ANJALI RAUT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mirityunjay Kumar, learned counsel for the petitioner, Mr. Ajay Kumar Sinha, learned senior counsel for the respondent no.7 and Ms. Mallika Majumdar, learned counsel for the respondent no.5. We have also heard Mr. Bishwa Bibhuti Kumar Singh, learned counsel for the State.

(2.) In the instant habeas corpus writ application, the petitioner has prayed for directing the respondent-authorities to release the minor son of the petitioner from illegal detention of the private respondents.

(3.) The private respondent nos. 5, 6 and 7 are father-in-law, brother-in-law and sister-in-law of the petitioner respectively.