RICH DHAMIJA Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition initially was filed by the Petitioner- Dr. Rich Dhamija under Article 226 of the Constitution of India r/w Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita ('BNSS') seeking a writ in the nature of habeas corpus for production of a family friend of the Petitioner i.e., Dr. Kamal Kumar Rattan.

(3.) The Petitioner had alleged that Dr. Rattan is in illegal confinement and is being physically and mentally abused by his family members. The prayer in this writ petition was for physical production of Dr. Rattan before this Court.