MAHESH DAYAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bhavya Sahai, learned counsel for the petitioner, Sri Pradeep Kumar Mishra holding brief of Sri Vinay Saran, Senior Advocate for the respondents and the learned A.G.A.

(2.) A writ of habeas corpus has been filed alleging illegal detention of the petitioner.

(3.) Learned counsel for the petitioner submits that an FIR was registered against the petitioner followed by many other FIRs on same set of facts. The bail was granted to him in few cases but the petitioner has not been released. The petitioner is detained pursuant to B-Warrant though the detention pursuant to B-Warrant is not permissible.