NEELAM NITIN SAMPAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule is made returnable forthwith, with the consent of the parties and is taken up for final disposal. Learned A.P.P waives service on behalf of the respondents"State.

(3.) By this petition, filed under Article 226 of the Constitution of India, the petitioner seeks a writ of habeas corpus, to produce her husband-Nitin Sampat before this Court and for his release forthwith from illegal detention of the respondents. Direction is also sought to take appropriate action against respondent Nos. 2 and 3 for their willful breach of the mandatory guidelines issued by the Apex Court in the cases of Arnesh Kumar Vs. State of Bihar and Anr (2014) 8 SCC 273 and Satender Kumar Antil Vs. Central Bureau of Investigation and Anr. 2022 live law (SC)577.