NAWBAR MAMU IRANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, the Petition is taken up for final hearing and disposal.

(2.) The Petitioner is the mother of Ms. Kausar Yusuf Ali Jafari @ Bushi ('Kausar/Accused') who is presently lodged at the Thane Central Prison. The Petitioner has filed the Writ of Habeas Corpus to declare that Kausar's arrest on 11/5/2025 is illegal and violates her fundamental rights. This is on two grounds :-

(3.) We have tried to decipher the Petitioner's case, in a poorly drafted Petition. The facts that emerge from pages 9 - 13 of the Petition are as follows :-