DAMODAR NATH SHAHDEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter was heard by this Court as directed to be heard at the top of the Board in pursuance to the order dtd. 14/1/2026 and as such the case was taken up as a first case and after hearing Mr. A.K.Kashyap, learned Sr. Counsel in the pre-lunch session, this Court has requested learned Advocate General to assist the Court and matter has been deferred to be heard after post lunch session.

(2.) The writ petition under Article 226 of the Constitution of India seeking for issuance of an appropriate direction in the nature of appropriate writ in the nature of Habeas Corpus to produce Devbrat Nath Shahdeo, the son of the petitioner before this Court as he has been abducted and illegally detained by the Respondent Nos. 4 and 5 without supplying any cause, reason or warrant, despite having been granted an anticipatory bail by this Court.

(3.) The factual aspect as has been pleaded in the writ petition is not being referred herein, since, the pleading has been taken note by the Co-ordinate Bench of this Court in the order dtd. 13/1/2026 as per the submission made on behalf of the petitioner, for ready reference, the said order is being referred herein: -