ROSHNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Roshni wife of Sh. Biram Pal, resident of Gali No.85, Gohnda Road, Savtantar Nagar, Nerela, Delhi 40, presently labourer brick kiln under the name and style J.K. Situated at Village Sisana (Bakheta Road), Police Station Kharkhoda, Tehsil Kharkhoda, District Sonepat (Haryana), has filed the present Criminal Writ Petition.

(2.) Petitioner, in the present petition, has pleaded that her close relatives and other relatives, who are 04 in number, have been detained by respondents No. 4 and 5.

(3.) Learned counsel Mr. Aditya Partap Singh, has contended that the petitioner's husband also figures at Serial No.1, i.e. Biram Pal husband of Roshni (writ petitioner). Through the present petition, petitioner has prayed for a writ in the nature of Habeas Corpus for appointing a Warrant Officer for the release or produce of the detenues detailed in para no.2 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.