DHARAM NARAYAN GAUTAM Vs. STATE

JUDGEMENT

(1.) Present petition, which is in the nature of Habeas Corpus, has been filed with the following prayer:-

(2.) It is claimed that despite bail order and release order, he has been illegally detained by Jail Authorities.

(3.) As per status report dtd. 29/1/2024, it is admitted that bail order/release order of the petitioner was received in Jail on 20/1/2024. However, he was not released as there was one production warrants, albeit expired one, against him.