- (1.) Heard learned counsel for the petitioner; Sri Deepak Mishra, learned A.G.A., for the respondents 1 and 2; and perused the record. 1. This habeas corpus petition has been filed by one Shahrukh Khan for production and release of Shahzad Bano by claiming that Shahzad Bano is adult as per medical examination and has been confined in a Protection Home against her wishes.
(2.) It appears that earlier seeking the same relief, another Habeas Corpus Petition No.207 of 2020 was filed which was got dismissed as withdrawn under order dated 28.02.2020. The earlier habeas corpus petition was withdrawn without liberty to file a fresh petition.
(3.) Considering that continued detention would provide a continuous cause of action, we proceed to consider the matter on merits.;