Delhi High Court - Orders
Vinita vs The State And Ors on 21 February, 2023
Author: Mukta Gupta
Bench: Mukta Gupta, Sudhir Kumar Jain
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 526/2023
VINITA ..... Petitioner
Represented by: Mr. Lave Kumar Sharma, Ms. Naina
Pandey, Advs.
versus
THE STATE AND ORS. ..... Respondents
Represented by: Ms. Priyam Agarwal, Adv. for Mr.
Sanjay Lao, Standing Counsel
(Criminal) for State/ R-1 to 4.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
HON'BLE MR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 21.02.2023 CRL.M.A. 4838/2023 Exemption allowed subject to just exception. W.P.(CRL) 526/2023
1. By this petition the petitioner prays for a writ of habeas corpus directing the production of her daughter named Shivani from illegal detention.
2. Notice. Learned Counsel for the respondent No.1 to 4 accepts notice.
3. Status report be filed. On the next date, Shivani be produced in Court.
4. List before Roster Bench on 27th February, 2023.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
SUDHIR KUMAR JAIN, J.
FEBRUARY 21, 2023 /'ga' Signature Not Verified Digitally Signed By:ANIL KUMAR BHATT Signing Date:23.02.2023 12:37:09