MAHENDER SINGH Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) This is the habeas corpus petition which has been filed by the petitioner. According to the petitioner, his daughter, namely, Ms. Boby is in illegal detention of respondent nos.4 to 6. The petitioner apprehends safety of his daughter.

(2.) The Senior Superintendent of Police, Haridwar is hereby directed to constitute a team of at least two Police Officers (one of them should be at least of the rank of Deputy Superintendent of Police and one should be a lady Constable), and both of them should visit Village Thithkee Kwaldpur, P.S. Manglore, District Haridwar and take the statement of Ms. Boby in camera, which shall also be videographed and shall be produced before this Court by the next date of listing. It is made clear that no coercive measure be adopted and full consideration be made to the privacy of the individual.

(3.) List this matter on 21.06.2018 in the daily cause list.