ABHAY KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner, Mr. Abhay Kumar, has filed this Habeas Corpus petition, ostensibly, on the ground that one Dr. Pratima Singh had lodged an FIR on 17.08.2020 against the petitioner, namely FIR No.0198 of 2020, for the offences under Sections 420, 467, 468, 471, 120-B and 506 IPC, with Police Station Raipur, District Dehradun.

(2.) However, on 28.04.2021, this Court had granted regular bail to the petitioner. By order dated 29.04.2021, the Ist Additional Chief Judicial Magistrate, Dehradun ordered the District Jail Superintendent, Dehradun, the respondent no.3, to release the petitioner. However, despite the said order, the petitioner was not released from the jail.

(3.) Moreover, a criminal case had been registered against the petitioner in 2018, namely Criminal Case No.2300 of 2018, for the offences under Sections 403, 419 IPC and for the offence under Section 138 of the Negotiable Instruments.