HUSNA KHATUN SHAIKH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Seeking a direction to the second respondent to secure the petitioner's minor child Izna Ansari, aged about 4 years 11 months, who is in illegal detention of the third respondent and produce her before this Court and hand over the child to the petitioner, the present habeas corpus petition has been filed.

(2.) The petitioner is the mother of the detenue being a minor child born out of the wedlock between the petitioner and the son of the third respondent. Thus, the third respondent is the grandmother of the detenue and incidentally the ex-mother-in-law of the petitioner. The petitioner appears to have met the son of the third respondent on a visit to Dubai. He was a married man at the relevant point of time. Thereafter, both the petitioner and the son of the third respondent got married.

(3.) It is the case of the third respondent that the petitioner's mother and the petitioner are illegal immigrants from Bangladesh. Cases have been registered in Cr.Nos.59 of 2016 and 38 of 2015 for the offence committed under the Immoral Traffic (Prevention) Act , 1956. The case against the mother of the petitioner is that she brought three minor girls from Bangladesh and involved them in illegal trafficking. The petitioner herself was a bar girl. She met the son of the third respondent during her performance at Dubai.