SHAILENDER KAUR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present writ of habeas corpus has been filed seeking a direction to the Respondent Nos. 2 and 3 to produce Petitioners No. 1 to 10 before this Court. The present writ petition is supported by an affidavit filed on 29th July, 2019 by Petitioner No. 11 who states that she is a Parokar of Petitioner Nos. 1 to 10.

(2.) The gravamen of the present writ petition filed on 29th July, 2019 is that Petitioner Nos. 1 to 10 are in illegal detention of Respondent Nos. 2 and 3 from 27th July, 2019, and their whereabouts are not known.

(3.) The admitted position is that petitioner no. 1 is a Bad Character of the area who has been externed from Delhi for a period of two years vide order dated 29th January, 2019. The externment order issued under Section 47 of Delhi Police Act, 1978 has been annexed along with the present writ petition.