- (1.) Petitioner has filed this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of Habeas Corpus for release of detenues Raj Kumar, son of the petitioner, and Jagdev, close relative of the petitioner from the illegal custody of respondent No.2.
(2.) Learned counsel for the petitioner has submitted that the detenues are in illegal custody of respondent No. 2 since 2.12.2012. Notice of motion for 20.12.2012. After hearing learned counsel for the petitioner, Warrant Officer is ordered to be appointed by Registry to search the detenues at CIA Unit Palwal or the places to be pointed out by the petitioner. In case the alleged detenues are found in illegal custody of respondent No. 2 , the Warrant Officer shall ensure their release forthwith. The petitioner shall meet the requisite charges for fee and travelling expenses of Warrant Officer as fixed by the Registry. Warrant Officer to submit its report on or before the date fixed.;