MANDEEP DHIMAN Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Present writ petition under Articles 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure for issuance of writ of Habeas Corpus commanding the respondents to produce detenue - Sammy Dhiman before the Court as he is in illegal detention of the respondents.

(2.) Present petition has been filed on the grounds:

(3.) On the above grounds, the petitioner filed the present petition for issuance of writ especially in the nature of Habeas Corpus commanding the respondents to produce the detenue as he is in the illegal detention of the respondents and has been detailed illegally without following the mandatory provisions of law.