SUMEDHA KAILASH Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Admitted Mr. Sanjay Karol, Advocate General, alongwith Mr. M.L. Chauhan, Deputy Advocate General, appears and waives service of notice of admission on behalf of Respondent No. 1 and Mr. N.K. Thakur appears and waives service of notice of admission on behalf of Respondent No. 2. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This petition is filed by two Petitioners. Petitioner No. 1 has stated that she is a Citizen of India and a member of executive body of South Asian Coalition on Child Servitude (SACCS). The said group is a public spirited social action group and is heading movement of identification, release and rehabilitation of the bonded and child labourers. Petitioner No. 2 is head of one of the families referred to in paragraph 5 of the petition who had come alongwith his family members and has been illegally detained.

(3.) The case of the Petitioners was that they were constrained to approach this Court by filing Public Interest Litigation alleging inter alia that several families mentioned in paragraph 5 of the petition have been illegally and wrongfully detained by Respondent No. 2 and that they are not allowed free movement.