$~91
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
% 				        Date of decision: 27th October, 2025
+ 	W.P.(CRL) 3468/2025 & CRL.M.A. 31615/2025
	ARJUN							      .....Petitioner
				Through:	None

				versus

	THE STATE NCT OF DELHI  & ANR.              .....Respondent
Through:	Mr. Sanjay Lao, Standing Counsel (Crl.) with Ms. Priyam Agarwal, Mr. Abhinav Kr. Arya and Mr. Aryan Sachdeva, Advocates 
	Insp. Pankaj Tomar & HC Shiv Kumar, PS Timar Pur
	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 to the respondents to produce his missing wife (Ms. Sheetal).
2. The brief facts of the case are that on 28.08.2025, petitioner and Ms. Sheetal solemnized their marriage in accordance with Hindu rites and customs.  After the marriage, Ms. Sheetal went to her paternal home and did not return.  On 31.08.2025, she informed the petitioner over the phone that she had disclosed their marriage to her parents, who were displeased with such alliance and were compelling her to accompany them to their native village in order to marry another person. 
3. Status report dated 27.10.2025 has been submitted during the course of proceedings and same is taken on record.
4. Ms. Sheetal is also present in person.  We have interacted with the girl in question who is 20 years of age and has studied upto 10th Class. 
5. Her mother is also present in Court. She is against her daughter living with her husband (petitioner herein) because of the fact that her husband had suppressed the fact that he was earlier married and had killed his wife and was, therefore, facing a criminal Trial. 
6. Ms. Sheetal is, however, interested in going back to her husband. Be that as it may, since Ms. Sheetal is major, she can take her own independent decision and, therefore, no further order is required to be passed in the present petition. 
7. Resultantly, the petition is disposed of in aforesaid terms. 


(VIVEK CHAUDHARY)
							    JUDGE
						          


            (MANOJ JAIN)
            JUDGE
OCTOBER 27, 2025/st/js


W.P.(CRL) 3468/2025  						2