HARI RAM Vs. STATE OF M.P.

JUDGEMENT

(1.) Instant petition under Article 226 of the Constitution has been filed in the nature of habeas corpus.

(2.) Corpus has been produced by SDOP Shri Devendra Singh Kushwaha, Assistant Sub-Inspector Shri Harish Solanki and Woman Police Constable Ms.Kajal-1049, Police Station- Bhonti, District Shivpuri before this Court.

(3.) Corpus is daughter of petitioner and she has been allegedly allured by the respondent No.4 Shishupal Yadav.