USMAN KHAN Vs. STAT OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus for directing respondents No.l to 3 to search for detenues Suraiya and Monisha (who is stated to be minor) at the premises of respondents No.4 to 9 and get them released from their illegal custody.

(2.) Briefly stated the petition was filed on the averments that both the detenues Suraiya and Monisha are unmarried daughters of petitioner-Usman Khan. The detenues, who had taken amount and jewelry mentioned in the petition with them, were kidnapped by respondents No.4 to 9 on the night of 26.06.2020 from his house and illegally detained by them. The petitioner made representation dated 13.07.2020 to the Superintendent of Police, Mewat but no action has been taken on the same.

(3.) Vide order dated 11.08.2020, the Coordinate Bench of this Court directed the Registry to appoint the Warrant Officer.