BHAJESH.K Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of habeas corpus commanding the respondents to produce the alleged detenue namely, 'Rohini' before this Court and to set her at liberty. In the writ petition it is alleged that she is under the illegal detention of the 2nd respondent, who is none other than her father.

(2.) On 3.5.2019 when this writ petition came up for admission, this Court issued notice by special messenger to the 2nd respondent. The learned Government Pleader was directed to get instructions.

(3.) On 7.5.2019 when this writ petition came up for consideration, this Court passed the following order;