KUSUM LATA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought writ in the nature of Habeas Corpus directing to produce the corpus of her son Yashveer Singh before this court.

(3.) IN the above circumstances, since the detenue is not the custody of the respondents, no writ in Habeas Corpus can be issued. Therefore, the writ petition is dismissed. (Misc. Application No. 7055 of 2011 also stands disposed of).