AN APPLICATION UNDER ARTICLE 102(2) (A) (II) OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) In this application under Article 102 of the Constitution of the People's Republic of Bangladesh, a Rule Nisi has been issued calling upon the respondents to show cause as to why Dr. Humayra Abedin alias Dorothy, daughter of Mohammad Joynal Abedin, now being detained in the custody of respondent Nos. 1 and 2 should not be brought before this Court so that it may satisfy itself that she is not being held in custody without lawful authority or in an unlawful manner.