application(s), if any, also stand(s) disposed of.
VIVEK CHAUDHARY
(JUDGE)
MANOJ JAIN
(JUDGE)
DECEMBER 01, 2025/rs/nc
