UNESH RATHEE Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Unesh Rathee -petitioner has filed this petition under Article 226 of the Constitution of India against State of Haryana and Dr. Anil Rathee -respondents for issuance of a writ of Habeas Corpus with a direction to the respondents to release Master Uday aged five years, the son of the petitioner, who is being illegally detained by respondent No. 2 either at House No. 659/A, Street No. 2, Dayanand Nagar, Bahadurgarh, District Jhajjar or at the office of Dr. Anil Rathee, Sr. Medical Officer, General Hospital, Bahadurgarh, District Jhajjar or from any other place since 6 p.m. of May 28, 2011. It has been further prayed that a Warrant Officer be appointed to raid the premises of the respondent or any other place pointed out by the petitioner for securing the release of her son and for handing over the custody of the child to her.

(2.) Notice of motion was issued in this case.

(3.) Mr. P.K. Jhanda, learned Assistant Advocate General, Haryana has put in appearance on behalf of respondent No. 1 -State and Mr. Sandeep Kotla, learned Advocate has appeared for respondent No. 2 and contested this writ petition.