NEERAJ VERMA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) This judgment will dispose of all the above titled petitions being interlinked with each other.

(2.) It has been alleged on behalf of petitioner that in fact he was lifted from his house by the police on 18.9.2012 purely on the basis of suspicion and was detained at the police station in the illegal confinement without making any necessary entry in the G.D. for his arrest. Even he was harassed by the police.

(3.) Immediately after his alleged lifting from his residence, his wife filed a HABC Petition no.33 of 2012 on 20.9.2012 before this Court wherein it was ordered to produce the corpus of Neeraj Verma in the court. His wife also sent telegrams to the concerned authorities informing the illegal detention of her husband at the police station which were made basis for filing the said petition.