LAKSHMI Vs. INSPECTOR OF POLICE ESPLANADE POLICE STATION

JUDGEMENT

(1.) Invoking writ jurisdiction of this Court, one Mrs, Lakshmi has brought forth this petition for production of her husband, son, who is the second detenu and two of the friends of her son, who are shown as detenus 3 and 4.

(2.) Affidavit filed in support of the petitioner is perused. This Court heard the learned counsel for the petitioner and the respondents.

(3.) The gist of the case of the petitioner seeking for the relief is that first detenu her husband, second detenu her son along with other detenus, who are the friends of the second detenu, were taken by the first respondent on 4.4.2010 under the guise of interrogation. They did not come outside nor they have been produced before the criminal Court and they have been illegally detained by the respondents. Under the circumstances, this application has been brought forth by the petitioner.