SUDHA CHOWGULE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioner seeks a writ of habeas corpus for the production and immediate release of her mother-Induben Patel who according to the Petitioner, is illegally and wrongfully detained by Respondent No.1.

(2.) Petitioner and Respondent No. 1 are real sisters. Presently their mother-Induben Patel aged 93 years, is residing with Respondent No.1.

(3.) Admittedly, there are several proceedings, Civil and Criminal, pending between the parties inter se, i.e. between the Petitioner and the Respondent No.1 and their families. Both, have made serious allegations against each other. At this stage, we do not wish to go into the allegations made by either the Petitioner or the Respondent No.1 against each other.