DHEEKSHA REDDY Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. Dheeksha Reddy, the petitioner, has filed this Habeas Corpus Petition ostensibly on the ground that her mother, Smt. S.D. Padma, has been arrested on 07.10.2019 at 3:30 a.m. when she landed from Canada at the Rajiv Gandhi International Airport, Hyderabad.

(2.) According to the petitioner, when her step-father, her mother, and she landed at the Rajiv Gandhi International Airport, while her step-father and she were cleared from the immigration, the General Officer Commanding, the respondent No.8, detained her mother for a long time. Her mother was asked by the respondent No.8 to step aside while she was detained by him. No reason whatsoever was given to her mother for her detention. It is only when they enquired with regard to the detention of her mother that they were informed that her name was "red flagged" in the system. Moreover, according to the petitioner, her mother was detained for twelve hours on 07.10.2019 without providing any reasons for detention. Subsequently, her mother was handed over to two Army Officers, and three armed guards. She was transferred to the Military Hospital, Golconda, nearly after twelve hours of her detention. Both her passport and her mobile phone were seized by the Commanding Officer, Military Hospital, Golconda, the respondent No.2. After much persuasion, the cell phone was returned to her mother, through which her mother contacted her and her step-father on 09.10.2019. Furthermore, according to the petitioner, despite the lapse of eight days, her mother continues to be in the custody of the respondent No.2. Hence, the present petition before this Court.

(3.) Mr. Kailash Nath P.S.S, the learned counsel for the petitioner, has raised the following contentions before this Court:-