FAE FRANCIS COUNTRY OF ORIGIN Vs. IVORY COAST

JUDGEMENT

(1.) Instant writ petition has been filed seeking Writ of Habeas Corpus to direct the release of the petitioners from the alleged illegal detention of Inspector, Cyber Crime Station, Cyberabad, respondent No.3.

(2.) The three petitioners are foreigners. While petitioner No.1 is a citizen of Republique De Cote D'Ivoire, petitioner Nos.2 and 3 are the citizens of Federal Republic of Nigeria.

(3.) According to the petitioners they were arrested from different places in New Delhi, ostensibly on the ground that they were involved in a cheating case in Telangana. They were not taken to the local Police Station at New Delhi. Instead the respondent No.3 and other Police Officers brought them to Telangana by train. They were not produced before any Judicial Magistrate in Hyderabad. Hence, they had no alternative except to file the present writ of Habeas Corpus.