$~61
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					    Date of decision: 08th October, 2025

+ 	W.P.(CRL) 2928/2025 & CRL.M.A. 30002/2025
	MUKESH			      				      .....Petitioner
				Through:	 Petitioner in person.

				versus

	THE STATE GOVT OF NCT DELHI & ORS         .....Respondents
Through:	Mr.Sanjay Lao, St. Counsel (Crl.) with Ms. Priyam Agarwal, Mr.Aryam Sachdeva and Mr.Abhinav Kr. Arya with detenue in person.	
     CORAM:
	HON'BLE MR. JUSTICE VIVEK CHAUDHARY
	HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (Oral)
W.P.(CRL) 2928/2025
1. The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking issuance of Writ in the nature of habeas corpus for production of his son, aged 25 years, allegedly detained by Respondent No. 5.
2. The matter has been taken up on the basis of urgent mentioning.
3. Learned Standing Counsel for the State has handed over a Status Report across the board and the same is taken on record. He submits that the missing boy has already been traced from Pune on 06.10.2025 and is present in Court today.
4. The petitioner, who is the father of the missing boy, is also present in Court today, having received information from the respondents regarding the recovery of his son.
5. As per the Status Report, the son of the petitioner, Shri Hari Om, was traced out in Pune on 06.10.2025 and his family was duly informed of his recovery. The status report further reveals that the medical examination of Shri Hari Om, son of the petitioner, has already been conducted, and as per the investigation carried out, no foul play has been found.
6. Statements of the petitioner and his son have already been recorded.
7. We have also interacted with Shri Hari Om, who, upon being queried, submits that he had left his home voluntarily without informing his family and that he was not wrongfully confined or detained by anyone. He has further stated that he is willing to return to his father.
8. In view of the above, no further orders are required to be passed in the present matter. 
9. The petitioner also does not wish to pursue the petition any further.
10. Accordingly, the present petition, along with pending application(s), if any, stands disposed of in the aforesaid terms.
11. The date already fixed, i.e. 10.10.2025, stands cancelled.

VIVEK CHAUDHARY, J


MANOJ JAIN, J

OCTOBER 8, 2025
Neelam/kp
		                   

W.P.(CRL) 2928/2025					                            Page 1 of 2