Uttarakhand High Court

Unknown vs State Of Uttarakhand And on 6 June, 2025

                                                    2025:UHC:4602-DB

     IN THE HIGH COURT OF UTTARAKHAND
                 AT NAINITAL
            HON'BLE THE CHIEF JUSTICE SRI G. NARENDAR
                                 AND
                 HON'BLE SRI JUSTICE ALOK MAHRA



              Habeas Corpus Petition No. 10 OF 2025

                             6th June, 2025

Aneeta @ Beena                        ......                  Petitioner


                                Versus

State of Uttarakhand and
and Others                            ......                 Respondents


Presence:-
Mr. Deepak Sharma, learned counsel for the petitioner.
Mr. J.S. Virk, learned Deputy Advocate General for the State.
---------------------------------------------------------------------


JUDGMENT:

(per Hon'ble The Chief Justice Sri G. Narendar)

We have heard learned counsel for the petitioner and

learned Deputy Advocate General for the State.

2. Learned Deputy Advocate General, on instructions,

submits that he has been informed that the corpus is not

in the custody of the 3rd respondent and 4th respondent

and that the 3rd respondent has informed the Police that

he last interacted with the corpus in 2020 and, thereafter,

there has been no interaction.

3. The submissions are placed on record.

2025:UHC:4602-DB

4. Petition is disposed of with liberty to petitioner to