Munti Devi vs The State Of Nct Of Delhi And Ors
2025 Latest Caselaw 6149 Del

Delhi High Court

Munti Devi vs The State Of Nct Of Delhi And Ors on 3 December, 2025

                          $~27
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                     Date of decision: 03rd December,2025
                          +      W.P.(CRL) 3808/2025
                                 MUNTI DEVI
                                                                                    .....Petitioner
                                                    Through:    Mr. D D Tripathi, Advocate with
                                                                petitioner.

                                                    versus

                                 THE STATE OF NCT OF DELHI AND ORS
                                                                                      .....Respondent
                                                    Through:    Mr. Sanjay Lao, Standing Counsel
                                                                with SI Girdhari Lal.

                                 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 namely xxxxx.

2. The brief facts of the case are that on 02.10.2025, daughter of the petitioner went missing from her house at about 11:30 PM. Petitioner reported the matter to the police which resulted in registration of FIR bearing No. 0598/2025 on 03.10.2025.

3. Mr. Sanjay Lao, learned standing counsel is present and hands over a status report dated of even date.

4. According to said report, xxxxx has been traced on 29.11.2025 and her medical examination was conducted which revealed that she is pregnant.

5. She was produced before Child Welfare Committee and was then sent to a shelter home in Hari Nagar.

6. Respondent no. 4 has, reportedly, been arrested and remanded to judicial custody.

7. Today, xxxxx is present in court.

8. We have interacted with xxxxx. She states that she is fifteen years old and has studied up to seventh standard. When asked, she stated that she wanted to stay with her parents.

9. Her mother i.e. petitioner is present in Court and she is also willing to take her back. xxxxx is directed to be handed over to the petitioner.

10. Nothing further survives in the present petition.

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

(VIVEK CHAUDHARY) JUDGE

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