$~43
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					              Date of decision: 16.10.2025

+ 	W.P.(CRL) 3418/2025 & CRL.M.A. 31076/2025
	MS. PRAVEEN BEGUM & ANR.		           .....Petitioners
						 
Through:	Mr. Abhishek Kumar & Mr. Ashok Kumar, Advs.
				versus
	STATE NCT OF DELHI & ORS.			   .....Respondents
Through:	Mr.Sanjay Lao, St. Counsel (Crl.) with Ms. Priyam Agarwal, Mr.Aryam Sachdeva. 
     CORAM:	
	HON'BLE MR. JUSTICE VIVEK CHAUDHARY
	HON'BLE MS. JUSTICE SHAIL JAIN
J U D G M E N T
W.P.(CRL) 3418/2025
1. The present 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 writ in the nature of Habeas Corpus directing the respondents to produce the missing daughter of the petitioners, “Ms. M”, before this Court.
2. Learned Standing Counsel for State appears on advance notice.
3. “Ms. M” has been produced by the State in Court.
4. We have interacted with “Ms. M”, who submits that she is about 27 years of age and studied upto 12th standard. Upon being queried, she submits that she has got married to Mr. “V” and does not want to go back to her parents. Her such statement is taken on record.
5. Her parents/petitioners are also present in Court.
6. Being major, she is at liberty to stay wherever she wants and, therefore, no further orders are required to be passed.
7. The present petition is disposed of in the aforesaid terms.
8. All pending applications are also stand disposed of.


VIVEK CHAUDHARY, J


SHAIL JAIN, J

OCTOBER 16, 2025/rs/nc

	                	                   

W.P.(CRL) 3418/2025			                                           Page 1 of 2