RAJENDER GARG Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner himself has brought forth this application, seeking for a writ of habeas corpus, for his production before the Court.

(2.) PERUSED the affidavit filed in support of the petition and heard the learned counsel for the petitioner. As could be seen from the averments made in the affidavit and also the submissions made, the petitioner was taken to the 2nd respondent Mental Health Institute as he was mentally ill, but he was not so that on 15th August 2009, a meeting was conducted in the 2nd respondent institute, which he also attended and he was asked to inform about the situation that under such circumstances, this application is brought forth stating that he is a normal person and his mental capacity is alright, but for the reasons known to them, he has been kept under the custody of the 2nd respondent as if he is a mentally ill patient, which is actually against the true state of affairs.