RAM LAL MALHOTRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India, has been instituted on behalf of the petitioners, praying as follows:-

(2.) The petitioners, in the present habeas corpus petition, limit the reliefs in these proceedings, to a direction to Dr. Archi Bhatia, wife of Dr. Amit Malhotra, to permit the former to visit the latter at House No. 26/95, Shakti Nagar, Delhi, for two hours between 11:00 a.m. and 1:00 p.m. tomorrow i.e. 19/8/2022.

(3.) Dr. Archi Bhatia, respondent No. 5 herein, who appears before us in-person, states that, she does not object if the parents, namely, Mr. Ram Lal Malhotra and Smt. Shanti Malhotra and sisters of Dr. Amit Malhotra, namely, Dr. Megha Malhotra and Ms. Arti Malhotra, come and visit her ailing husband, Dr. Amit Malhotra, tomorrow, subject, however, to the meeting taking place in the presence of a responsible third-party.