PARWEZ AKHTAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant criminal writ petition has been filed under Article 226 of the Constitution of India for issuance of writ of habeas corpus directing the respondent nos.2-4 to immediately and forthwith release the minor son of the petitioner, namely, Abu Hamza, aged about 10 years, who has been illegally detained by the respondent no.5 without having legal entity.

(2.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated herein, reads as under:

(3.) Mr. Navin Kumar Singh, learned counsel for the petitioner has taken the following grounds: