Vijay Pal vs State Of Nct Of Delhi & Ors
2025 Latest Caselaw 6148 Del

Delhi High Court

Vijay Pal vs State Of Nct Of Delhi & Ors on 3 December, 2025

                          $~26
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                             Date of decision: 03rd December,2025
                          +    W.P.(CRL) 3666/2025
                               VIJAY PAL                                       .....Petitioner
                                               Through: Mr. Raj Shekhar with Mr. Pankaj
                                                        Pandey, Advocates.

                                              versus
                                STATE OF NCT OF DELHI & ORS.                .....Respondent
                                              Through: Mr. Sanjay Lao, Standing Counsel
                                                        with SI Chetan Yadav.
                                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 the minor daughter of the petitioner.

2. The brief facts of the case are that the petitioner had submitted that his minor daughter had been subjected to torture by Respondents No. 9 and 10, and despite his repeated approaches to P.S. Model Town, the police, initially, refused to take action even though complete details of the suspect had been provided. It is further stated that, though, FIR No. 434/2025 dated 09.08.2025 has been registered, the police has not taken any concrete step to trace out minor girl in question.

3. Mr. Sanjay Lao, learned Standing Counsel for the State, has sought permission to place on record latest Status Report.

4. The same is taken on record.

5. As per said report, the missing child has also been recovered and her custody has been handed over to the parents.

6. The petitioner also acknowledges the above development and prays for no further relief, at the moment.

7. In view of the above, the petition stands disposed of as not pressed.

(VIVEK CHAUDHARY) JUDGE

(MANOJ JAIN) JUDGE DECEMBER 3, 2025/sw/sy