JUDGEMENT
GURVINDER SINGH GILL, J. -
(1.)The present petition has been filed by the petitioner Julaha @ Julaha Yusuf seeking issuance of a direction to the respondents to produce petitioner's son namely Sayedul Amin @ Said Ulla Amin @ Saidul and to set him at liberty.
(2.)Learned counsel for the petitioner has, however, confined his submissions to the relief of transfer of petitioner's son namely Sayedul Amin @ Said Ulla Amin @ Saidul from Amritsar, where he is presently detained in Detention Center, Amritsar to Chandeni Rohingya Refugee Camp, Tehsil Nuh, District Mewat, Haryana.
(3.)The petitioner's son is being detained in Amritsar as he is alleged to have entered into India without any proper documents and without any passport and is stated to have been later registered as a refugee. The main contention put forth on behalf of the petitioner is that even if both the petitioner and petitioner's son namely Sayedul Amin @ Said Ulla Amin @ Saidul are to be detained, they be kept at one place being mother and son till they are deported back.
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