SARAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed to direct the 2nd Respondent police to produce the detenue namely Faseelah Banu wife of Saran aged 21 years to this Court from illegal custody of 3rd Respondent and set her at liberty.

(2.) The case of the petitioner in brief is as follows:

(3.) Today, the detenue along with her parents appeared before this Court and the Petitioner along with his father also appeared in person.