LONGJAM MANGI SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The prayer in the writ petition is as follows :

(2.) This petition is filed by father of the alleged detenue for production of his son Shri Longjam Suresh Singh who has been arrested and illegally detained.

(3.) According to the petitioner on 18.02.2011 at about 11.50 pm, some persons in the guise of security forces suspected to be personnel of 12 Maratha Light Infantry intruded into the house of the petitioner and picked up his son who was sleeping and thereafter, his whereabouts were not known.