KIRON DEVI SMTI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition in Civil Rule No. (HC) 240 of 1991, has been preferred under Article 226 of the Constitution of India with a prayer for issue of a writ of Habeas Corpus, directing the respondents to produce Shri Pabitra Sharma, son of the petitioner, Smt. Kiron Devi, and for payment of compensation for illegal detention.

(2.) We have heard Shri G. Uzir, learned counsel appearing for the petitioner and Shri A.R. Barthakur, learned counsel appearing for the respondents.

(3.) According to the averments made in the petition, the petitioner is the mother of Shri Pabitra Sharma @ Bablu, a resident of village Kunderabari. PS. Tezpur, in the district of ISonitpur.