Full Judgment Text
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
th
Date of Decision: 13 September, 2024
+ W.P.(CRL) 762/2024
KAILASH HARIJAN .....Petitioner
Through: Petitioner in person.
Versus
GOVT. OF NCT OF DELHI & ORS .....Respondents
Through: Mr. Sanjay Lao, Standing Counsel
(criminal) for the State with Ms.
Priyam Agarwal, Advocate.
W/SI Bimla, ASI Gopal Krishan, Ct.
Dharm Raj and W/Ct. Mintu.
Daughter of the Petitioner alongwith
grandson in person.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE AMIT SHARMA
Prathiba M. Singh, J. (ORAL)
1. This hearing has been done through hybrid mode.
2. This is a writ petition filed by the Petitioner- Kailash Harijan seeking
production of his daughter- Ms. ‘X’ and grandson who are stated to be missing
since 4th November, 2023.
3. The matter was mentioned today by Mr. Lao, ld. Standing Counsel and
an application has been moved being Crl. M.A. ………./2024 (to be
W.P.(CRL) 762/2024 Page 1 of 3
Signature Not Verified
Digitally Signed
By:DHIRENDER KUMAR
Signing Date:17.09.2024
15:33
numbered) with respect to early hearing of the present petition. The Court has
been informed that the daughter- Ms. ‘X’ and the grandson of the Petitioner
have been traced in Bihar and they have been produced before the Court
today. The Petitioner is also present before the Court.
4. A status report dated 13th September, 2024 authored by the Anti
Human Trafficking Unit (‘AHTU’) has been handed over in Court today and
the same has been taken on record. As per the said status report, on 12th
September, 2024, the missing girl and her son were found from the house of
her brother namely, Amresh Kumar who resides in Village Badhara Kothi,
P.S. Badhara, District Pruraniya, Bihar.
5. The daughter of the Petitioner has no objection in going back to her
father/Petitioner’s house. Ms. ‘X’ further states that she was married to Mr.
Boku Mehter in Bihar. The Petitioner submits that the daughter-Ms. ‘X’
would be sent to her matrimonial home after the Chhatt Pooja.
6. The daughter has then accompanied the father/Petitioner.
7. The Petitioner has requested that his daughter be medically examined
and given treatment as she seems to be mentally disturbed.
8. In view of the same, the SHO concerned shall assist the
father/Petitioner in making his daughter-Ms. ‘X’ obtain medical treatment at
the Janakpuri Super Speciality Hospital by presenting this order with the
Petitioner and his daughter-Ms. ‘X’ to the concerned Medical Superintendent
for one visit. Thereafter the hospital shall continue to provide treatment to her.
9. The petition is disposed of accordingly.
10. Pending application(s), if any, also stand disposed of.
11. The Court would like to place on record its appreciation to the
invaluable assistance that has been given and the work that has been
W.P.(CRL) 762/2024 Page 2 of 3
Signature Not Verified
Digitally Signed
By:DHIRENDER KUMAR
Signing Date:17.09.2024
15:33
undertaken by W/SI Bimla, ASI Gopal Krishan, Ct. Dharm Raj and W/Ct.
Mintu for the incessant efforts in tracing out the girl-Ms. ‘X’ and the grandson
of the Petitioner.
12. Next date of hearing shall stand cancelled.
PRATHIBA M. SINGH
JUDGE
AMIT SHARMA
JUDGE
SEPTEMBER 13, 2024 /sn/Pc/ks
W.P.(CRL) 762/2024 Page 3 of 3
Signature Not Verified
Digitally Signed
By:DHIRENDER KUMAR
Signing Date:17.09.2024
15:33