DHARAMBIR Vs. STATE

JUDGEMENT

(1.) HON 'ble Sudhir Agarwal,J.:- 1. The system of justice can also be misused by mischievous persons in the garb of complaining violation of their fundamental rights is glaring from the facts of this case. This is more unfortunate for the reason that those, who are responsible for administration of justice, and time and again have been addressed as "Officers of the Court" are representing one or the other such party; are instrumental in such abuse of the process of law.

(2.) THE petitioner Dharambir Son of Baley Ram through his son Rakesh came to this Court in this writ petition under Article 226 of the Constitution seeking a writ in the nature of "habeas corpus" to the respondents and in particular respondents No.2 to 4 to produce corpus of petitioner allegedly detained by respondent No.4, before this Court, and to set him at liberty in accordance with law.

(3.) TAKING the allegations seriously, this Court directed S.P. to appear before this Court on 24th June, 2011 and to inform what action has been taken or inquiry made on the complaint dated 06.06.2011 made by petitioner about keeping bonded labour by respondent No.4.