$~23
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
% 				Date of decision: 10th October, 2025
+ 	W.P.(CRL) 3321/2025 & CRL.M.A. 30195/2025

	TRUSHTIMA SHARMA				  .....Petitioner
				Through:	Mr. Dileep Kumar Mishra with 							Mr. Mahendra Singh, Advocates.
				versus

	THE STATE OF NCT OF DELHI AND ORS	.....Respondents
Through:	Mr.Sanjay Lao, St. Counsel (Crl.) with Ms. Priyam Agarwal, Mr.Aryam Sachdeva and Mr.Abhinav Kr. Arya, Advocate with Inspr. Ajeet Kumar, PS Sagar Pur. 
	Mr. Rohit Kumar, Advocate for respondent Nos.1 and 2.
	CORAM:
	HON'BLE MR. JUSTICE VIVEK CHAUDHARY
	HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T  (oral)
1. Present petition has been filed under Article 226 of the Constitution of India read with Section 528 B.N.S.S., 2023 and petitioner, inter alia, seeks directions in the nature of Habeas Corpus seeking directions to the respondent for production of Sh. Laxmi Narayan Jilowa (petitioner’s father). 
2. The brief facts of the case are that the petitioner’s father, aged about 61 years, left for his native place at Swami Sehi Village, Chirawa, District Jhunjhunu, Rajasthan on 20.08.2025 and has been missing since then.
3. Today, Sh. Laxmi Narayan Jilowa, missing father of the petitioner has appeared in person in the court. He submits that he was not illegally detained by anyone.
4. Since Sh. Laxmi Narayan Jilowa is in his sixties and is free to live wherever he pleases, therefore, no further order is required to be passed in the present petition and the petition is, accordingly, disposed of. 


(VIVEK CHAUDHARY)
							    JUDGE
						          

            (MANOJ JAIN)
            JUDGE
                                                                            
OCTOBER 10, 2025/st/pb







W.P.(CRL) 3321/2025                                                   		    1