MEENA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard fnally with consent of the parties, at the admission stage.

(3.) Petitioner is the mother of the missing girl. She has fled the Habeas Corpus petition seeking directions against the respondents authorities to produce the petitioner's daughter namely Sakshi Khushalsing Thakur before this Court from the custody of respondent Nos.5 to 10.