CONCEICAO B. DSOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) The petitioner who is the wife of Mr Bonaventure D'Souza preferred the present petition under Articles 226 and 227 of the Constitution of India together with Sec. 482 of Criminal Procedure Coder (CrPC) alleging therein that her husband was illegally taken away from his house by the officers of Respondent No.3 during midnight. Thus, she prayed for a writ of habeas corpus or any appropriate order or writ directing the Respondents to produce her husband before this Court.

(3.) The prayers in paragraph No.38 (a) to (h) are as under: