AADIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up through Video Conferencing due to prevailing situation of COVID-19.

(2.) This petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus directing official respondents to get the detenues, mentioned in para No. 4 of the petition, released from the illegal detention of private respondents.

(3.) Learned counsel for the petitioner confines his argument to the effect that District Magistrate, Ambala (Haryana), be deputed to decide the case and the present petition be disposed of with a direction to respondent No. 2 to treat this petition as a complaint under the Bonded Labour System (Abolition) Act, 1976 and take immediate action in accordance with law within a stipulated period.