SHAYMAA SUMAYAA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. M. Saleem, learned counsel for the petitioners, Mr. Mujib Kumar Sadasivuni, learned Special Government Pleader representing learned Additional Advocate General appearing on behalf of respondent Nos.1 to 3 and Mr. S. Rama Mohan Rao, learned counsel representing Mr. Srinivasa Srikanth, learned counsel for respondent Nos.4 and 5.

(2.) This writ petition is filed to issue a writ of habeas corpus directing the respondent authorities to produce detenue i.e., Mrs. Ismath Saba W/o Mohammed Khaja Shamshoddin before this Court who is illegally detained and confined by respondent Nos.4 and 5 in the house of respondent No.4 and her life is at stake.

(3.) The petitioners are minor daughters of the alleged detenue. Respondent No.4 is the brother of the alleged detenue. Respondent No.5 is her daughter with her first husband.