BHASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) JUDGMENT M.G.Sewlikar,J. 1. Rule. Rule is made returnable forthwith. Learned A.P.P. waives service for the State. With the consent of both the sides the matter is heard finally at the stage of admission.

(2.) The petitioner has filed this writ petition under Article 226 of the Constitution of India for compensation for illegal detention of his minor son.

(3.) Facts leading to this petition can be briefly stated as under.