OM PRAKASH Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr Mehmood Pracha & Sri Sayyed Kashif Abbas, learned counsel for the petitioners (through video conferencing) and Mr Manish Goyal, learned Additional Advocate General, assisted by Mr J K Upadhyay, learned AGA for the State.

(2.) This petition has been filed by the petitioners, seeking issuance of a writ of habeas corpus, claiming themselves to be the father, mother, elder brother, minor brother, bhabhi, dadi of the deceased victim-girl and one Surender Kumar, resident of District Sonipat, Haryana, allegedly claiming himself to be the Pairokar on behalf of other petitioners and further projecting himself to be the National General Secretary of Akhil Bharatiya Valmiki Mahapanchayat.

(3.) According to the petition, after the death of victim girl, the entire family, including petitioners 1 to 6 have been detained since 14.9.2020 at their Village Boolgarhi, Post Meetai, Police Station Chandpa, District Hathras. It has also been stated in the petition that their Cell Phones have been taken away by the Administration; the Administration had installed blockades in and around Hathras district; the persons, who seek to travel to the area, are being prohibited to do so without any lawful reason and being prevented from doing so by use of illegal force and measures and from 29.9.2020 to 30.9.2020, petitioners 1 to 6 were completely blocked by the Administration from being travelled to meet with any person. It has also been pleaded that the dead body of the deceased victim-girl was never given into the custody of petitioners 1 to 6. Further case of the petitioners are that petitioners 1 to 6 wish to travel to Delhi as Akhil Bharatiya Valmiki Mahapanchayat is helping them in putting their case before the Courts.