KRISHNASWAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner herein has moved for a Writ of Habeas Corpus, on behalf of his friends (1) Ravi alias Puli Ravi alias Kaveti S/o. Ramaiah (2) Ganga Rao (3) Narayana (4) Durga Rao and (5) Lakshmiah, who, it is not known why, were arrested on 18-7-1988 and remanded to custody on 31-9-1988. Their remand was extended from time to time.

(2.) It is said in the affidavit filed in support of the petition and that is all, which, if stated, would give us an idea of the legal rights pleaded by the petitioner :

(3.) The contents of the cryptic petition had been returned by the respondents in the same cryptic way, except that in one counter-affidavit we find a statement that the abovenamed persons have been committed to the Court of Principal Sessions Judge, Vellore in PRC No. 9/90 for offences under Sections 457(2), 394, 395, 397, 324 and 459, I.P.C. and the case is pending trial and in the other two affidavits, a statement that they have already been convicted by a Magistrate for the offences under Ss. 457 and 380, I.P.C. and they are undergoing sentence of rigorous imprisonment for a period of one year.