Nilofar Joya Riziqi vs State Nct Delhi & Ors. & Ors
2025 Latest Caselaw 6044 Del

Delhi High Court

Nilofar Joya Riziqi vs State Nct Delhi & Ors. & Ors on 8 December, 2025

                          $~10
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                      Date of decision: 08th December,2025
                          +      W.P.(CRL) 3975/2025
                                 NILOFAR JOYA RIZIQI                                     .....Petitioner
                                                    Through:     Mr. Ali Hukam, Adv. with petitioner
                                                                 in person along with her parents.

                                                    versus

                                 STATE NCT DELHI & ORS. & ORS.                .....Respondents
                                              Through: Mr. Sanjay Lao, St. Counsel (Crl.)
                                                         with Ms. Priyam Agarwal, Mr.
                                                         Abhinav Kr. Arya and Mr. Aryam
                                                         Sachdeva, Advs.
                                                         Mr. Prashant Mendiratta, Mr. Sanchit
                                                         Saini, Ms. Sneha Mathew, Ms.
                                                         Vaishnavi Saxena, Ms. Avni Soni, Mr.
                                                         Rohit Gadhia, Ms. Aamya Sharma and
                                                         Ms. Sakshi Jain, Advs. for R-4.
                                 CORAM:
                                 HON'BLE MR. JUSTICE VIVEK CHAUDHARY
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                                 JUDGMENT

1. The present writ petition has been filed under Article 226 of the Constitution of India read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 seeking issuance of direction in the nature of Habeas Corpus directing the respondents to produce 'Miss M', sister of the petitioner.

2. We have interacted with Miss M, her parents, sisters and also respondent No.4. During interaction, Miss M, who is major, has volunteered

to go back with her parents. We expect all concerned to respect her such decision.

3. Since Miss M is major and can take her own independent decisions, no further order is required to be passed.

4. The present petition is, accordingly, disposed of in aforesaid terms.

5. Before parting, we also hereby direct respondent No.4 to show utmost restraint and not to intermeddle with the decision taken by Miss M in any manner whatsoever. In case any such instance is brought to our knowledge, we shall not hesitate in reviving the present petition.

(VIVEK CHAUDHARY) JUDGE

(MANOJ JAIN) JUDGE DECEMBER 8, 2025/ss/pb