SABIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus directing the Respondents to release the detenue namely Sabru wife of the present petitioner, who has been illegally and forcibly taken in custody by Respondent No.3. The petition is duly supported by a duly sworn affidavit of the petitioner.

(2.) Learned counsel for the petitioner submits that the detenue namely Sabru got married to the petitioner on 14/9/2022 and their marriage was registered on 16/9/2022. However, on 2/10/2022, Respondent No.3 called the petitioner and the detenue to the Police Station Uttawar, District Palwal, and from there the wife of the petitioner has been illegally confined.

(3.) Learned counsel for the petitioner submits that the petitioner is running from pillar to post and that the detenue is an innocent person and is being victimized by the police at the behest of her parents. It is further submitted that there is every possibility that Respondent No.3 could cause harm to the life of the detenue. The petitioner has submitted a representation on 4/10/2022 to Respondent No.2 in this regard, but no action has been taken forcing the petitioner to approach this Court.