NAZEER UNNISA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Ms. Nazeer Unnisa, the petitioner has filed the present habeas corpus petition ostensibly on the ground that her grandson, Mr. Fahad Khan, was picked up by the Police on 27.08.2020, and ever since then, he is being illegally detained at the Langer House Police Station by the Station House Officer, respondent N. 3.

(2.) On 10.09.2020, this Court had directed the Station House Officer, respondent No. 3 to produce the detenu before this Court. Consequently, the detenu was produced before this Court. This Court had interacted with Mr. Fahad Khan. Considering the fact that Mr. Fahad Khan was so scared to speak anything before the Court, this Court had directed, by its order, dated 10.09.2020, that Mr. Fahad Khan be kept at the Saidabad Observation Home. Consequently, he was kept at the Observation Home.

(3.) Today, the Superintendent of the Observation Home has produced the detenu before this Court.