RAM RISHI ANAL Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) This petition for awrit of. habeas-corpus was submitted by the petitioner Ram Rishi.Anal from Jail. At present, he is held in judicial custody in Central Jail, New' Delhi. He prays that he may be set at liberty as his detention, according to him, is an illlegal detention.

(2.) The petitioner was arrested on November 7,1966. He says that he was arrested when he was attending a public meeting organised by Gau Raksha Mahabhian Samiti near Parliament Street Police Station. His case is that at the time of his arrest, he was not informed as to the cause of his arrest nor was he produced before any Magistrate at any time, but yet he is continued to be detained. These acts of the respondents, according to him, amount to a contravention of Articles 21 and 22 of the Constitution.

(3.) The application of the pentitioner came up before a bench of this Court on January 9, 1967. On that day, notice of the petition was orderd to the respondents. They were also required to produce the petitioner at 10 A. M. on January 17, 1967. sri I. M. Oborai, Advocate, appeared in this case as amicus curiae.