TARA CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Tara Chand, father of the girl allegedly in illegal detention of respondent No. 4, has filed CWP No. 922 of 2020 seeking a writ of habeas corpus with a direction to the respondents to produce his daughter before the Court.

(2.) Pursuant to issuance of notice in the said writ petition, respondent No. 4 (one of the petitioners in CWP No. 841 of 2020) has appeared in the Court. Respondent No. 4, through his counsel, submits that since he has legally married with the daughter of the petitioner and they apprehend threat to their life and liberty, both of them have also filed another writ petition, being CWP No. 841 of 2020, seeking police protection.

(3.) Today, both the petitions have come up before this Court.