SAJID Vs. STATE OF HARYANA

JUDGEMENT

(1.) Instant petition under Sec. 226 of the Constitution of India, praying for issuance of writ of habeas corpus in favor of the petitioner for directing the official respondents to produce and release the detenue Tarif who is in illegal custody of respondents No.4 to 8.

(2.) In compliance of the order dtd. 30/9/2025 passed by this Court, learned State counsel has filed the status report dtd. 3/10/2025 in the form of an affidavit of Deputy Superintendent of Police, Tauru. The same is taken on record.

(3.) A perusal of the status report would reveal that the alleged detenue namely Tarif has been arrested by the Nuh Police in the case FIR No.225 dtd. 26/9/2025 and is under police custody.