KULTEJ SINGH Vs. CIRCLE INSPECTOR OF POLICE

JUDGEMENT

(1.) In this petition under Art. 226 of the Constitution, the petitioner Kultej Singh, brother of Sri Herdeep Singh, has sought for issue of a writ in the nature of Habeas Corpus directing the respondents to produce Sri Hardeep Singh and to pass such consequential orders as are necessary.

(2.) On 27-11-1990, Sri Doddamani, learned Govt. Pleader was directed to take notice for the respondents.

(3.) The learned Govt. Pleader has filed the affidavits of Sri N. B. Patil, Circle Inspector of Police, Shiggaon Circle, Shiggaon, and Sri P.S. Gachinagatti, Sub-Inspector of Savanur Police Station, Savanur, who are respondents 1 and 2 respectively. In both the affidavits, the averments made in the petition as to the arrest have been denied.