RAJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Raja son of Juma resident of Villge Sonjhni Jatan, Tehsil Baghra, District Muzafarnagar (UP), has filed present Criminal Writ Petition.

(2.) Petitioner, in the present petition, has pleaded that his close relatives and other relatives, who are 18 in numbers have been detained by respondents No. 4 and 5.

(3.) Learned counsel Mr. Aditya Partap Singh, has contended that the petitioner'wife also figures at Serial No.1, i.e. Amresh. Though the present petition, petitioner has prayed for a writ in the nature of Habeaus Corpus for appointing a Warrant Officer for the release or produce of the detenues detailed in para no.4 of the present petition. It has been urged that they have been illegally, unlawfully and forcibly detained by the private respondents No. 4 and 5.