PRIA KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition in the nature of Habeas Corpus is filed seeking direction to official respondents to get the detenues (mentioned in para No. 4 of the petition), released from the illegal detention of respondent No.4.

(2.) Issue notice of motion.

(3.) Mr. Gaurav Bansal, DAG, Haryana accepts notice on behalf of the official respondents. Requisite number of copies of the paper-books be handed over to him.