BRAHMI SINGH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) PETITIONER has filed the present writ petition under Article 226 of the Constitution of India for issuance of a writ in the nature of habeas corpus to release the detenues from the illegal custody of respondents No. 4 to 7, who are accused of murder of mother of the detenues and further for issuance of roving writ in the nature of habeas corpus to raid any other place, as pointed out by the petitioner.

(2.) ON the basis of the aforesaid prayer, this Court, on 9.4.2015, had passed the following order: - -

(3.) AFTER submission of report by the Warrant Officer, learned counsel for the petitioner has moved an application i.e. CRM No. W -143 of 2015 to place on record order dated 24.4.2015 (Annexure P4), stated to be passed by the High Court of Justice, Family Division, London (UK) under the Children Act, 1989 and the Senior Courts Act, 1981, stated to have been approached by the wife of the petitioner namely Ranjit Kaur during the pendency of present habeas corpus petition.