- (1.) Surinder Singh and his wife Smt. Kiranpreet Kaur have brought this criminal writ petition under the provisions of article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus for search and release of the detenue, named, Navpreet Kaur, a minor daughter of the petitioners, who is alleged to have been in illegal custody of Tarsem Kaur, respondent No. 3.
(2.) Learned counsel for the petitioners has submitted that Navpreet Kaur is the daughter of the petitioners. According to him, respondent No. 3 had been working as a domestic servant with the petitioners and had become familiar with the children of the petitioners.
(3.) According to him, occasionally she used to take Navpreet Kaur with her to her village and lastly, she lastly took away Navpreet Kaur on 11.4.2012 and has not returned thereafter nor had sent Navpreet Kaur back to the petitioners.;