V KUMAR Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THIS writ of Habeas Corpus is filed seeking production of the daughter of the petitioner who is alleged to be in the illegal detention of respondents 4 to 7.

(2.) TODAY the alleged detenu and the 4th respondent are present. We interacted with them. The parents of the alleged detenu and the parents of the 4th respondent are also present. We interacted with them also. We heard the learned counsel appearing for the parties.

(3.) LEARNED counsel for respondents 4 and 5 would raise an apprehension that there may be threat from the petitioner and his men to the alleged detenu and respondents 4 and 5. LEARNED counsel for the petitioner would submit that there will be no threat from the petitioner or his men to respondents 4 and 5 and to the alleged detenu. We record the said submission. The alleged detenu is permitted to go with the 4th respondent.