SAHAB SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a petition of habeas corpus filed by the petitioner-Sahab Singh alleging that the detenu Smt. Manju daughter of Shri Mansingh resident of Dhaval, Fatehpur Sikri, District Agra (U. P.), who is his legally married wife, was abducted by respondent No. 4- Suresh S/o Mangi Lal. He has alleged that his wife is in the illegal detention of respondent No. 4 Suresh as she had been taken away forcibly by respondent No. 4.

(2.) A show cause notice was issued to the respondents on the aforesaid averment after which the respondent No. 4- Suresh appeared through his Advocate and the Government Advocate also represented the respondent-State as also the Superintendent of Police and SHO, Bharatpur.