HASAN SAHEB @ MONU SON OF ABDUL KHADAR Vs. STATE OF KARNATAKA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HOME VIDHANA SOUDHA, THE ADDITIONAL DIRECTOR GENERAL OF POLICE AND INSPECTOR GENERAL OF PRISONS AND THE SUPERINTENDENT CENTRAL PRISON@RESPO

JUDGEMENT

(1.) HEARD the learned Counsel for the Petitioner as well as Mr. N.S. Sampangiramaiah, learned Government Pleader.

(2.) THIS Habeas -Corpus petition is filed by the Petitioner contending that the son of the Petitioner i.e., Mr. Siraj was arrested by the CCB Police on 14.10.2010 in connection with Crime No. 234/2010. However, he was ordered to be released on bail by this Court by order dated 24.1.2011 in Criminal Petition No. 5851/2010. Subsequently, he was not released as there was an order for body warrant in S.C. No. 700/2010.

(3.) THE oral submissions of Mr. Sampangiramaiah, Government Pleader are taken into consideration. He has furnished information that there is another case pending against the said Siraj in C.C. No. 267/2010 on the file of JMFC, Bantwal and he also furnished the concerned records for our perusal.