Om Prakash vs State Nct Of Delhi
2025 Latest Caselaw 6121 Del

Delhi High Court

Om Prakash vs State Nct Of Delhi on 2 December, 2025

                          $~22
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                    Date of decision: 02.12.2025
                          +     W.P.(CRL) 3303/2025
                                OM PRAKASH                                                  .....Petitioner
                                                    Through:     Mr. Vibhas Kumar Jha & Mr. Suresh
                                                                 Kumar, Advs.(through VC)
                                                    versus

                                STATE NCT OF DELHI                                    .....Respondent
                                              Through:           Mr. Sanjay Lao, St. Counsel (Crl.)
                                                                 with Mr. Priyam Aggarwal, Mr. Aryan
                                                                 Sachdeva, Advs.
                                CORAM:
                                HON'BLE MR. JUSTICE VIVEK CHAUDHARY
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                                       JUDGMENT

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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 ("BNSS") seeking directions in the nature of Habeas Corpus directing the respondent to produce the minor daughter of the petitioner 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.

3. Learned Standing Counsel submits that the girl has been recovered. It is submitted that she was produced before the Child Welfare Committee (CWC) on 28/11/2025 and also on the same day, her statement under Section 183 BNSS has been recorded.

4. As per Status Report and her statement, the girl has voluntarily married

but the documents reveals that she is a minor, her date of birth being 06/01/2009.

5. Learned counsel for the petitioner also submits that since the missing girl has been recovered and while acknowledging the Status Report, he also does not wish to press the present petition any further, reserving his rights to avail any other remedy as available in law.

6. The present petition stands disposed of in aforesaid terms.

7. Pending application(s), if any, also stand(s) disposed of.

VIVEK CHAUDHARY (JUDGE)

MANOJ JAIN (JUDGE)

DECEMBER 2, 2025 rs/nc